Chanthirika vs P.Prabakaran
2023 Latest Caselaw 1545 Mad

                                                                                S.A.(MD) No.439 of 2016



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 09.02.2023

                                                           CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                               S.A.(MD) No.439 of 2016

                     Chanthirika                                   ... Appellant/Appellant/
                                                                       Plaintiff

                                                            Vs

                     P.Prabakaran                                  ... Respondent/Respondent/
                                                                       Defendant


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside

                     the judgment and decree dated 04.11.2015 made in A.S.No.24 of 2014 on

                     the file of the Principal District Court, Karur, against the judgment and

                     decree dated 17.01.2014 made in O.S.No.310 of 2008 on the file of the

                     Principal Sub Court, Karur.


                                    For Appellant      :     No appearance

                                    For Respondent     :     Mr.V.Balaji



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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD) No.439 of 2016




                                                        JUDGMENT

When the second appeal was taken up for hearing during the forenoon

as well as in the afternoon on 08.02.2023, there was no representation for

the appellant. Hence, in order to give an opportunity to the appellant, the

matter was adjourned to today (09.02.2023) with a direction to the Registry

to post it under the caption 'for dismissal'. Even today, there is no

representation for the appellant. Hence, this Second Appeal is dismissed for

default. However, there shall be no order as to costs.

09.02.2023 NCC: Yes/No Index:Yes/No

abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.439 of 2016

To

1.The Principal District Judge, Karur.

2.The Principal Sub Judge, Karur.

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

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.439 of 2016

S.SOUNTHAR, J.

abr

S.A.(MD) No.439 of 2016

09.02.2023

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