Samithevar @ Samiyathevar vs Sudalai
2022 Latest Caselaw 9816 Mad

                                                                               S.A(MD).No.214 of 2010

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 10.06.2022

                                                       CORAM:

                                  THE HONOURABLE MR. JUSTICE N.SESHASAYEE

                                               S.A(MD).No.214 of 2010

                     Samithevar @ Samiyathevar
                                                                 .... Appellant/Respondent/
                                                                                     Plaintiff
                                                           Vs.

                     Sudalai                                      ... Respondent/Appellant/
                                                                         Defendant
                     Prayer :       Second Appeal filed under Section 100 of Code of Civil
                     Procedure, against the judgment and decree dated 28.04.2009 in A.S.No.38
                     of 2008 on the file of the Subordinate Court, Kovilpatti set asiding the
                     judgement and decree dated 29.08.2008 in O.S.No.124 of 2006 on the file
                     of the District Munsif, Kovilpatti.
                                    For Appellant     : No appearance
                                    For Respondent    : Mr.S.Pon Senthilkumaran


                                                     JUDGMENT

When the matter was 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.214 of 2010

N.SESHASAYEE, J., cm

2.Mr.S.Pon Senthilkumaran, learned counsel for the respondent is present.

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

10.06.2022

Index : Yes/No Internet: Yes/No cm

To

1.The Subordinate Judge, Kovilpatti.

2.The District Munsif, Kovilpatti.

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

S.A(MD).No.214 of 2010

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