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G.Kamatchi vs G.Manikandan
2022 Latest Caselaw 16427 Mad

Citation : 2022 Latest Caselaw 16427 Mad
Judgement Date : 14 October, 2022

Madras High Court
G.Kamatchi vs G.Manikandan on 14 October, 2022
                                                                                  A.S.No.258 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 14.10.2022

                                                        CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                    and
                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                                A.S.No.258 of 2021
                                            and C.M.P.No.12606 of 2021

                  G.Kamatchi                                                         ... Appellant

                                                         Vs.

                  G.Manikandan                                                       ... Respondent

                  Prayer: This Appeal Suit is filed under Section 96 of Code of Civil Procedure

                  against the judgment and decree dated 12.09.2019 made in O.S.No.70 of 2018

                  on the file of the IV Additional District Court, Thiruvallur at Ponneri.



                                        For Appellant     : No appearance

                                        For Respondent    : M/s.Saundararaja Appa Rajan




                                                   JUDGMENT

https://www.mhc.tn.gov.in/judis A.S.No.258 of 2021

[Judgment of the Court was delivered by V.M.VELUMANI,J.]

When the matter was taken up for hearing on 13.10.2022, there was no

representation on behalf of the appellant. Hence, the matter was directed to be

posted today under the caption 'for dismissal'. Even today also, there is no

representation for the appellant. Therefore, this Appeal Suit is dismissed for

default. Consequently, connected Miscellaneous Petition is closed. No costs.

(V.M.V., J) (S.M., J) 14.10.2022 Index : Yes / No (gsa) To

1.The IV Additional District Judge, Thiruvallur, Ponneri.

2.The Section Officer, VR Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis A.S.No.258 of 2021

V.M.VELUMANI, J.

and SUNDER MOHAN, J.

(gsa)

A.S.No.258 of 2021

14.10.2022

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

 
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