Mrs.Tamilarasi vs Arulmighu Nellukadi Mariamman on 1 August, 2019

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Madras High Court

Mrs.Tamilarasi vs Arulmighu Nellukadi Mariamman on 1 August, 2019

Bench: N.Seshasayee

                                                       1

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             Dated: 01.08.2019


                           CORAM:The Honourable Mr. Justice N.SESHASAYEE


                                            S.A.No.365 of 2009
                                                   and
                                             M.P.No.1 of 2009


                   Mrs.Tamilarasi                                         ... Appellant

                                                      Vs.

                   Arulmighu Nellukadi Mariamman
                   Tirukkoil, Nagapattinam Town,
                   Rep. by its Hereditary Trustee,
                   V.K.N.M.Thiagarajan                                    ... Respondent



                   Prayer:- Second Appeal filed under Section 100 of Civil Procedure Code
                   against the Judgment and decree dated 08.12.2008 made in A.S.No.30
                   of 2008 on the file of the Subordinate Judge, Nagapattinam confirming
                   the Judgment and Decree dated 11.10.2007 made in O.S.No.283 of
                   2003 on the file of the District Munsif Court, Nagapattinam.


                                    For Appellant           : No appearance

                                    For Respondent          : Mr.T.M.Hariharan


                                                    JUDGMENT

When the matter was taken up on 24.07.2019, there was no representing for the appellant and it was directed to be posted on 01.08.2019 under the caption 'for dismissal'. http://www.judis.nic.in 2 N.SESHASAYEE.J., tsg

2.Even today there is no representation for the appellant. Therefore, it appears that the appellant is not serious in prosecuting the appeal and hence, the second appeal is dismissed for default. No costs.

Consequently, the connected miscellaneous petition is closed.




                                                                                       01.08.2019

                   Index    :Yes/No
                   Internet :Yes/No
                   tsg

                   To

1.The Subordinate Court, Nagapattinam.

2.District Munsif Court, Nagapattinam.

S.A.No.365 of 2009

and M.P.No.1 of 2009 http://www.judis.nic.in

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