Munirathinam vs Menaga
2023 Latest Caselaw 15026 Mad

Madras High Court

Munirathinam vs Menaga on 27 November, 2023

                                                                            S.A.No.645 of 2007


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 27.11.2023

                                                    CORAM

                                  THE HONOURABLE MR.JUSTICE C.KUMARAPPAN

                                               S.A.No.645 of 2007
                                              and M.P. No.1 of 2007
                     Munirathinam                                     ...Appellant

                                                       Vs

                     1.Menaga

                     2.Subathra

                     3.Meena

                     4.Guna

                     5.Valli

                     6.Palani

                     7. Ramachandran

                     8. Munirathinam

                     9. Rajrathinam

                     10.Janaki


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https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.645 of 2007




                     11. Pappammal

                     12. Murali

                     13. Selvi

                     14. Visa                                                ... Respondents

                     Prayer: This Second Appeal is filed under Section 100 of C.P.C to set aside

                     the Judgment and decree dated 01.02.2007 passed in A.S. No.39 of 2005 on

                     the file of the learned Sub Judge, Vellore modifying the Judgment and

                     decree dated 17.02.2005 passed in O.S. No.113 of 1991 on the file of the

                     learned Principal District Munsif, Vellore.

                                  For Appellant      :      No Appearance

                                  For Respondents
                                  R1, R2 & R6     :         Mr.M.S.Sampath

                                  For R3,R4, R5      :      No Appearance

                                  For R7 to R14      :      Given Up




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https://www.mhc.tn.gov.in/judis
                                                                                           S.A.No.645 of 2007


                                                         JUDGMENT

Notice issued to the sole appellant was returned with an endorsement

“refused”. Despite name of the appellant printed in the cause list no one

appeared on behalf of the appellant. Hence, this second appeal is dismissed

for default. No costs. Consequently the connected miscellaneous petition is

closed.

27.11.2023 smn Index : Yes/No Speaking order/non-speaking order

To:

1. The Sub Judge, Vellore.

2. The Principal District Munsif, Vellore.

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

C.KUMARAPPAN, J.,

smn

27.11.2023

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