Nadan Kannu vs Dasayyan
2021 Latest Caselaw 20476 Mad

                                                                                  S.A.(MD)No.629 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 05.10.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD)No.629 of 2003

                Nadan Kannu                                           ... Appellant


                                                            Vs.

                Dasayyan                                               ... Respondent




                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                against the judgment and decree in A.S.No.113 of 1998 dated 21.12.2002 on

                the file of the II Additional Subordinate Judge, Nagercoil, Camp at Kuzhithurai

                pursuant to the judgment and decree dated 20.08.1998 made in O.S.No.343 of

                1995 on the file of the II Additional District Munsif, Kuzhithurai.


                                   For Appellant      : Mr.K.Sreekumaran Nair

                                   For Respondent : Mrs.J.Anandhavalli




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                                                                                    S.A.(MD)No.629 of 2003




                                                     JUDGEMENT

The learned Counsel appearing for the appellant informs the Court

that though he wrote a letter to his client, there is no response. He reports no

instructions. Therefore the second appeal is dismissed for non-prosecution. No

costs.

                                                                                05.10.2021
                Index              : Yes / No
                Internet           : Yes/ No
                btr/ias

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 Additional Subordinate Court, Nagercoil, Camp at Nagercoil.

2.The II Additional District Munsif Court, Kuzhithurai.

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

S.A.(MD)No.629 of 2003

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.629 of 2003

G.R.SWAMINATHAN, J.

btr/ias

S.A.(MD)No.629 of 2003

05.10.2021

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