M.Samuthravel vs Srinivasan
2024 Latest Caselaw 15045 Mad

Madras High Court

M.Samuthravel vs Srinivasan on 2 August, 2024

                                                                              S.A.(MD) No.503 of 2009


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 02.08.2024

                                                           CORAM:

                                       THE HONOURABLE MR.JUSTICE S.SOUNTHAR


                                                   S.A. (MD) No.503 of 2009


                 M.Samuthravel                                                  ... Appellant

                                                             -vs-

                 1.Srinivasan

                 2.K.Manoharan

                 3.K.Ganesan                                                    ... Respondents



                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil

                 Procedure against the judgment and decree, dated 23.01.2008, passed in

                 A.S.No.75 of 2006 on the file of Subordinate Judge, Srivilliputhur, confirming

                 the judgment and decree, dated 05.01.2006, passed in O.S.No.13 of 2002 on

                 the file of Additional District Munsif, Srivilliputhur.



                                   For Appellant     : Mr.G.Thalaimutharasu

                                   For Respondents   : No appearance


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                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD) No.503 of 2009




                                                     JUDGMENT

1. The matter was adjourned at the request of counsel for

appellant on 26.6.2024 and 10.07.2024.

2. When the Second Appeal was taken up for hearing on

30.07.2024, there was no representation for the appellant in the forenoon as

well as in the afternoon. Hence, in order to give an opportunity to the

appellant, the Registry was directed to list the matter under the caption ''for

dismissal'' today.

3. Today, the learned counsel for the appellant appeared before

the Court and stated that he was not ready to get along with the matter.

Since the appellant is not ready to argue the matter, taking into consideration

sufficient opportunity was given to appellant to argue the matter, the Second

Appeal is dismissed for default. No costs.

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

                 dixit



                 ____________

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

To:

1.Subordinate Judge, Srivilliputhur.

2.Additional District Munsif, Srivilliputhur.

3.Section Officer, V.R. Section, Madurai Bench of Madras High Court.

____________

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

S.SOUNTHAR, J.

dixit

02.08.2024

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