M.Baskaran vs Jothyramalingam
2021 Latest Caselaw 20254 Mad

                                                      1               S.A.(MD)NO.593 OF 2007

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 01.10.2021

                                                    CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.593 of 2007


                     M.Baskaran                           ... Appellant / Respondent /
                                                               Defendant


                                                      Vs.


                     1. Jothyramalingam
                     2. Muneeswaran                    ... Respondents / Appellants /
                                                             Plaintiffs

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., to set aside the decree and judgment dated 28.07.2005
                     rendered in A.S.No.104 of 2003 on the file of the Subordinate
                     Judge, Sivagangai, reversing the decree and judgment made in
                     O.S.No.151 of 2002 dated 25.07.2003 on the file of the
                     Principal District Munsif, Manamadurai, by allowing the
                     second appeal.


                                   For Appellant   : No appearance.


                                   For Respondents: Mr.S.Natarajan


                                                     ***

https://www.mhc.tn.gov.in/judis/
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                                                        2               S.A.(MD)NO.593 OF 2007



                                               JUDGMENT

When the matter was taken up for hearing on

22.09.2021, there was no representation on behalf of the

appellant. The matter was directed to be listed on 01.10.2021

under the caption “ for dismissal”. Even today there is no

appearance on behalf of the appellant. This second appeal is

dismissed for non-prosecution. No costs.

                                                                              01.10.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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 Subordinate Judge, Sivagangai.

2. The Principal District Munsif, Manamadurai.

3. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai. https://www.mhc.tn.gov.in/judis/

3 S.A.(MD)NO.593 OF 2007

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.593 of 2007

01.10.2021

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