Krishnamoorthi vs Thangavel
2022 Latest Caselaw 17169 Mad

                                                                                  S.A.(MD) No.141 of 2015



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 02.11.2022

                                         CORAM : JUSTICE N. SESHASAYEE

                                                   S.A.(MD) No.141 of 2015
                                                            and
                                                    M.P(MD).No.2 of 2015

                     Krishnamoorthi                          ...Appellant/Appellant/2nd Defendant

                                                             -vs-

                     1.Thangavel                            ...Respondent/1st Respondent/Plaintiff
                     2.Saral Pushpam
                     3.Sankaran                            ...Respondents/Respondents 2 and 3
                                                              /Defendants 1 and 3


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree passed in A.S.No.43 of 2010 on the file of the Sub-
                     Court, Thoothukudi dated 20.12.2013 confirming the judgment and decree
                     passed in O.S.No.37 of 2006 on the file of the Principal District Munsif
                     Court cum Judicial Magistrate, Tiruchendur dated 21.11.2009.

                                   For Appellant       :        No appearance

                                   For Respondents     :        Mr.G.Prabhu Rajadurai for R1
                                                                No appearance for R2



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                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD) No.141 of 2015



                                                       *******

                                                     JUDGMENT

There is no representation for the appellant. The learned counsel for the first

respondent is present. Hence, this second appeal is dismissed for default.

No costs. Connected miscellaneous petition is closed.

02.11.2022 Internet:Yes Index:Yes/No

ssb

To

1. Sub-Court, Thoothukudi

2. Principal District Munsif Court cum Judicial Magistrate, Tiruchendur

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.141 of 2015

N. SESHASAYEE, J.

ssb

S.A.(MD) No.141 of 2015

02.11.2022

_________

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