Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

A.Maharaja vs P.Alagu Ambalam
2023 Latest Caselaw 12039 Mad

Citation : 2023 Latest Caselaw 12039 Mad
Judgement Date : 7 September, 2023

Madras High Court
A.Maharaja vs P.Alagu Ambalam on 7 September, 2023
                                                                              S.A.No.38 of 2004

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated : 07.09.2023

                                                        CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                    S.A.No.38 of 2004


                     A.Maharaja
                                                                                    ... Appellant

                                                           -vs-


                     P.Alagu Ambalam
                                                                                ... Respondent

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 21.11.2002 made in
                     A.S.No.23 of 2002 on the file of the Principal Sub Court, Madurai
                     confirming the Judgment and Decree dated 30.10.2001 made in O.S.No.
                     205 of 2000 on the file of the District Munsif Court, Melur.

                                  For Appellant         ... No appearance

                                  For Respondents        ... No appearance




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                 S.A.No.38 of 2004




                                                       JUDGMENT

It is seen that notice sent to the sole respondent returned on

30.05.2007 with an endorsement as 'expired'. However, no steps have

been taken till date. Hence, this Second Appeal is dismissed as abated.

No costs.

07.09.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Principal Sub Court, Madurai.

2.The District Munsif Court, Melur.

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

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

S.A.No.38 of 2004

KRISHNAN RAMASAMY, J.

skn

S.A.No.38 of 2004

07.09.2023

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter