Madras High Court
Periyammal vs Valli on 28 September, 2022
Author: P.T. Asha
Bench: P.T. Asha
S.A.No.548 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.09.2022
CORAM
THE HONOURABLE Ms. JUSTICE P.T. ASHA
S.A.No.548 of 2018
1.Periyammal
2.Siva
3.Dhanalakshmi ... Appellants
Vs
1.Valli
2.Thangavel
3.Ramamurthy ...Respondents
Prayer: Second Appeal is filed under Section 100 of the Code of
Civil Procedure against the Judgement and Decree passed in
A.S.No.21 of 2013 dated 13.06.2018 on the file of the Subordinate
Judge, Kallakurichi confirming the decree and Judgement of
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https://www.mhc.tn.gov.in/judis
S.A.No.548 of 2018
O.S.No.737 of 2006 dated 27.11.2012 dated 27.11.2012 on the file of
the Hon'ble 1st Additional District Munsif, Kallakurichi.
For Appellants : No Appearance
For Respondents : Mr.R.Venkatesh
JUDGEMENT
When the matter was listed on 05.08.2022 and 24.08.2022, there was no appearance on behalf of the appellants and the matter was thereafter listed on 22.09.2022. On the said date, i.e., 22.09.2022, once again there was no appearance for the appellants and the matter was directed to be listed under the caption “For Dismissal” on 28.09.2022.
2. Today, i.e., 28.09.2022 when the matter is called there is no 2/4 https://www.mhc.tn.gov.in/judis S.A.No.548 of 2018 representation on behalf of the appellants. Therefore, the Second Appeal is dismissed for default. No costs.
28.09.2022 kan Index : Yes/No Speaking order/non-speaking order To, The Subordinate Judge, Kallakurichi.
2.The I Additional District Munsif, Kallakurichi.
P.T.ASHA, J., 3/4 https://www.mhc.tn.gov.in/judis S.A.No.548 of 2018 kan S.A.No.548 of 2018 28.09.2022 4/4 https://www.mhc.tn.gov.in/judis