Subramanian vs Tamil Nadu State Transport ...
2021 Latest Caselaw 22660 Mad

                                                                                 S.A.(MD)No.12 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 18.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                   S.A.(MD)No.12 of 2004
                                                           and
                                                   M.P(MD) No. 1 of 2006

                     Subramanian                                                     ... Appellant

                                                           -vs-

                     Tamil Nadu State Transport Corporation,
                     Madurai,
                     Division – II, Tirunelveli,
                     Through it's Managing Director,
                     Trivandrum Road,
                     Vannarpettai,
                     Tirunelveli.                                              ... Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 24.02.2004 made in A.S.No.8 of 2003, on the
                     file of the learned I Additional Subordinate Judge, Tirunelveli, confirming
                     the judgment and decree dated 09.12.2002 made in O.S.No.103 of 2002, on
                     the file of the Principal District Munsif Court, Tirunelveli.


                                   For Appellant      : Mr.M.P.Senthil
                                   For Respondent     : Mr.P.Prabhakaran

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD)No.12 of 2004


                                                          JUDGMENT

When the Second Appeal is taken up for hearing, the learned counsel

appearing for the appellant on instructions, submits that nothing survives in

this Appeal, for further adjudication.

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

pressed. No costs. Consequently the connected Miscellaneous Petition is

closed.

                                                                                      18.11.2021

                     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.12 of 2004

To

1. The I Additional Subordinate Judge, Tirunelveli.

2. The Principal District Munsif Court, Tirunelveli.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.12 of 2004

R.VIJAYAKUMAR,J.

ebsi

S.A.(MD)No.12 of 2004

18.11.2021

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