Kutty Chamban vs Indurani
2021 Latest Caselaw 24089 Mad

                                                                                     S.A.(MD).No.585 of 2010


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 07.12.2021

                                                           CORAM

                                  THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN

                                                    S.A.(MD).No.585 of 2010


                Kutty Chamban                                             ... Appellant

                                                              Vs.

                Indurani                                                  ...Respondent

                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code
                against the Judgment and Decree in A.S.No.20 of 2006 dated 30.11.2009 on the
                file of Sub Court, Periyakulam, confirming the Judgment and Decree made in
                O.S.No.298 of 2002 dated 17.10.2005 on the file of District Munsif Court,
                Periyakulam.


                                    For Appellant       : No Appearance
                                    For Respondent      : No Appearance

                                                       JUDGMENT

There is no representation on behalf of the Appellant and the

respondent. Accordingly, this Second Appeal is dismissed for non-prosecution.

There shall be no order as to costs.

https://www.mhc.tn.gov.in/judis                                                           07.12.2021
                Index               : Yes / No
                Internet            : Yes/ No
                Nsr/Lm


                                                                                    S.A.(MD).No.585 of 2010

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 Sub-Court, Periyakulam.

2.The District Munsif Court, Periyakulam.

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

S.A.(MD).No.585 of 2010

C.V.KARTHIKEYAN, J.

Nsr/Lm

S.A.(MD).No.585 of 2010

07.12.2021

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