P.Ponnusamy vs S.Soundara Rajan
2021 Latest Caselaw 12672 Mad

                                                                               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

                   P.Ponnusamy                             ... Appellant/Plaintiff

                                                        -Vs-


                   S.Soundara Rajan                        ... Respondent/Defendant


                   PRAYER: Appeal Suit is filed under 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.

29.06.2021

Internet : Yes/No Index : Yes/No rmi https://www.mhc.tn.gov.in/judis/

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

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

29.06.2021

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