D.Augustine vs Mahaveer Plantations Pvt. Ltd
2021 Latest Caselaw 22908 Mad

                                                                                     S.A.No.129 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 23.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

                                                S.A.No.129 of 20118
                                             and C.M.P.No.3039 of 2018

                D.Augustine                                                    ... Appellant
                                                         Vs.

                1. Mahaveer Plantations Pvt. Ltd.,
                   Rep. by its Managing Director,
                   Sailash T.Bhansali

                2. The Group Manager,
                   Estate Mahaveer Plantations Pvt. Ltd.,
                   Seaforth Estate, Seaforth – P.O.,
                   Gudalur – Tk, Nilgiris District.                            ... Respondent

                PRAYER: The Second Appeal filed under Section 100 of the Civil Procedure
                Code against the judgment and decree dated 22.09.2017 made in A.S.No.26 of
                2014 on the file of the Sub-Court, Udhagamandalam, confirming the judgment
                and decree dated 21.07.2014 made in O.S.No.22 of 2002 on the file of the
                Additional District Munsif Court, Gudalur.


                                        For Appellant          : M/s.K.Lavan

                                        For Respondent No.1 : Mr.C.Vigneswaran
                                                       -----


https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.129 of 2018

                                                                               M. GOVINDARAJ, J.



                                                                                                      asi

                                                      JUDGMENT

This Second Appeal is already dismissed as abated by virtue of order

of this Court dated 03.03.2021 with effect from 19.03.2021. Hence, no further

order is required in this Second Appeal. There shall be no order as to costs.

Consequently, connected Miscellaneous Petition is closed.

23.11.2021 asi

To

1. The Sub-Court, Udhagamandalam.

2. The Additional District Munsif Court, Gudalur.

S.A.No.129 of 20118 and C.M.P.No.3039 of 2018

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