S.Kumaresan :First vs A.Alagan :Plaintiff/Appellant
2024 Latest Caselaw 8015 Mad

Madras High Court

S.Kumaresan :First vs A.Alagan :Plaintiff/Appellant on 29 April, 2024

    2024:MHC:1945



                                                       1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED:29.04.2024

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                       S.A(MD)NOs.375 and 376 of 2007

                     S.A(MD)NO.375 of 2007

                     S.Kumaresan                             :First defendant/First
                                                              Respondent/Appellant

                                             .vs.

                     1.A.Alagan                              :Plaintiff/Appellant

                     2.S.Soori                               :Second Defendant/Second
                                                              Respondent/Respondents

                     S.A(MD)NO.376 of 2007

                     S.Kumaresan                             :Plaintiff /First
                                                              Respondent/Appellant

                                             .vs.

                     1.A.Alagan                              :Second Defendant/Appellant

                     2.S.Soori                               :First Defendant/Second
                                                              Respondent/Respondents



                     COMMON RAYER: Second Appeals filed under Section 100 of
                     Civil Procedure Code against the common judgment and Decrees
                     made in A.S.Nos.154 and 155 of 2006, dated 29.11.2006, on the file
                     of Principal Subordinate Judge, Madurai, reversing the common
                     judgment and decrees made in O.S.NOs.570 and 513 2004, dated
                     24.04.2006, on the file of District Munsif, Melur.


https://www.mhc.tn.gov.in/judis
                                                              2

                                       For Appellant              :No appearance
                                       in both S.As’

                                       For Respondents            :No appearance
                                       in both S.As’



                                                       COMMON JUDGMENT

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

When the Second Appeals were taken up for hearing on

25.04.2024, the learned counsel for the appellant filed memos,

dated 25.4.2024 reporting ‘’no instructions’’. Recording the same,

Registry was directed to remove the name of the learned counsel

for the appellant from the cause-list and to list the matter under

the caption ‘’for dismissal’’ today, by printing the name of the

appellant in the cause-list.

2.Today, the Second Appeals are listed under the caption ‘’for

dismissal’’. Even today, there is no representation for the appellant.

Hence, the Second Appeals are dismissed for default. No costs.

29.04.2024

Index:Yes/No

Internet:Yes/No

NCC:Yes/No

vsn

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

To

1.The Principal Subordinate Judge, Madurai.

2.The District Munsif, Madurai.

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

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

S.SOUNTHAR, J.

vsn

COMMON JUDGMENT MADE IN S.A(MD)NOs.375 and 376 OF 2007

29.04.2024

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