K.S. Ponnusamy vs Deivanai
2021 Latest Caselaw 2440 Mad

                                                                                   C.M.S.A.No.16 of 2009

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED 03.02.2021

                                                           CORAM

                              THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                                     C.M.S.A.No.16 of 2009

                     K.S. Ponnusamy                                                 .. Appellant


                                                            Versus

                     Deivanai                                                     .. Respondent


                     Prayer: Civil Miscellaneous Second Appeal filed under Section 100 of the
                     Code of Civil Procedure, against the judgment and decree of the learned I
                     Additional District Judge, Erode, in CMA.No.5 of 2008 dated 16.09.2008
                     re-confirming the fair and final order of the learned Principal Subordinate
                     Judge of Erode in H.M.O.P.No.22 of 2006 dated 30.10.2007.


                                    For Appellant       : Mr. J. Prithivi
                                                          for Mr. S. Kaithamalai Kumaran

                                    For Respondent      : No Appearance




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https://www.mhc.tn.gov.in/judis/
                                                                                   C.M.S.A.No.16 of 2009

                                                                         S.M.SUBRAMANIAM,J.



                                                     JUDGMENT

The learned counsel for the appellant made a submission that they

have sent a registered letter to the appellant and in spite of the efforts, they

could not able to secure any instructions from the appellant enabling the

learned counsel to pursue the appeal. Thus, the learned counsel for the

appellant reported no instructions. Accordingly, CMSA.No.16 of 2009,

stands closed. No costs.

03.02.2021 Index: Yes/ No AT

To

1.The I Additional District Judge, Erode.

2.The Principal Subordinate Judge, Erode.

C.M.S.A.No.16 of 2009

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