Pal Thangam vs Roselet
2025 Latest Caselaw 1364 Mad

Madras High Court

Pal Thangam vs Roselet on 25 July, 2025

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                                         S.A.No.1448 of 2003


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 25.07.2025

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                 S.A.No.1448 of 2003

                     Pal Thangam                                         ... Appellant/1st Respondent
                                                                             Plaintiff
                                                               Vs.
                     1. Roselet

                     2. Snegamani                                        ... Respondents 1 and 2/
                                                                             Appellants/Defendants 5 and 6

                     3. Chellammal

                     4. Nesaiyan

                     5. Chelladurai

                     6. Kamalammal

                     7. Nesamony                                         ... Respondents 3 to 7/
                                                                             Respondents 2 to 6/
                                                                             Respondents 2, 3, 4,7 & 8

                     PRAYER: Second Appeal is filed under Section 100 of C.P.C., against the
                     decree and judgment in A.S.No.59/99 dated 18.11.2002 by the learned
                     Subordinate Judge, Padmanabhapuram, reversing the decree and judgment
                     dated 22.03.1999 made in O.S.No.322 of 1984 by the learned Additional
                     District Munsif, Padmanabhapuram.

                     1/4




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                                                                                         S.A.No.1448 of 2003




                                           For Appellant           : No appearance

                                           For Respondents : No appearance


                                                        JUDGMENT

Though the appeal was listed on 24.07.2025, there was no

representation on the side of the appellant. Hence, the appeal is listed today

under the caption “For Dismissal”. Even today, there is no representation on

the side of the appellant. Hence, this Second Appeal stands dismissed for

default. There shall be no order as to costs.

                                                                                                25.07.2025
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi









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                     To
                     1. The Sub-Court,
                       Padmanabhapuram.

2. The Additional District Munsif Court, Padmanabhapuram.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/07/2025 03:12:23 pm )

R.VIJAYAKUMAR,J.

ebsi

25.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/07/2025 03:12:23 pm )