Murugajothi vs Palanichamy
2022 Latest Caselaw 17204 Mad

                                                                                  S.A.No.697 of 2010




                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 02.11.2022

                                         CORAM: JUSTICE N.SESHASAYEE

                                                S.A.No.697 of 2010
                                             and M.p(MD).No.1 of 2010

                     Murugajothi                             ...Appellant/Appellant/1st Defendant

                                                        Vs

                     1.Palanichamy
                                                        ..1st Respondent/1stRespondent/Plaintiff
                     2.S.Thirumalairaj
                                                ...2nd Respondenst/2nd Respondent/2nd Defendant

                     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.33 of 2008
                     on the file of the Subordinate Judge, Uthamapalayam dated 29.09.2009
                     confirming the judgment and decree in O.S.No.263 of 2005 on the file of
                     the District Munsif, Uthamapalayam dated 04.09.2008.


                                   For Appellant     : No appearance
                                   For Respondents   : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.697 of 2010

                                                    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 representation on behalf of the appellant. Hence, this Second Appeal is

dismissed for default. No costs. Consequently, connected Miscellaneous

Petition is also dismissed.

02.11.2022

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

1.The Subordinate Judge, Uthamapalayam.

2.The District Munsif, Uthamapalayam.

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

https://www.mhc.tn.gov.in/judis S.A.No.697 of 2010

N.SESHASAYEE, J., Rmk

S.A(MD).No.697 of 2010

https://www.mhc.tn.gov.in/judis S.A.No.697 of 2010

02.11.2022

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