S.Anandhan vs A.G.Ramakrishnan
2023 Latest Caselaw 14594 Mad

Madras High Court

S.Anandhan vs A.G.Ramakrishnan on 22 November, 2023

Author: P.T.Asha

Bench: P.T.Asha

                                                            1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED :22.11.2023

                                                        CORAM :

                                      THE HONOURABLE MS.JUSTICE P.T.ASHA

                                                   S.A.No.796 of 2023
                                                          and
                                                 C.M.P.No.24947 of 2023


                     1.           S.Anandhan
                     2.           Kotteswaran
                     3.           S.Maheswari
                     4.           S.Chinnaraja                                 ...Appellants

                                                           Vs.

                     A.G.Ramakrishnan                                          ...Respondent



                     PRAYER:
                                  This Second Appeal has been filed under Section 100 of Civil
                     Procedure Code against the Judgment and decree dated 07.06.2023,
                     passed in A.S.No.28 of 2017 on the file of the Subordinate Court at Arni,
                     Tiruvannamalai, confirming the judgment and decree dated 29.08.2017 in
                     O.S.No.304 of 2008 on the file of District Munsif Court, Arni,
                     Tiruvannamalai.


                                       For Appellants    : No Appearance

                                       For Respondent    : No Appearance
https://www.mhc.tn.gov.in/judis
                                                              2



                                                     JUDGMENT

Since there is no representation on behalf of the appellants on

earlier two occasions, the matter was directed to be listed under the

caption 'for dismissal".

2. Once again, though the matter is listed today under the

caption 'for dismissal', there is no representation on behalf of the

appellant either in person or through counsel. The Second Appeal is

therefore dismissed for default. Accordingly, connected C.M.P. also

stands dismissed. No costs.

22.11.2023

Index :Yes/No Internet:Yes/No ssa

To

1. The Subordinate Judge, Arani.

2. The District Munsif, Arani.

3. The Section Officer, V.R.Section, High Court, Madras

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

P.T.ASHA.J,

ssa

and

22.11.2023

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