Ramasamy vs Chinnappan
2021 Latest Caselaw 10360 Mad

                                                                                  S.A.(MD)No.175 of 2012


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 22.04.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                S.A.(MD)No.175 of 2012
                                                        and
                                                 M.P.(MD)No.1 of 2012
                1.Ramasamy
                2.Kulandaisamy
                3.Sadayammal
                4.Ramayee Ammal                                              ... Appellants

                                                            Vs.
                1.Chinnappan
                2.Natarajan                                                  ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree of the Additional Subordinate Court, Karur,
                dated 20.09.2010 in A.S.No.30 of 2010, reversing judgment and decree of the
                Principal District Munsif Court, Karur, dated 23.11.2009 made in O.S.No.245
                of 2004.

                                   For Appellants     : Mr.V.Raghavachari

                                   For Respondents : Mr.V.Balaji for R1
                                                     No appearance for R2.




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                                                                                       S.A.(MD)No.175 of 2012


                                                    JUDGEMENT

When the matter was taken up for hearing, the learned counsel appearing

for the appellant reports no instructions.

2.Recording the said submission, this second appeal is dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                                    22.04.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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 Sub Court, Karur.

2.The Principal District Munsif Court, Karur.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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S.A.(MD)No.175 of 2012

https://www.mhc.tn.gov.in/judis/

S.A.(MD)No.175 of 2012

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.175 of 2012

22.04.2021

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