Boominatha Thevar ...2Nd ... vs Pandikannu
2023 Latest Caselaw 769 Mad

                                                                                 S.A.(MD)No.414 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.414 of 2005

                     Boominatha Thevar                            ...2nd Defendant/2nd Respondent/
                                                                                  Appellant

                                                          /Vs./
                     1.Pandikannu
                     2.Alauddin
                     3.Sudalaimuthu                           ...Plaintiffs/Appellants 1 to 3/
                                                                             Respondents 1 to 3

                     4.Rajapaneerselvam                       ...1st Defendant/1st Respondent/
                                                                      4th Respondent (given up)


                     PRAYER: Second Appeal filed under Section 100 of Code of Civil
                     Procedure, to set aside the judgment and decree dated 26.10.2004 made
                     in A.S.No.6 of 2004 on the file of the Subordinate Court,
                     Ambasamuthram reversing the well considered judgment and decree
                     dated 08.10.2003 made in O.S.No.187 of 1996 on the file of the District
                     Munsif cum Judicial Magistrate, Cheranmahadevi.


                                     For Appellant      : No Appearance
                                     For R1 to R3       : Mr.A.Arumugam




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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD)No.414 of 2005




                                                        JUDGMENT

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

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

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.414 of 2005

TO:

1.The Subordinate Court, Ambasamuthram

2.The District Munsif cum Judicial Magistrate Court, Cheranmahadevi

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.414 of 2005

S. SOUNTHAR, J.

ta

Judgment made in S.A.(MD)No.414 of 2005

Dated:

19.01.2023

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