K.Saraswathi vs /
2023 Latest Caselaw 768 Mad

                                                                                     S.A.(MD)No.436 of 2005



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 19.01.2023

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE. S. SOUNTHAR

                                                  S.A.(MD)No.436 of 2005

                     K.Saraswathi                                    ...Plaintiff/Appellant/Appellant

                                                             /Vs./
                     The Commissioner,
                     Karur Municipality,
                     Karur.                                      ...Defendant/Respondent/
                                                                                   Respondent


                     PRAYER: Second Appeal filed under Section 100 of Code of Civil
                     Procedure, to set aside the judgment and decree in A.S.No.50 of 2004
                     dated 29.11.2004 on the file of the District Judge, Court at Karur
                     confirming the judgment and decree in O.S.No.915 of 1998 on the file of
                     the Principal District Munsif Court at Karur, dated 29.12.2003.


                                        For Appellant     : No Appearance
                                        For Respondent    : Mr.P.Jeyaraman


                                                         JUDGMENT

When the matter was listed on 12.01.2023, the learned counsel for

the appellant made an endorsement reporting 'no instructions'. Therefore,

https://www.mhc.tn.gov.in/judis S.A.(MD)No.436 of 2005

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

the appellant and print the name of the appellant.

2.Today, the second appeal is listed under the caption 'for

dismissal' and the name of the appellant is also printed in the cause list.

However, there is no representation for the appellant. Hence, this Second

Appeal is dismissed for default. No costs.

19.01.2023 Index: Yes / No Internet: Yes / No ta

https://www.mhc.tn.gov.in/judis S.A.(MD)No.436 of 2005

TO:

1.The District Court, Karur.

2.The Principal District Munsif Court, Karur.

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.436 of 2005

S. SOUNTHAR, J.

ta

Judgment made in S.A.(MD)No.436 of 2005

Dated:

19.01.2023

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