Palkarasu vs Thangam
2024 Latest Caselaw 8451 Mad

Madras High Court

Palkarasu vs Thangam on 4 June, 2024

                                                                           S.A(MDNo.561 of 2007

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 04.06.2024

                                                  CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                           S.A(MD)No.561 of 2007
                                                   and
                                           M.P.(MD).No.1 of 2007
                 1. Palkarasu
                 2. Karuppiah
                 3. Chinnathambi
                 4. Krishnan                                               ...Appellants
                                                    -Vs-
                 1. Thangam
                 2. Muthu Thevar
                 3. Kannusamy
                 4. Kaliammal
                 5. Thangaraj
                 6. Karunanithi
                 7. Bethammal
                 8. Venkata Subramanian                                ... Respondents

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

                 Procedure, against the judgment and decree dated 24.01.2007 made in A.S.No.25


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MDNo.561 of 2007

                 of 2006, on the file of the Sub Court, Ramanathapuram, reversing the judgment

                 and decree dated 08.03.2006 made in O.S.No.37 of 1997 on the file of the District

                 Munsif cum Judicial Magistrate, Thiruvadanai.


                                          For Appellants    : No appearance
                                          For R-1           : Mr.R.Sundar
                                          For R-2, R-4
                                                & R-7       : No Appearance
                                          For R-3, R-5,
                                          R-6 & R-8         : Dispensed with


                                                           JUDGMENT

When the Second Appeal was taken up for hearing on 03.06.2024 the

learned counsel appearing for the appellants filed a memo reporting “no

instructions”. Recording the same, the Registry was directed to list the matter

under the caption for dismissal today i.e., (04.06.2024) by printing the name of

the appellants.

2. Today, the second appeal is listed under the caption 'for dismissal' by

printing the name of the appellants. There is no representation for the appellants.

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

Hence, the Second Appeal is dismissed for default. However, there shall be no

order as to costs. Consequently, connected miscellaneous petition is closed.

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

1.The Sub Court, Ramanathapuram.

2.The District Munsif cum Judicial Magistrate, Thiruvadanai.

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