Subbiah vs Raju
2024 Latest Caselaw 7806 Mad

Madras High Court

Subbiah vs Raju on 18 April, 2024

                                                                          S.A.(MD).No.355 of 2017

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 18.04.2024

                                                    CORAM:

                                  THE HONOURABLE MRS.JUSTICE N.MALA

                                           S.A.(MD).No.355 of 2017

                 Subbiah                                                           ... Appellant
                                                     Vs.

                 Raju
                                                                                   ... Respondent


                 PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure Code,
                 against the judgment and decree dated 05.06.2015 passed in A.S.No.69 of 2011
                 on the file of the Subordinate Judge, Ambasamudram, confirming the judgment
                 and decree dated 08.08.2011 passed in O.S.No.186 of 2009 on the file of the
                 Additional District Munsif Court, Ambasamudram.


                                   For Appellant     : No appearance
                                   For Respondent    : Mr.P.Muthu Vijaya Pandian




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https://www.mhc.tn.gov.in/judis
                                                                                     S.A.(MD).No.355 of 2017



                                                        JUDGMENT

It is seen that the appeal was earlier dismissed for default on 18.08.2017

and the same was restored to file on 13.10.2020. When the matter was called on

05.04.2024, there was no representation for the appellant and therefore, the matter

was directed to be listed under the caption ‘for dismissal’ today. Even today, there

is no representation for the appellant. It is therefore clear that the appellant is not

interested in prosecuting the appeal.

2. In view of the above, the Second Appeal is dismissed for default. No

costs.

                                                                                               18.04.2024
                 NCC      : Yes/No
                 Index : Yes/No
                 Internet : Yes/No

                 akv

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

To

1.The Subordinate Judge, Ambasamudram.

2.The Additional District Munsif Court, Ambasamudram.

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

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

N.MALA,J.

akv

18.04.2024

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