G. Muralidharan vs S. Madheshwaran
2024 Latest Caselaw 19595 Mad

Madras High Court

G. Muralidharan vs S. Madheshwaran on 18 October, 2024

                                                                                  S.A.No. 525 of 2021
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 18.10.2024

                                                     CORAM:

                                  THE HONOURABLE MR. JUSTICE R. SAKTHIVEL

                                                S.A. No. 525 of 2021
                                                         ---
                1.G. Muralidharan
                2.G.Janardhanan
                3.G.Sridharan
                4.G.Balaji
                5.G.Abhirami
                6.Sri Priya @ Arathi
                7.Kokilavani                                                  …Appellants
                                                      Versus
                S. Madheshwaran                                               ... Respondent

                Prayer: Second Appeal filed under Section 100 of the Code of Civil Procedure,
                1908 prays to set aside the judgment and decree made in A.S.No. 31 of 2018,
                dated 29.07.2020 on the file of the Additional Subordinate Judge, Dharmapuri,
                confirming the judgment and decree made in O.S.No. 125 of 2011, dated
                20.01.2017 on the file of the District Munsif Court, Dharmapuri.

                For Appellants              :     M/s.P.S. Buddhan
                                                  No Appearance

                For Respondent              :     Mr.Gokulraj
                                                  For M/s.PV Law Associates
                                                       ----




https://www.mhc.tn.gov.in/judis
                Page No.1/3
                                                                                        S.A.No. 525 of 2021
                                                       JUDGMENT

No representation for the appellants.

2. Mr.M.S.Gokulraj, learned counsel representing M/s.PV.Law

Associates, learned counsel on record for the respondent is before this Court.

3. When the matter came up for hearing on 09.08.2024, 09.09.2024,

23.09.2024, 25.09.2024 and 03.10.2024 respectively, there was no

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

appellants.

4. Despite sufficient opportunities being given to the appellants, they

have not chosen to proceed with the appeal.

5. In view of the above, this second appeal is dismissed for default. No

cost.

18.10.2024

MSM

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

R. SAKTHIVEL, J

MSM

18.10.2024

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