Kamala Bai vs Kanagabai
2024 Latest Caselaw 15044 Mad

Madras High Court

Kamala Bai vs Kanagabai on 2 August, 2024

                                                                          S.A(MD)No.311 of 2018

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATE : 02.08.2024

                                                   CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                             S.A(MD)No.311 of 2018
                                                     and
                                           C.M.P(MD)No.8731 of 2018

                   Kamala Bai                                        : Appellant/Appellant /
                                                                               Plaintiff

                                                      Vs.

                   1.Kanagabai

                   Pushparaj (died)

                   2.Yesubai

                   3.Rajamani

                   4.Chidambaram

                   5.Renganathan                       : Respondents/ Respondents /
                                                                  Defendants 1, 3 to 7

                   Prayer : Second Appeal filed under Section 100 of C.P.C., to set aside the
                   judgment and decree of the lower Appellate Court, dated 20.04.2018 passed
                   in A.S.No.13 of 2014 on the file of the Sub Judge, Kuzhithurai, confirming
                   the judgment and decree of the trial Court, dated 20.08.2013 passed in
                   O.S.No.176 of 2005 on the file of the I Additional District Munsif,
                   Kuzhithurai.

                   1/4
https://www.mhc.tn.gov.in/judis
                                                                                   S.A(MD)No.311 of 2018

                                   For Appellant        : No Appearance
                                   For Respondents      : No Appearance


                                                   JUDGMENT

The second appeal is directed against the judgment and decree made

in A.S.No. 13 of 2014 on the file of the Sub Judge, Kuzhithurai, dated

20.04.2018 confirming the judgment and decree in O.S.No.176 of 2005 on

the file of the I Additional District Munsif, Kuzhithurai, dated 20.08.2013.

2. This matter is listed today under the caption 'for dismissal'.

3. It is seen from the records that despite printing the name of the

appellant in the cause list, on 30.07.2024 there was no representation for the

appellant and hence, this Court directed the Registry to post the matter on

02.08.2024 under the caption 'for dismissal'. Even today (i.e.,02.08.2024)

there is no representation for the appellant. Hence, the Second Appeal is

dismissed for default. Consequently, connected Miscellaneous Petition is

closed. No costs.

                   NCC :Yes/No                                                    02.08.2024
                   Index :Yes/No
                   Internet :Yes/ No
                   das

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

To

1.The Sub Judge, Kuzhithurai.

2.The I Additional District Munsif, Kuzhithurai.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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

K.MURALI SHANKAR,J.

DAS

Order made in

and

Dated : 02.08.2024

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