Alphonse vs Murugesan
2023 Latest Caselaw 79 Mad

                                                                                 S.A.(MD) No.517 of 2011



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 02.01.2023

                                                            CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                               S.A.(MD) No.517 of 2011

                     1.Alphonse
                     2.Arockiyaraj
                     3.Sebastian                                    ... Appellants/Appellants/
                                                                        Plaintiffs

                                                             Vs

                     Murugesan                                      ... Respondent/Respondent/
                                                                        Defendant

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 11.02.2011 made in A.S.No.101 of 2008 on
                     the file of the Principal Sub Court, Dindigul, confirming the judgment and
                     decree dated 19.07.2007 made in O.S.No.532 of 2005 on the file of the
                     Principal District Munsif's Court, Dindigul.

                                    For Appellants      :     No appearance

                                    For Respondent      :     Mr.H.Lakshmi Shankar




                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.517 of 2011




                                                      JUDGMENT

When the matter came up for hearing on 16.12.2022, the learned

counsel for the appellants reported 'no instructions'. Hence, the Registry

was directed to delete the name of the learned counsel for the appellants and

print the name of the appellants in the cause list. On 22.12.2022, when the

matter was taken up for hearing, there was no representation for the

appellants. In order to give an opportunity to the appellants, the matter was

adjourned to 02.01.2023. Today, the matter is posted under the caption 'for

dismissal'. Today also there is no representation for the appellants and

hence, this Second Appeal is dismissed for default. However, there shall be

no order as to costs.

02.01.2023 NCC : Yes/No Index:Yes/No Internet:Yes/No

abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.517 of 2011

To

1.The Principal Sub Judge, Dindigul.

2.The Principal District Munsif, Dindigul.

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

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.517 of 2011

S.SOUNTHAR, J.

abr

S.A.(MD) No.517 of 2011

02.01.2023

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