Jebathangam Manoranjitham vs Rajabai Ammal
2023 Latest Caselaw 4783 Mad

                                                                                       SA.No.1275 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 25.04.2023

                                                            CORAM

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                    SA.No.1275 of 2003


                     Jebathangam Manoranjitham                                  ...Appellant

                                                             vs.

                     1.Rajabai Ammal
                     2.Balakrishnan                                             ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 31.08.2001 in A.S.No.
                     17 of 2001 on the file of the Additional District Judge cum Chief Judicial
                     Magistrate, Tuticorin confirming the Judgment and Decree dated
                     23.06.2000 in O.S.No.151 of 1997 on the file of the Additional District
                     Munsif Court, Tiruchendur.

                                  For Appellant         :      No appearance

                                  For Respondents       :      Mr.M.P.Senthil for R1

                                                               No appearance for R2




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                  SA.No.1275 of 2003



                                                        ORDER

When the matter was taken up for hearing today, i.e., on

25.04.2023, there is no representation for the appellant. The appeal is of

the year 2003. Despite sufficient opportunity being given to the

appellant, the appellant has not come forward to proceed with the appeal.

Therefore, this Second Appeal is dismissed for default with cost of Rs.

1,00,000/- (Rupees One Lakh only) payable by the appellant to the

Registry to the credit of S.A.No.1275 of 2003. In case the appellant files

any application to restore the appeal, Registry is directed not to take the

application on file unless the appellant deposits the cost imposed by this

Court.

25.04.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis SA.No.1275 of 2003

To

1.The Additional District Court cum Chief Judicial Magistrate Court, Tuticorin.

2.The Additional District Munsif Court, Tiruchendur.

https://www.mhc.tn.gov.in/judis SA.No.1275 of 2003

P.VELMURUGAN, J.

mbi

SA.No.1275 of 2003

25.04.2023

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