S.Sermathai vs S.Karuppiah Chettiar
2022 Latest Caselaw 15001 Mad

                                                                                S.A.(MD) No.199 of 2011



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 07.09.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                              S.A.(MD) No.199 of 2011
                                                       and
                                               M.P.(MD) No.1 of 2011

                     1.S.Sermathai

                     2.R.Mariyammal                         ... Appellants/Respondents/
                                                                Defendants

                                                           Vs

                     S.Karuppiah Chettiar                   ... Respondent/Appellant/
                                                                Plaintiff

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 27.07.2010 made in A.S.No.81 of 2008 on
                     the file of the Sub-Court, Theni in partly reversing the judgment and decree
                     dated 22.09.2006 made in O.S.No.66 of 2006 on the file of the District
                     Munsif Court, Periyakulam.

                                   For Appellants      :    No appearance

                                   For Respondent      :    Mr.K.Govindarajan




                     _________
                     Page 1 of 2



https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.199 of 2011



                                                                            N.SESHASAYEE, J.

                                                                                                  abr


                                                     JUDGMENT

There is no representation for the appellants for the second consecutive

time. Hence, this Second Appeal is dismissed for default. No costs.

Consequently, connected miscellaneous petition is dismissed.

07.09.2022 Internet:Yes Index:Yes/No

abr

To

1.The Sub Judge, Theni.

2.The District Munsif, Periyakulam.

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

S.A.(MD) No.199 of 2011

_________

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