Madras High Court
V.Uthirapathy vs 1.Chinna Pillai @ on 24 March, 2026
SA No. 1836 of 1999 S.A.No.1836 of 1999 R.SAKTHIVEL,J, Mr.C.Ravichander, representing Mr.J.Saravana Vel, Counsel on record for the Appellants, is before this Court.
2.When this matter was listed on 13.03.2026 this Court observed as follows:
“Mr.J.Saravana Vel, learned counsel for the appellants and Mr.C.Kathiravan, learned counsel for the 1st respondent are before this Court.
2.Mr.C.Kathiravan, learned counsel for the 1 st respondent submits that M.V.Krishnan, Advocate, counsel on record for the 1st respondent passed away. He further submits that he is going to file vakalath on behalf of the 1st respondent.
3.The learned counsel seeks a week’s time to file vakalath. These submissions are recorded.
4.In view of the submissions, this Second Appeal is adjourned to 23.03.2026.”
3.Today there is no representation on behalf of the Respondent No.1.
This Court has verified the Case file. The Respondent No.1 was duly served on 04.11.2025. Despite notice, the Respondent No.1 did not choose to enter appearance either in person or through Advocate.
__________ Page1 of 3 https://www.mhc.tn.gov.in/judis SA No. 1836 of 1999
4.Appellants’ side arguments heard in full.
5.List this matter on 27.03.2026 under the caption “For Judgment”.
24-03-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No MPS To
1.The Subordinate Court, Ariyalur District,
2.The District Munsif, Jayankondam.
__________ Page2 of 3 https://www.mhc.tn.gov.in/judis SA No. 1836 of 1999 R.SAKTHIVEL J.
MPS S.A.No.1836 of 1999 24-03-2026 __________ Page3 of 3 https://www.mhc.tn.gov.in/judis