G.Sambandam vs Balaguru
2024 Latest Caselaw 14921 Mad

Madras High Court

G.Sambandam vs Balaguru on 1 August, 2024

Author: V.Sivagnanam

Bench: V.Sivagnanam

                                                                                 S.A.No.609 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 01.08.2024

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                                    S.A.No.609 of 2011
                     G.Sambandam,
                     Rep by his power agent,
                     Mrs.Buvaneswari,
                     No.10, Sivan East St.,
                     Vailankanni, Nagapattinam District.                  ...Appellant
                                                       Vs.
                     1.Balaguru
                     2.Rajeswari
                     3.Chandra
                     4.Vasantha
                     5.Rani                                              ...Respondents

                     PRAYER: Second Appeal filed under Section 100 of C.P.C. against the
                     judgment and decree passed in A.S.No.23 of 2009 dated 27.01.2001, on
                     the file of the District Court, Nagapattinam, in reversing the judgment
                     and decree passed in O.S. No.77 of 2007, dated 20.11.2009, on the file of
                     the Subordinate Court, Nagapattinam.

                                       For Appellant   : No appearance
                                       For Respondents : No appearance

                                                    JUDGMENT

Second Appeal has been filed against the judgment and decree

passed in A.S.No.23 of 2009 dated 27.01.2001, on the file of the District

Court, Nagapattinam, in reversing the judgment and decree passed in

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

O.S. No.77 of 2007, dated 20.11.2009, on the file of the Subordinate

Court, Nagapattinam.

2.When the matter was called on 24.06.2024, the learned counsel

for the respondents reported that the final decree has been passed by the

Trial Court. Hence, the matter was ordered to be listed to-day i.e., on

01.08.2024, for getting instructions from the appellant.

3.Today when the matter is called, there is no representation on

behalf of the appellant. Taking note of the representation made by the

learned counsel for the respondent on 24.06.2024 that the final decree

has been passed by the Trial Court and that there is no representation for

the appellant, this Second Appeal is dismissed for default. No costs.

Consequently, connected miscellaneous petitions, if any, are also closed.

sli 01.08.2024 Internet:Yes Index:Yes/No Speaking/Non speaking order NCC: Yes/No

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

To

1.The District Court, Nagapattinam.

2.The Subordinate Court, Nagapattinam.

V.SIVAGNANAM, J.

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

sli

01.08.2024

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