K.Arumuga Thevar vs M.Palaniraj :Plaintiff/
2023 Latest Caselaw 1449 Mad

    2023/MHC/480



                                                            1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 06.02.2023

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                               S.A(MD)NO.79 OF 2016
                                                       and
                                             C.M.P(MD)No.1806 of 2016


                     1.K.Arumuga Thevar

                     2.A.Ramachandran

                     3.A.Mariappan

                     4.S.Paramasivan                     :Defendants/Appellants/Appellants

                                                  .vs.

                     M.Palaniraj                         :Plaintiff/Respondent/Respondent

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the judgment and decree made in A.S.No.8 of 2013,
                     dated 26.03.2014, on the file of Additional Subordinate Court,
                     Tirunvelveli, confirming the judgment and decree made in O.S.No.
                     218 of 2009, dated 13.07.2012, on the file of Ist Additional District
                     Munsif Court, Tirunelveli..


                                       For Appellants           :No appearance

                                       For Respondent           :Mr.S.P.Maharajan


                                                   JUDGMENT

*************

When the above Second Appeal was taken up for hearing on

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

03.02.2023, the learned counsel for the appellants informed this

Court that he had handed over the bundle to the appellants, along

with change of vakalath, in the year 2021 itself. Therefore,Registry

was directed to remove the name of the learned counsel for the

appellant from the cause-list and to print the name of the

appellants in the cause-list.

2.Today, the Second Appeal is listed for hearing by printing

the names of the appellants in the cause-list. There is no

representation on behalf of the appellants either in person or

through counsel.

3.Hence, the Second Appeal is dismissied for default. No

costs. Consequently, connected Civil Miscellaneous Petition is

dismissed.

06.02.2023

Index:Yes/No Internet:Yes/No NCC:Yes/No vsn

To

1.The Additional Sub-Judge, Tirunelveli.

2.The Ist Additional District Munsif, Tirunelveli.

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

3.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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

S.SOUNTHAR, J.

vsn

JUDGMENT MADE IN S.A(MD)NO.79 OF 2016 and C.M.P(MD)No.1806 of 2016

06.02.2023

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