Sakunthala vs Sugumar ... Plaintiff/
2022 Latest Caselaw 10231 Mad

                                                                                S.A(MD).No.85 of 2013

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 15.06.2022

                                                       CORAM:

                                  THE HONOURABLE MR. JUSTICE N.SESHASAYEE

                                                S.A(MD).No.85 of 2011
                     1.Sakunthala
                     2.Saraswathi                     .... Appellants/Appellants/Appellants
                                                             Vs.
                     Sugumar                          ... Plaintiff/Respondent/Respondent
                     Prayer :       Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, against the judgment and decree dated 26.08.2009 in A.S.No.155
                     of 2008 on the file of the II Additional Sub Judge, Trichirappalli,
                     confirming the judgement and decree dated 29.08.2007 in O.S.No.179 of
                     1997 on the file of the District Munsif, Musiri.
                                    For Appellants     : Mr.K.Govindarajan
                                    For Respondents    : Mr.S.Ramesh


                                                   JUDGMENT

There is no appearance for the appellants throughout the day. Hence, this

Second Appeal is dismissed for default. No costs.

15.06.2022 Index : Yes/No Internet: Yes/No cm

https://www.mhc.tn.gov.in/judis S.A(MD).No.85 of 2013

To

1.The II Additional Sub Judge, Trichirappalli,

2.The District Munsif, Musiri.

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

https://www.mhc.tn.gov.in/judis S.A(MD).No.85 of 2013

N.SESHASAYEE, J.,

CM

S.A(MD).No.85 of 2011

15.06.2022

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