Kumutha vs Thiruvarasan
2021 Latest Caselaw 12557 Mad

                                                                               S.A.No.184 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 28.06.2021

                                                     CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                               S.A.No.184 of 2012
                                                      and
                                                M.P.No.1 of 2015

                 Kumutha                                                    ... Appellant

                                                       Vs.
                 1.Thiruvarasan
                 2.Janarthanan
                 3.Sankaran
                 4.Baskaran
                 5.Durga                                                   ... Respondents

                        Second Appeal filed under Section 100 of C.P.C., against the
                 judgment and decree dated 30.08.2010 made in A.S.No.16 of 2006 on
                 the file of the Additional Sub Court, Mayiladuthurai reversing the
                 judgment and decree dated 05.04.2005 made in O.S.No.323 of 2000 on
                 the file of the Principal District Munsif Court, Mayiladuthurai.

                                   For Appellant   : No apperance
                                   For Respondents : Mr.A.Muthukumar for R1
                                                     R2 to R5 Not ready in notice

                                                JUDGMENT

This case was heard in part on 22.06.2021. On that day also there

was no representation on behalf of the appellant. Today also there is no

representation on behalf of the appellant.

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C.SARAVANAN, J.

jas

2.Therefore, this appeal is dismissed for non prosecution for

statistical purpose with liberty to restore the appeal as the court

proceedings are being conducted through Video Conferencing due to

Covid-19. No costs. Consequently, connected Miscellaneous Petition is

closed.

28.06.2021

jas Internet : Yes / No Index : Yes/No Speaking Order/Non-speaking Order

To:

1.The Principal District Judge, Cuddalore.

2.The Sub Judge, Panruti.

S.A.No.184 of 2012 and M.P.No.1 of 2015

_________ https://www.mhc.tn.gov.in/judis/ Page No 2 of 2