Subramanian vs A.Rakkammal
2021 Latest Caselaw 22207 Mad

                                                                                S.A.(MD)No.67 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 11.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                   S.A.(MD)No.67 of 2005


                     Subramanian                                                 ... Appellant

                                                           -vs-
                     1. A.Rakkammal
                     2. Sathaiah
                     3. Subbaiah
                     4. Aranthangi Municipality,
                        Represented by its Commissioner,
                        Aranthangi Town.                                      ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree made in A.S.No.35 of 2002, dated 31.07.2003 on the
                     file of Subordinate Court, Pudukkottai, confirming the judgment and decree
                     made in O.S.No.209 of 1997, dated 22.07.2002 on the file of District
                     Munsif Court, Aranthangi.


                                   For Appellant      : Mr.K.K.Senthil
                                   For R1 & R2        : Mr.K.Baalasundharam




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD)No.67 of 2005


                                                        JUDGMENT

When the Second Appeal is taken up for hearing, Mr.K.K.Senthil,

learned counsel appearing for the appellant submitted that he has not

received any instructions from his client, and hence he has not pressed in

this appeal.

2. In view of the above, this Second Appeal is dismissed as not

pressed. No costs.

                                                                                    11.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi


                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.67 of 2005

To

1. The Subordinate Court, Pudukkottai.

2. The District Munsif Court, Aranthangi.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.67 of 2005

R.VIJAYAKUMAR,J.

ebsi

S.A.No.67 of 2005

11.11.2021

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