D.M.Viswanathan vs D.G.Dhurvas Iyer
2021 Latest Caselaw 20479 Mad

                                                                                   S.A.(MD)No.381 of 2007


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 05.10.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD)No.381 of 2007

                D.M.Viswanathan                                       ... Appellant


                                                            Vs.

                1.D.G.Dhurvas Iyer

                2.D.D.Nagarajan                                          ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the decree and judgment passed in A.S. No.260 of 2004 dated
                25.10.2005 on the file of the Second Additional Subordinate Judge of Madurai,
                reversing the decree and judgment passed in O.S. No.517 of 2002 dated
                16.09.2004 on the file of the Principal District Munsif of Madurai Town.

                                   For Appellant      : Mr.S.S.Manoharan

                                   For Respondents : Mrs.J.Anandhavalli




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                                                                                    S.A.(MD)No.381 of 2007


                                                     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, Madurai.

2.The Principal District Munsif Court, Madurai Town.

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

S.A.(MD)No.381 of 2007

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.381 of 2007

G.R.SWAMINATHAN, J.

btr/ias

S.A.(MD)No.381 of 2007

05.10.2021

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