LAKSHMI Vs. PALANIAMMAL

JUDGEMENT

(1.) WHEN the matter was taken on 14.7.2008, there was no representation on behalf of the appellant. Hence, the matter was directed to be posted for dismissal. Today, the matter is listed under the caption 'for dismissal'. Even today, there is no representation on behalf of the appellant. Hence, the writ petition is dismissed for default. There shall be no order as to costs.