Baskar vs Philomi
2021 Latest Caselaw 10791 Mad

                                                                             S.A.(MD)No.32 of 2011

                                   THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 27.04.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.32 of 2011

                   1.Baskar

                   2.Thanapal

                   3.Ramasamy Nadar                                          ... Appellants
                                                      -Vs-


                   1.Philomi

                   2.Suresh

                   3.Annamalai                                             ...Respondents


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and Decree passed in A.S.No.2 of 2008 on the
                   file of the Principal District Court, Tuticorin, dated 22.12.2009 confirming
                   the Judgment and decree in O.S.No.183 of 2004 on the file of the Sub
                   Court, Tuticorin, dated 20.04.2007.


                                         For Appellants   : Mr.R.Manimaran
                                         For Respondents : No appearance




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


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                                                                          S.A.(MD)No.32 of 2011

                                                                    G.R.SWAMINATHAN, J.

                                                                                            rmi
                                                   JUDGMENT

The learned counsel for the appellants reports no instructions.

He states that he had already written to the clients but the clients have not

got back to him. The second appeal is dismissed for non prosecution. No

costs.

27.04.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Sub Court, Tuticorin.

2.The Principal District Court, Tuticorin.

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

Judgment made in S.A.(MD)No.32 of 2011

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