T.Yesudoss vs M.Banumathi
2022 Latest Caselaw 13559 Mad

                                                                                     S.A. No. 456 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 29.07.2022

                                                           CORAM

                                  THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                   S.A. No.456 of 2018
                                                           and
                                                 C.M.P.No. 12407 of 2018

                     T.Yesudoss,
                     S/o.late Thangaraj                                         ... Appellant
                                                        Versus

                     M.Banumathi,
                     W/o. Meganathan                                            ... Respondent

                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree dated 06.04.2018 made in A.S.No. 35 of 2016 on

                     the file of Principal District Judge, Vellore, Vellore District confirming the

                     judgment and decree dated 29.02.2016 made in O.S.No. 96 of 2012 on the

                     file of the Subordinate Judge, Gudiyatham.

                                      For Appellant           : No appearance

                                      For Respondent          : Mr.K.Mohanamurali




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https://www.mhc.tn.gov.in/judis
                                                                                      S.A. No. 456 of 2018



                                                        JUDGEMENT

When the above Second Appeal was listed, for the past two hearings, there was no representation on the side of appellant. Hence, the matter was posted today under the caption “for dismissal”. Even today, (29.07.2022) there is no representation on behalf of the appellant either in person or through the counsel on record. Hence, the above Second Appeal is dismissed for default. No costs. Consequently, the connected Civil Miscellaneous Petition is also closed.

29.07.2022 rpp

To

Principal District Judge, Vellore.

https://www.mhc.tn.gov.in/judis S.A. No. 456 of 2018

T.V.THAMILSELVI, J.

rpp

S.A. No. 456 of 2018

29.07.2022

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