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B.Ramamurthy Chettiar vs P.Sundaram
2021 Latest Caselaw 24712 Mad

Citation : 2021 Latest Caselaw 24712 Mad
Judgement Date : 15 December, 2021

Madras High Court
B.Ramamurthy Chettiar vs P.Sundaram on 15 December, 2021
                                                                                         S.A.No.517 of 2005

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 15.12.2021

                                                             CORAM

                                    THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                                     S.A.No.517 of 2005
                                             and C.M.P.Nos.940, 941 & 942 of 2013

                     B.Ramamurthy Chettiar                                             ... Appellant
                                                                Vs

                     P.Sundaram                                                        ... Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure as against the Decree and Judgement passed on 15.03.2005 in
                     A.S.No.308 of 2003 on the file of the VII Additional City Civil Court,
                     Chennai, confirming the decree and judgement passed on 22.10.2002 in
                     O.S.No.2938 of 1980 on the file of the I Asst City Civil Court, Chennai.
                                        For Appellant             : Mr.P.B.Balaji

                                        For Respondent            : Mr.V.Baskaran

                                                           JUDGMENT

The learned counsel for the appellant would submit that he is not able

to get instructions from his client.

Page No.1/2

https://www.mhc.tn.gov.in/judis S.A.No.517 of 2005

J.NISHA BANU, J.

kmm

2. Hence, the Second Appeal is dismissed for non prosecution. No

costs. Consequently, connected miscellaneous petitions are closed.

15.12.2021

Internet: Yes/No kmm

To

1. The I Asst City Civil Court, Chennai.

2. The VII Additional City Civil Court, Chennai.

S.A.No.517 of 2005 and C.M.P.Nos.940, 941 & 942 of 2013

Page No.2/2

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

 
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