Kaliyamoorthy vs Liyakath Ali
2022 Latest Caselaw 10576 Mad

                                                                             S.A(MD).No.115 of 2010

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 20.06.2022

                                                      CORAM:

                                  THE HONOURABLE MR. JUSTICE N.SESHASAYEE

                                               S.A(MD).No.115 of 2010

                     Kaliyamoorthy
                                                               .... Defendant/Appellant/
                                                                                  Appellant
                                                         Vs.

                     1.Liyakath Ali
                     2.Manssor Ali
                     3.Noorjahan Begum
                     4.Junaitha Begum
                     5.Nilanarjohn
                     6.Jarinabegum                              ... Plaintiffs/Respondents/
                                                                        Respondents

                     Prayer :       Second Appeal filed under Section 100 of Code of Civil
                     Procedure, against the judgment and decree dated 05.11.2008 made in
                     A.S.No.119 of 2006 on the file of the Principal Subordinate Court,
                     Kumbakonam confirming the judgment and decree dated 31.03.2003 made
                     in O.S.No.92 of 1997 on the file of the Additional District Munsif Court,
                     Valangaiman at Kumbakonam.


                                    For Appellant     : No appearance
                                    For Respondents   : Mr.R.Madhusudhanan




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                                                                                 S.A(MD).No.115 of 2010

                                                                           N.SESHASAYEE, J.,
                                                                                                  rmk
                                                  JUDGMENT

There is no representation for the appellant on two successive hearings,

even though the name of the appellant has been printed in the cause list.

2.The learned counsel for the respondents is represented.

3.This Second Appeal is dismissed for default accordingly. No costs.

20.06.2022

Index : Yes/No Internet: Yes/No rmk To

1.The Principal Subordinate Judge, Kumbakonam.

2.The Additional District Munsif, Valangaiman, Kumbakonam.

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

S.A(MD).No.115 of 2010

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