M.Antony Savarimuthu Nadar vs Duraipandi
2023 Latest Caselaw 14003 Mad

                                                                                 S.A.No.1093 of 2004



                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 18.10.2023

                                                      CORAM

                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                               S.A.No.1093 of 2004

                     M.Antony Savarimuthu Nadar                               ...Appellant
                                                           vs.
                     1.Duraipandi
                     2.Paulraj
                     3.Thommairaj                                            ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 15.12.2003 in
                     A.S.No.91 of 2003 on the file of the Principal District Judge,
                     Thoothukudi        confirming   the    Judgment   and    Decree       dated
                     26.11.2001 in O.S.No.206 of 2000 on the file of the Principal
                     District Munsif, Thoothukudi.


                     For Appellant             :     No appearance

                     For Respondents           :     Mr.M.P.Senthil
                                                     for Mr.J.Antony Jesus for R2




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.1093 of 2004



                                                      JUDGMENT

The appeal is of the year 2004. On 12.10.2023, there was

no representation for the appellant. Hence, this matter is posted

under the caption 'for dismissal' today. Today also, there is no

representation for the appellant.

2. The second respondent is represented through counsel.

3. In view of the above, the Second Appeal stands dismissed

for default. No costs.

18.10.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis S.A.No.1093 of 2004

To

1.The Principal District Judge, Thoothukudi

2.The Principal District Munsif, Thoothukudi

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

https://www.mhc.tn.gov.in/judis S.A.No.1093 of 2004

R.KALAIMATHI, J.

mbi

S.A.No.1093 of 2004

18.10.2023

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