Govindan vs C.Thangavel
2022 Latest Caselaw 17176 Mad

                                                                               S.A.(MD)No.182 of 2013




                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 02.11.2022

                                         CORAM: JUSTICE N.SESHASAYEE

                                              S.A.(MD)No.182 of 2013

                     Govindan                             ...Appellant/10th Respondent/10th
                                                                                   Defendant
                                                          Vs

                     1.C.Thangavel
                     Periyakaruppan (Died)
                     2.Chinnachamy
                     3.Muthusamy
                     4.Pandi
                     5.Vellaichamy
                     Balasubramani (died)
                     6.Rajagopal
                     7.Mariyappan
                     8.Pandiyarajan
                     9.Kuppammal
                     10.Pappu
                     11.Chinnaponnu
                     12.Alagumaniammal
                     13.Rajammal                           ...Respondents 2 to 13/Respondents 2
                                          to 5,7 to 9, 11 to 15/Defendants 2 to 5, 7 to 9, 11 to 15

                     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.72 of 2008
                     on the file of the learned Additional Subordinate Judge, Dindigul, dated
                     05.10.2012 reversing the judgment and decree in O.S.No.21 of 2004 on the
                     file of the learned District Munsif cum Judicial Magistrate, Vedasanthur,
                     dated 28.04.2008.

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https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD)No.182 of 2013

                                   For Appellant        : No appearance
                                   For Respondents      : Mr.H.Lakshmishankar (for R1)
                                                             R2 to R13 -exparte
                                                             R1 -died



                                                     JUDGMENT

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

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

no appearance on behalf of the appellant. Hence, the Second Appeal is

dismissed for default. No costs.

02.11.2022

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

1.The Additional Subordinate Judge, Dindigul.

2.The District Munsif cum Judicial Magistrate, Vedasanthur.

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.182 of 2013

N.SESHASAYEE, J., Rmk

S.A(MD).No.182 of 2013

02.11.2022

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