S.Kalyanasundaram vs Sankaralakshmi
2024 Latest Caselaw 7448 Mad

Madras High Court

S.Kalyanasundaram vs Sankaralakshmi on 3 April, 2024

                                                                          S.A.(MD).No.1234 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 03.04.2024

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                            S.A.(MD).No.1234 of 2006
                                                      and
                                              M.P.(MD)No.1 of 2006

                 S.Kalyanasundaram                                                  ... Appellant

                                                 Vs.

                 1.Sankaralakshmi
                 2.Kanniah                                                       ... Respondents

                 PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure Code,
                 against the decree and judgment dated 15.11.2005 made in A.S.No.247 of 2004
                 on the file of the First Additional Subordinate Judge, Madurai dismissing the
                 appeal by confirming the decree and judgment made in O.S.No.1024 of 1997,
                 dated 25.08.2004 on the file of the First Additional District Munsif, Madurai
                 Town.


                                     For Appellant      : No appearance
                                     For Respondents : No appearance




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD).No.1234 of 2006

                                                      JUDGMENT

When the matter was taken up for hearing on 02.04.2024, there was no

representation for the appellant. In order to give an opportunity to the appellant,

the Registry was directed to list the matter under the caption for dismissal today.

Even today, there is no representation for the appellant. Hence, the Second Appeal

is dismissed for default. No costs. Consequently, the connected Miscellaneous

Petition is closed.

                                                                                           03.04.2024
                 NCC      : Yes/No
                 Index : Yes/No
                 Internet : Yes/No

                 akv

                 To

1.The First Additional Subordinate Judge, Madurai.

2.The First Additional District Munsif, Madurai Town.

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

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

S.SOUNTHAR,J.

akv

03.04.2024

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