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Rajamanickam Thevar vs Smt.Gnanambal
2021 Latest Caselaw 11230 Mad

Citation : 2021 Latest Caselaw 11230 Mad
Judgement Date : 30 April, 2021

Madras High Court
Rajamanickam Thevar vs Smt.Gnanambal on 30 April, 2021
                                                                                 S.A.No.1235 of 2005

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 30.04.2021

                                                      CORAM:

                              THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A.No.1235 of 2005



                      Rajamanickam Thevar                         ...   Appellant
                                                     Versus

                      Smt.Gnanambal                               ...   Respondent

                               Second Appeal filed under Section 100 of CPC against the
                      Judgment and Decree dated 29.04.2005 passed in A.S.No.2 of 2005 on
                      the file of the District Court, Nagapattinam reversing that part of the
                      Decree and Judgment (for refund of advance amount alleged to has been
                      paid by the respondent) dated 14.9.2004 made in O.S.No.258 of 2000 on
                      the file of Subordinate Judge, Thiruvarur.

                            For Appellant            : No Appearance
                            For Respondent           : No Appearance

                                                     JUDGMENT

The matter is listed under the caption "for dismissal", today. There

is no representation on the side of the appellant, today. Even on the last

hearing date i.e., on 23.04.2021, there was no representation on the side

of the appellant. Therefore, it can now be inferred that the appellant is

not interested to prosecute this Second Appeal. Accordingly, the Second http://www.judis.nic.in

S.A.No.1235 of 2005

Appeal is dismissed for non prosecution. No costs.

30.04.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

To

1. The District Court, Nagapattinam.

2. The Subordinate Judge, Thiruvarur

ABDUL QUDDHOSE, J.

http://www.judis.nic.in

S.A.No.1235 of 2005

vsi2

S.A.No.1235 of 2005

30.04.2021

http://www.judis.nic.in

 
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