Dr. Srinivasan ... 2Nd Defendant/ ... vs Velraj
2021 Latest Caselaw 23325 Mad

                                                                                     S.A.No.384 of 1999


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 29.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.384 of 1999
                                                           and
                                            C.M.P.(MD) Nos.1525 to 1527 of 2019

                     Dr. Srinivasan                ... 2nd Defendant/ 2nd Respondent/ Appellant

                                                             -vs-

                     1.Velraj
                     2. Chandra                       ... Plaintiffs/Appellants/Respondents 1 & 2

                     3. Yogambal                      ... 1st Defendant/ 1st Respondent/
                                                          3rd Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 24.12.1998 made in A.S.No.119 of 1998 on the
                     file of the I Additional Subordinate Judge, Tiruchirappalli reversing the
                     judgment and decree dated 26.2.1998, made in O.S.No.257 of 1993 on the
                     file of the learned District Munsif, Thuraiyur.


                                   For Appellant      : Mr.K.Govindarajan
                                                         for M/s.Sarvabhauman Associates
                                   For R2             : Mr.Singaravelu

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.384 of 1999




                                                           JUDGMENT

The present Second Appeal is arising out of the suit for bare

injunction.

2. When the Miscellaneous Petitions were listed, the learned counsel

for the petitioner/appellant on instructions submits that the parties are not

interested in prosecuting the applications. Hence, this Civil Miscellaneous

Petitions are dismissed for default.

3. Accordingly, this Second Appeal is dismissed for default. No costs.

                                                                                         29 .11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

https://www.mhc.tn.gov.in/judis S.A.No.384 of 1999

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.

To

1. The I Additional Subordinate Judge, Tiruchirappalli.

2. The District Munsif, Thuraiyur.

https://www.mhc.tn.gov.in/judis S.A.No.384 of 1999

R.VIJAYAKUMAR,J.

ebsi

S.A.No.384 of 1999 and C.M.P.(MD) Nos.1525 to 1527 of 2019

29.11.2021

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