Ganapathy vs Anandam
2024 Latest Caselaw 8016 Mad

Madras High Court

Ganapathy vs Anandam on 29 April, 2024

    2024:MHC:1944



                                                          1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED:29.04.2024

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                              S.A(MD)NO.152 of 2013


                     Ganapathy                            :Appellant/Appellant/Plaintiff

                                                 .vs.

                     1.Anandam

                     2.Vadivu

                     3.Babu                               :Respondents/Respondents
                                                                       Defendants

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the judgment and decree made in A.S.No.49 of 2011,
                     dated 27.07.2011, on the file of Additional District Judge/Fast Track
                     Court No.II, Thoothukudi, confirming the judgment and decree
                     made in O.S.No.253 of 2008, dated 18.06.2010, on the file of
                     District Munsif, Srivaikundam.


                                      For Appellant           :No appearance

                                      For Respondents         :Mr.S.Siva Thilakar
                                           1 to 3


                                                  JUDGMENT

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

When the Second Appeal was taken up for hearing on

23.04.2024, this Court passed the following order:

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

‘’It is seen from the records that at the instance of the learned counsel for the appellant, the Second Appeal has been adjourned several occasion. Inspite of several adjournments, the learned counsel for the appellant is not ready to argue the matter even today. Hence, list the matter under the caption’’for disposal or dismissal’’ on 29.04.2024.’’

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

disposal or dismissal’’. Even today, there is no representation for

the appellant. The learned counsel for the Respondents 1 to 3

present. Hence, the Second Appeal is dismissed for default. No

costs.

29.04.2024

Index:Yes/No

Internet:Yes/No

NCC:Yes/No

vsn

To

1.The Additional District Judge/Fast Track Court No.II, Thoothukudi..

2.The District Munsif, Srivaikundam.

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

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.152 OF 2013

29.04.2024

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