Jothimani vs Eswari ... 1St
2022 Latest Caselaw 14808 Mad

                                                                                S.A.(MD) No.19 of 2012



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 05.09.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                               S.A.(MD) No.19 of 2012

                     Jothimani                             ... Appellant/Appellant/2nd Plaintiff

                                                          Vs

                     1.Eswari                              ... 1st Respondent/1st Respondent/
                                                               1st Plaintiff
                     2.Rengasamy
                     3.Gnanasekaran                        ... Respondents 2 & 3/
                                                               Respondents 2 & 3/Defendants

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 24.02.2011 made in A.S.No.20 of 2010 on
                     the file of the Sub-Court, Palani confirming the judgment and decree dated
                     29.01.2010 made in O.S.No.32 of 2008 on the file of the District Munsif
                     Court, Oddanchathiram.

                                   For Appellant      :    Mr.S.Anand Chandrasekar
                                                           for M/s.Sarvabhuman Associates

                                   For Respondents :       Mr.T.Lelin Kumar for R1 & R3




                     _________
                     Page 1 of 2



https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.19 of 2012



                                                                           N.SESHASAYEE, J.

                                                                                                 abr

                                                  JUDGMENT

Learned counsel for the appellant submitted that despite intimation to the

appellant regarding listing of this case, she has not responded and the

learned counsel reports that he has no instruction in the matter. A memo to

that effect filed by him is recorded. Hence, this Second Appeal is dismissed

for default. No costs.

05.09.2022 Internet:Yes Index:Yes/No

abr

To

1.The Subordinate Judge, Palani.

2.The District Munsif, Oddanchathiram.

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

S.A.(MD) No.19 of 2012 _________

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