Baby @ Santhakumari vs Shanthi Mary
2024 Latest Caselaw 7725 Mad

Madras High Court

Baby @ Santhakumari vs Shanthi Mary on 16 April, 2024

    2024:MHC:1814



                                                                1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED:16.04.2024

                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                                S.A(MD)NO.1183 OF 2006

                     Baby @ Santhakumari                            :Plaintiff/Appellant/Appellant

                                                   .vs.

                     1.Shanthi Mary

                     2.Minor Revi Priyadharshni                     :Defendants/Respondents/
                                                                                    Respondents


                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the judgment and decree made in A.S.No.64 of 2004,
                     dated          1.9.2005,    on       the   file     of   Subordinate      Judge,
                     Padmanabhapuram, confirming the judgment and decree made in
                     O.S.No.226 of 2000, dated 26.3.2004, on the file of                 the District
                     Munsif-cum-Judicial Magistrate, Eraniel.


                                       For Appellant            :No appearance

                                       For Respondents          :Mr.R.Jeyaraj
                                            1 and 2

                                                      JUDGMENT

*************

When the matter was taken up for hearing on 15.04.2024, the

learned counsel for the appellant reported ‘’no instructions’’.

Recording the same, Registry was directed to list the Second

Appeal under the caption for dismissal today, by printing the name https://www.mhc.tn.gov.in/judis

of the appellant in the cause-list.

2.Today, the Second Appeal is listed under the caption ‘’for

dismissal’’, by printing the name of the appellant. There is no

representation for the appellant. Hence, the Second Appeal is

dismissed for default. No costs.

16.04.2024

Index:Yes/No

Internet:Yes/No

NCC:Yes/No

vsn

To

1.The Subordinate Judge, Padmanabhapuram.

2.The District Munsif-cum-Judicial Magistrate, Eraniel.

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

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

S.SOUNTHAR, J.

vsn

JUDGMENT MADE IN S.A(MD)NO.1183 OF 2006

16.04.2024

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