Ammasi @ Anbalagan vs Chandra
2022 Latest Caselaw 4280 Mad

                                                            1       S.A.(MD)No.140 OF 2010

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 04.03.2022

                                                    CORAM

                       THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.140 of 2010

                     Ammasi @ Anbalagan                 ... Appellant / Appellant /
                                                              Plaintiff

                                                      Vs.
                     1.    Chandra
                     2.    Velu
                     3.    Balu
                     4.    Panneer Selvam
                     5.    Latha
                     6.    Amirtham
                     7.    Kamala
                     8.    Alagu                  ... Respondents / Respondents /
                                                        Defendants

                                  Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree dated 28.07.2009
                     made in A.S.No.44 of 2007 on the file of the Sub Court,
                     Pudukottai, confirming the Judgment and Decree dated
                     21.03.2006 made in O.S.No.40 of 2003 on the file of the
                     District Munsif cum Judicial Magistrate Court, Thirumayam.


                                  For Appellant   : Mr.D.Senthil
                                  For R-1         : Mr.N.Balakrishnan

                                                     ***



https://www.mhc.tn.gov.in/judis
                     1/3
                                                              2            S.A.(MD)No.140 OF 2010

                                                  JUDGMENT

This second appeal was filed through counsel

Mr.Sitharanjandas who has since passed away. It is stated that

the appellant is very much aware of it. But he has not made

any alternative arrangement.

2. This second appeal is dismissed for default. No

costs.

                                                                                04.03.2022

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1. The Sub Judge, Pudukottai.

2. The District Munsif cum Judicial Magistrate, Thirumayam.

3. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.140 of 2010

04.03.2022

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