Moses Alagesan vs R.Pappa @ Vijayalakshmi ... 1St
2022 Latest Caselaw 17207 Mad

                                                                               S.A.(MD) No.730 of 2016



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 02.11.2022

                                        CORAM : JUSTICE N.SESHASAYEE

                                               S.A.(MD) No.730 of 2016
                                                        and
                                             C.M.P.(MD) No.11648 of 2016

                     Moses Alagesan                         ... Appellant/Appellant/
                                                                Plaintiff

                                                           Vs

                     1.R.Pappa @ Vijayalakshmi              ... 1st Respondent/Respondent/
                                                                Defendant
                     2.N.Solairaj                           ... 2nd Respondent

                     [R2 – was impleaded as a party respondent vide
                     order dated 07.09.2020 made in C.M.P.(MD) No.
                     3626 of 2020 in S.A.(MD) No.730 of 2016]


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 06.10.2016 made in A.S.No.12 of 2016 on
                     the file of the Subordinate Court, Uthamapalayam, confirming the exparte
                     judgment and decree dated 02.06.2016 made in O.S.No.169 of 2015 on the
                     file of the District Munsif's Court, Uthamapalayam.

                                    For Appellant      :    No appearance



                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD) No.730 of 2016




                                    For Respondents :       Mr.J.Barathan for R1

                                                      :     No appearance for R2


                                                    JUDGMENT

This matter is listed today under the caption 'notice section default cases' for

want of batta regarding the first respondent.

2. Today when the matter is taken up for hearing, none appears on behalf of

the appellant. The appeal is of the year 2016, and till date the appellant has

not taken steps to pay the batta which shows that the appellant is not

interested in prosecuting the appeal. Hence, this Court is inclined to dismiss

the appeal for default. Accordingly, this Second Appeal is dismissed for

default. No costs. Consequently, connected miscellaneous petition is

closed.

02.11.2022 Internet:Yes Index:Yes/No

abr

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.730 of 2016

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.(MD) No.730 of 2016

N.SESHASAYEE, J.

abr

S.A.(MD) No.730 of 2016

02.11.2022

_________

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