Periyasamy Thevar vs Karuppasamy
2024 Latest Caselaw 11432 Mad

Madras High Court

Periyasamy Thevar vs Karuppasamy on 2 July, 2024

                                                                          S.A(MD)No.717 of 2009



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 02.07.2024

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE S.SOUNTHAR

                                             S.A(MD)No.717 of 2009

                     Periyasamy Thevar                            ... Appellant/Appellant
                                                                         Plaintiff

                                                       Vs.

                     Karuppasamy                                ... Respondent/Respondent
                                                                       Defendant

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree, dated 28.04.2009
                     made in A.S.No.47 of 2008 on the file of the Subordinate Judge,
                     Sankarankovil in confirming the judgment and decree, dated 07.07.2005
                     made in O.S.No.227 of 2004 on the file of the Additional District Munsif
                     Court, Sankarankovil.


                                   For Appellant     : No appearance

                                   For Respondent    : Mr.F.X.Eugene




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                                                                                  S.A(MD)No.717 of 2009




                                                         JUDGMENT

When the Second Appeal was taken up for hearing on 28.06.2024,

there was no representation for the appellant in the forenoon as well as in

the afternoon session. Hence, in order to give an opportunity to the

appellant, the Registry was directed to list the Second Appeal under the

caption 'For Dismissal'.

2. Today, the Second Appeal is listed under the caption 'For

Dismissal'. Even today, there is no representation for the appellant.

3. The learned Counsel for the respondent is present.

4. Hence, the Second Appeal stands dismissed for default. There

shall be no order as to costs.

                                                                        02.07.2024

                     NCC                :     Yes / No
                     Index              :     Yes / No
                     Internet           :     Yes
                     BTR

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To

1.The Subordinate Judge, Sankarankovil.

2.The Additional District Munsif Court, Sankarankovil.

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

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

S.SOUNTHAR, J.

BTR

Judgment made in

Dated:

02.07.2024

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