Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Uma Maheswari vs Subramaniam
2024 Latest Caselaw 21737 Mad

Citation : 2024 Latest Caselaw 21737 Mad
Judgement Date : 18 November, 2024

Madras High Court

Uma Maheswari vs Subramaniam on 18 November, 2024

                                                                                     S.A. No. 1240 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 18.11.2024

                                                           CORAM

                                   THE HONOURABLE Ms. JUSTICE R.N.MANJULA

                                                    S.A. No. 1240 of 2012

                   Uma Maheswari                                                          ...Appellant
                                                            Vs.
                   1. Subramaniam
                   2. Singarakannu
                   3. R.Balamuruganandam                                              ... Respondents



                   PRAYER: Second Appeal is filed under section 100 of the Code of Civil
                   Procedure, 1908, to set aside the judgment and decree dated 26.04.2011 made
                   in A.S. No. 39 of 2010 on the file of the Sub Court, Pollachi, reversing the
                   judgment and decree dated 30.12.2009 made in O.S. No. 578 of 2007 on the
                   file of the District Munsif Court, Pollachi.
                                    For Appellant      :     No appearance

                                    For Respondents :        Mr.J.Ramakrishna


                                                      JUDGMENT

There is no representation on behalf of the appellant, when the matter is

called today. Even on 05.11.2024 when the matter was taken up for hearing

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

hearing, none appeared on behalf of the appellant, hence, the matter was

ordered to be posted today under the caption 'for dismissal'. Hence, this

Second Appeal is dismissed for default. Consequently, connected

Miscellaneous Petition is closed. No costs.

18.11.2024

Index : Yes/No Speaking order : Yes/No NCC : Yes/No Maya

To

1. The Sub Court, Pollachi,

2. The District Munsif Court, Pollachi.

3. The Section Officer, V.R. Section, High Court, Madras.

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

R.N.MANJULA, J.

Maya

18.11.2024

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter