Madras High Court
Sahayamatha Educational Trust vs V.Rajagopal Naidu on 23 December, 2021
Author: R.Vijayakumar
Bench: R.Vijayakumar
S.A.No.767 of 2003
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.12.2021
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
S.A.No.767 of 2003
and
C.M.P.No.7309 of 2003
Sahayamatha Educational Trust,
Represented by its President,
K.Amalraj. ... Appellant/
Respondent No.1/
Defendant No.1
Vs.
1.V.Rajagopal Naidu
2.R.Sridharan
3.Krishnamoorthy Pillai
4.Kandham
5.Anusuya Bai
6.Jamuna Bai
7.Manjula Bai
8.Damodharan
9.Chinnathambi
10.Meera Bai
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https://www.mhc.tn.gov.in/judis
S.A.No.767 of 2003
11.Mohan ... Respondents 3 to 11/
Respondents 2, 3 and 5 to 11 /
Defendants 2, 3 and 5 to 11
PRAYER : Second Appeal filed under Section 100 of the Civil
Procedure Code, against the decree and judgment of the Additional
District Judge (Fast Track Court – I), Thanjavur passed in A.S.No.152 of
2001, dated 17.10.2002, reversing the decree and judgment of the
Subordinate Judges Court, Thanjavur passed in O.S.No.26 of 1996, dated
11.09.2001.
For Appellant : No appearance
For Respondents : Mr.M.R.Srinivasan
for M/s.R.Nandakumar
JUDGMENT
The learned counsel for the appellant reported “No instructions” on 22.12.2021 and the matter is posted under the caption “For Dismissal” after printing the name of the appellant. Even today, there is no representation on the side of the appellant. Therefore, the second appeal is dismissed for default. No costs. Consequently, connected Miscellaneous Petition is closed.
23.12.2021
Index : Yes / No
Internet : Yes / No
btr
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https://www.mhc.tn.gov.in/judis S.A.No.767 of 2003 Note :
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.
To
1.The Additional District Judge (Fast Track Court - i), Thanjavur.
2.The Subordinate Judges Court, Thanjavur.
3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.3/4
https://www.mhc.tn.gov.in/judis S.A.No.767 of 2003 R.VIJAYAKUMAR ,J.
btr Order made in S.A.No.767 of 2003 Dated:
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