Madras High Court
V.L.Jawaharlal vs M.S.M.Srirangam on 23 February, 2018
Author: S.S.Sundar
Bench: S.S.Sundar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.02.2018
CORAM
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
S.A.(MD)No.198 of 2012
V.L.Jawaharlal ... Appellant/Appellant/
Plaintiff
Vs.
M.S.M.Srirangam ... Respondent/Respondent/
Defendant
Prayer: Second Appeal is filed under Section 100, C.P.C., to set aside
the Judgment and Decree, dated 22.09.2010, made in A.S.No.167 of 2008 on the
file of the learned II Additional Sub Judge, (Thirumangalam Camp Court),
confirming the Judgment and Decree, dated 07.07.2008 made in O.S.No.921 of
1990 on the file of the learned District Munsif, Thirumangalam.
!For Appellant : No appearance.
^For Respondent : No appearance.
:JUDGMENT
When this matter appeared in the list earlier on 21.02.2018, there was no representation for the appellant. Hence, this Court directed the matter to be posted again on 23.02.2018 under the caption ?for dismissal?. Though the matter is posted under the caption ?for dismissal? today, there is no representation for the appellant. Hence, the Second Appeal is dismissed for default. No costs.
To
1. The II Additional Sub Judge, (Thirumangalam Camp Court), Madurai.
2. The District Munsif, Thirumangalam.
3. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.
.