Sudan Anthony Francis vs .
2021 Latest Caselaw 24965 Mad

                                                                               Cros.Obj.(MD)No.20 of 2005


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 17.12.2021

                                                          CORAM

                                    THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                Cros.Obj.(MD)No.20 of 2005
                                                            in
                                                S.A(MD)Nos.44 & 45 of 2004


                     Doctor G.Subramania pillai                         ... Respondent/
                                                                            Cross Objector

                                                             Vs.

                     Sudan Anthony Francis                              ... Appellant/
                                                                            Respondent

                     PRAYER : Cross Objection filed under Order 41 Rule 22 of the Civil
                     Procedure Code, to fix the price of paddy at the rate of Rs.300/- per kotta
                     and allow the above Cross Objections.


                                        For Cross Objector : No appearance

                                         For Respondent    : Mr.R.Devaraj


                                                        JUDGMENT

The learned counsel appearing for the appellant had reported “No

instructions”. Hence, this cross objection is listed today. After printing

the name of the parties, the learned counsel for the respondent submits https://www.mhc.tn.gov.in/judis

Cros.Obj.(MD)No.20 of 2005

that the sole respondent had passed away on 08.01.2014. So far, no steps

have been taken. Therefore, this Cross objection stands dismissed for

default. No costs.

                                                                        17.12.2021


                     Index        :       Yes / No
                     Internet     :       Yes / No
                     btr

                     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 Subordinate Judge, Padmanabhapuram.

2.The Additional District Munsif Court, Padmanabhapuram.

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

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

Cros.Obj.(MD)No.20 of 2005

R.VIJAYAKUMAR ,J.

btr

Order made in Cros.Obj.(MD)No.20 of 2005 in S.A(MD)Nos.44 & 45 of 2004

Dated:

17.12.2021

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