Devadhasan vs Appukuttan
2022 Latest Caselaw 9632 Mad

                                                                               S.A(MD).No.138 of 2011

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 08.06.2022

                                                        CORAM:

                                  THE HONOURABLE MR. JUSTICE N.SESHASAYEE

                                               S.A(MD).No.138 of 2011

                     Devadhasan
                                                                 .... Appellant/Appellant/
                                                                                Plaintiff
                                                           Vs.

                     1.Appukuttan
                     2.Raji                                       ... Respondents/Respondents/
                                                                         Defendants
                     Prayer :       Second Appeal filed under Section 100 of Code of Civil
                     Procedure, to set aside the judgment and decree in A.S.No.145 of 2007
                     dated 08.04.2010 on the file of the Subordinate Court, Kzhithurai
                     confirming the judgement and decree passed in O.S.No.773 of 2004 dated
                     11.04.2007 on the file of the II Additional District Munsif, Kuzhithurai.
                                    For Appellant      : No appearance
                                    For R1             : Mr.B.Christopher


                                                    JUDGMENT

When the matter came up for hearing on 07.06.2022, there was no

representation for the appellant. Hence, the matter is posted today under the

caption 'for dismissal' and even today, there is no representation for the

appellant.

https://www.mhc.tn.gov.in/judis S.A(MD).No.138 of 2011

N.SESHASAYEE, J., rmk/cm

2.Mr.B.Christopher, learned counsel for the first respondent is present.

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

08.06.2022

Index : Yes/No Internet: Yes/No rmk/cm

To

1.The Subordinate Judge, Kzhithurai.

2.II Additional District Munsif, Kuzhithurai.

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

S.A(MD).No.138 of 2011

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