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P.Ponnusamy vs S.Soundara Rajan
2021 Latest Caselaw 12664 Mad

Citation : 2021 Latest Caselaw 12664 Mad
Judgement Date : 29 June, 2021

Madras High Court
P.Ponnusamy vs S.Soundara Rajan on 29 June, 2021
                                                                               A.S.(MD)No.146 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 29.06.2021

                                                        CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             A.S.(MD)No.146 of 2020
                                                      and
                                            C.M.P.(MD)No.5308 of 2020

                   P.Ponnusamy                              ... Appellant/Plaintiff

                                                        -Vs-


                   S.Soundara Rajan                         ... Respondent/Defendant


                   PRAYER: Appeal Suit is filed under Order 41 Rule 1 r/w Section 96 of the
                   Civil Procedure Code, against the Judgement and decree dated 02.01.2020
                   rendered in O.S.No.44 of 2010 on the file of the Principal District Judge,
                   Virudhunagar District, Srivilliputtur.
                                        For Appellant          : Mr.P.Jessi Jeeva Priya
                                         For Respondent        : Mr.M.Solaisamy
                                                   JUDGMENT

Today, the case is posted under the caption 'for dismissal'. The

learned counsel appearing for the appellant reports no instructions. The

appeal suit is dismissed for default. No costs. Consequently, connected

miscellaneous petition is also dismissed.

29.06.2021

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

A.S.(MD)No.146 of 2020

Internet : Yes/No Index : Yes/No rmi G.R.SWAMINATHAN.J.,

rmi

To

1.The Principal District Judge, Virudhunagar District, Srivilliputtur

2.The Section Officer,

Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in A.S.(MD)No.146 of 2020

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

A.S.(MD)No.146 of 2020

29.06.2021

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

 
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