Karuppayee vs P.V.Karuppan Chettiar ...2Nd ...
2023 Latest Caselaw 4232 Mad

                                                                                     S.A.No.649 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 13.04.2023

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.649 of 2003
                                                       and
                                               C.M.P.No.6155 of 2003

                     Karuppayee                                        ...Plaintiff/1st Respt./
                                                                                   Appellant
                                                      -Vs-

                     1.P.V.Karuppan Chettiar                           ...2nd Defdt./Appellant/
                                                                                   1st Respondent
                     2.P.V.Veeran Chettiar                             ...1st Defdt./2nd Respt./
                                                                                   2nd Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 18.02.2003 passed in A.S.No.
                     45 of 1999by the Principal Subordinate Court, Madurai, reversing the
                     judgment and decree dated 13.03.1998 passed in O.S.No.483 of 1996 by the
                     District Munsif, Melur.
                                         For Appellant       : Mr.Srinath Sridevan
                                                               (No appearance)
                                         For R1              : Mr.R.Venkataraman
                                                                (No appearance)



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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.649 of 2003


                                                     JUDGMENT

When the second appeal is taken up for hearing today, there is no

representation on either. The second appeal is pending from the year 2003

and despite sufficient opportunity was given to the appellant, she is not

ready to proceed with the appeal.

2.In view of the above, this Second appeal is dismissed for default

with cost of Rs.1,00,000/-(Rupees One Lakh only) to be paid before the

Registry (Judicial). In case, the appellant files an application for restoration,

the Registry shall not take the application for restoration on file, unless she

deposits the cost of Rs.1,00,000/-. Consequently, connected C.M.P is closed.

13.04.2023 NCC:Yes/No Index:Yes/No Internet:Yes/No Ns

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https://www.mhc.tn.gov.in/judis S.A.No.649 of 2003

To

1.The Principal Subordinate Court, Madurai,

2.The District Munsif, Melur.

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

_________

https://www.mhc.tn.gov.in/judis S.A.No.649 of 2003

P.VELMURUGAN,J.

Ns

S.A.No.649 of 2003 and C.M.P.No.6155 of 2003

13.04.2023

_________

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