Kandasamy @ Minor vs Thamizharasi
2022 Latest Caselaw 11215 Mad

                                                                                S.A.(MD) No.130 of 2011



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 27.06.2022

                                                           CORAM

                                   THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                   S.A.(MD) No.130 of 2011


                     Kandasamy @ Minor                                   .. Appellant/Appellant/
                                                                            Plaintiff

                                                            -vs-

                     Thamizharasi                                        .. Respondent/Respondent/
                                                                            Defendant

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 01.12.2010 made in A.S.No.32 of 2010 on
                     the file of Sub Court, Ramanathapuram confirming the judgment and decree
                     dated 17.06.2009 made in O.S.No.6 of 2005 on the file of District Munsif
                     cum Judicial Magistrate Court, Thiruvadanai.

                                   For Appellant       :        No appearance

                                   For Respondent      :        Mr.A.Arumugam
                                                                for M/s.Ajmal Associates

                                                           ******


                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                    S.A.(MD) No.130 of 2011




                                                       JUDGMENT

When the matter came up before this Court on 20.06.2022, this Court

passed the following order:-

“The learned counsel for the appellant submitted that despite informing the appellant about the pendency of the appeal, he could not hear anything from him and seeks time.

If the above status were to continue till the next posting, this Court will be constrained to dismiss the appeal for default.

Call on 27.06.2022.”

2. Today, there is no representation for the appellant. Therefore, the appeal

is dismissed for default. No costs.

27.06.2022 Internet:Yes Index:Yes/No

abr

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.130 of 2011

To

1.The Sub Court, Ramanathapuram.

2.The District Munsif cum Judicial Magistrate Court, Thiruvadanai.

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.130 of 2011

N.SESHASAYEE, J.

abr

S.A.(MD) No.130 of 2011

27.06.2022

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