A.Kuppusamy vs Kannappan
2022 Latest Caselaw 920 Mad

                                                                               S.A.No.1749 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 20.01.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.1749 of 2003


                     1.A.Kuppusamy
                     2.Chellammal                             ... Appellants
                                                                  Respondents/Defendants

                                                        Vs.
                     Kannappan                                ... Respondent
                                                                  Appellant/Plaintiff

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the decree and judgment passed by the
                     Subordinate Judge, Palani in A.S.No.5 of 1998 dated 21.04.2003, setting
                     aside the decree and judgment passed by the District Munsif Court,
                     Palani in O.S.No.975 of 1990 dated 28.08.1997.


                                     For Appellants   : No appearance

                                     For Respondent   : Mr.G.Prabhu Rajadurai




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.1749 of 2003

                                                        JUDGMENT

There was no representation on the side of the appellants on

06.01.2022. Hence, the matter was posted today under the caption “for

dismissal”. Even today, there is no representation on the side of the

appellants. The Second Appeal stands dismissed for default. No costs.

                                                                          20.01.2022

                     gbg
                     Index             :     Yes / No
                     Internet          :     Yes / No



                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis S.A.No.1749 of 2003

To

1.The Subordinate Judge, Palani.

2.The District Munsif Court, Palani.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1749 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1749 of 2003

Dated:

20.01.2022

https://www.mhc.tn.gov.in/judis