Devadoss vs Powel
2022 Latest Caselaw 99 Mad

                                                                              S.A.No.1668 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 03.01.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A.No.1668 of 2003
                                                      and
                                           C.M.P(MD)No.15276 of 2003


                     Devadoss                                 ... Appellant/
                                                                  Respondent/Plaintiff
                                                       Vs.

                     Powel                                    ... Respondent
                                                                 Appellant/Defendant

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the decree and judgment of the Court of the
                     Subordinate Judge, Paramakudi, made in A.S.No.5 of 2002, dated
                     31.10.2002, reversing the decree and judgment of the Court of the
                     District Munsif-cum-Chief Judicial Magistrate, Mudukulathur, made in
                     O.S.No.311 of 1995, dated 29.11.2001.


                                     For Appellant    : No appearance
                                     For Respondent   : No appearance




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1668 of 2003

                                                         JUDGMENT

The appeal was listed on 21.12.2021. There was no representation

on the side of the appellant. Hence, the appeal is posted today under the

caption for dismissal. Even today there is no representation on the side of

the appellant. Therefore, this Second Appeal is dismissed for default.

Consequently, connected Civil Miscellaneous Petition is closed.

                                                                             03.01.2022


                     Index             :      Yes / No
                     Internet          :      Yes / No
                     gbg

                     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.1668 of 2003

To

1.The Subordinate Judge, Paramakudi.

2.The District Munsif cum-Chief Judicial Magistrate, Mudukulathur.

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

https://www.mhc.tn.gov.in/judis S.A.No.1668 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1668 of 2003

Dated:

03.01.2022

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