Guna vs Meenakshi
2024 Latest Caselaw 8450 Mad

Madras High Court

Guna vs Meenakshi on 4 June, 2024

                                                                            S.A(MDNo.497 of 2008

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 04.06.2024

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                            S.A(MD)No.497 of 2008
                                                     and
                                       M.P.(MD).Nos.1 of 2010 & 1 of 2013
                 Kalaivani (Died)
                 1.Guna
                 2.Saminathan
                 3.Gunasekaran @ Gunaseelan
                 4.Manimekalai                                              ...Appellants
                                                       -Vs-
                 1.Meenakshi
                 2.Malaichamy                                                 ... Respondents
                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure, against the judgment and decree dated 22nd day of December 2006
                 passed in A.S.No.292 of 2004 on the file of the Principal Subordinate Judge,
                 Madurai, reversing and setting aside the judgment and decree dated 13th
                 December 2004 passed in O.S.No.167 of 1998 on the file of the District Munsif,
                 Melur.
                                     For Appellants    : No appearance

                                     For Respondents : No appearance

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A(MDNo.497 of 2008


                                                         JUDGMENT

It is seen from the records that the Second Appeal was dismissed for

default on 06.02.2018 and thereafter, the case was restored to file on the

application made by the appellants.

2. When the Second Appeal was taken up for hearing on 03.06.2024, there

was no representation for the appellants. Hence, in order to give an opportunity

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

dismissal' today.

3. Even today, there is no representation for the appellants. Hence, the

Second Appeal stands dismissed for default. There shall be no order as to costs.

Consequently, connected miscellaneous petitions are closed.

                                                                                    04.06.2024
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No
                 TSG

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

To

1.The Principal Subordinate Judge, Madurai.

2.The District Munsif, Melur.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

S.SOUNTHAR, J.

TSG

04.06.2024

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