Citation : 2021 Latest Caselaw 2024 Mad
Judgement Date : 29 January, 2021
S.A.(MD)No.256 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.01.2021
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
S.A(MD)No.256 of 2015
N.Subbiah (died)
1.S.Meenal
2.S.Nagalingam
3.S.Muthuramalingam ... Appellants/Appellants/ Defendants
versus
Boopathyammal ... Respondent/Respondent/Plaintiff
Second Appeal filed under Section 100 of the Civil Procedure Code,
to call for the records relating to the judgment and decree dated 01.03.2011 in
A.S.No.21 of 2011 on the file of the Sub Judge, Devakottai confirming the
judgment and decree, dated 07.09.2010 in O.S.No.138 of 2004 on the file of
the District Munsif, Devakottai.
For Appellants : Mr.J.Anandakumar
For Respondent : No appearance
http://www.judis.nic.in
1/3
S.A.(MD)No.256 of 2015
JUDGMENT
The learned Counsel for the appellants reports no instructions.
The second appeal is dismissed for non-prosecution. The learned Counsel on
either side to inform their respective clients about the dismissal. No costs.
29.01.2021 Index : Yes / No Internet : Yes / No dsk
To
1.The Sub Judge, Devakottai
2.The District Munsif, Devakottai.
http://www.judis.nic.in
S.A.(MD)No.256 of 2015
R.SUBRAMANIAN, J.
dsk
S.A(MD)No.256 of 2015
29.01.2021
http://www.judis.nic.in
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