Jebaraj vs Francisca Pandian :Ist
2024 Latest Caselaw 7805 Mad

Madras High Court

Jebaraj vs Francisca Pandian :Ist on 18 April, 2024

                                                                1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED:18.04.2024

                                                            CORAM:

                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                                 S.A(MD)NO.76 OF 2014
                                                         and
                                                  M.P(MD)No.2 of 2014

                     Jebaraj                       :Appellant/Appellant/Second Defendant

                                                   .vs.

                     1.Francisca Pandian           :Ist Respondent/Ist Respondent/Plaintiff

                     2.Joseph                      :IInd Respondent/IInd Respondent/First
                                                                          Defendant

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the judgment and decree made in A.S.No.14 of 2007,
                     dated 20.10.2010, on the file of                       Sub-Judge, Thoothukudi,
                     confirming the judgment and decree made in O.S.No.136 of 2001,
                     dated         11.09.2006,    on      the   file   of   District   Munsif   Court,
                     Srivaikundam.


                                       For Appellant             :Mr.M.P.Senthil

                                       For Respondent-1          :Mr.J.Ashok

                                       For Respondent-2          :Notice dispensed with


                                                       JUDGMENT

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

The learned counsel for the appellant filed a memo, dated

16.4.2024 reporting ‘’no instructions’’.The said memo is recorded.

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

The appellant is called in Open Court. There is no representation

for the appellant. Hence, the Second Appeal is dismissed for

default. No costs. Consequently, connected Miscellaneous Petition

is closed.

18.04.2024

Index:Yes/No

Internet:Yes/No

NCC:Yes/No

vsn

To

1.The Sub- Judge, Thoothukudi.

2.The District Munsif, Thoothukudi.

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.76 OF 2014 and

18.04.2024

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