N.Kannan vs Kumbakonam Traders Finance
2022 Latest Caselaw 17172 Mad

Citation : 2022 Latest Caselaw 17172 Mad
Judgement Date : 2 November, 2022

Madras High Court

N.Kannan vs Kumbakonam Traders Finance on 2 November, 2022

                                                                               S.A.No.429 of 2010




                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 02.11.2022

                                       CORAM: JUSTICE N.SESHASAYEE

                                                S.A.No.429 of 2010

                     1.N.Kannan
                     2.Pandian                          ...Appellants/Appellants/Defendants

                                                        Vs

                     Kumbakonam Traders Finance
                       Corporation by its Partner
                     S.Dakshnamurthi                    ...Respondent/Respondent/Plaintiff

                     Prayer :     Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, to set aside the judgment and decree made in A.S.No.79 of 2006
                     dated 09.06.2009 on the file of the Principal Subordinate Court,
                     Kumbakonam confirming the judgment and decree of the suit in O.S.No.153
                     of 2004 dated 22.09.2004 on the file of the Principal District Munsif,
                     Kumbakonam.


                                  For Appellants    : No appearance
                                  For Respondent    : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.429 of 2010



                                                    JUDGMENT

The learned counsel for the appellants has not complied with the defects

pointed out by the Registry. Even today, when the matter is called, there is

no representation on behalf of the appellants. Hence, this Second Appeal is

dismissed for default. No costs.

02.11.2022

Index : Yes/No Internet: Yes/No Rmk To

1.The Principal Subordinate Judge, Kumbakonam.

2.The Principal District Munsif, Kumbakonam.

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

https://www.mhc.tn.gov.in/judis S.A.No.429 of 2010

N.SESHASAYEE, J., Rmk

S.A(MD).No.429 of 2010