Sulochana vs Reghu
2021 Latest Caselaw 20746 Mad

                                                                                       SA(MD)No.496 of 2007


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 07.10.2021

                                                            CORAM

                               THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   SA.(MD)No.496 of 2007
                1.Sulochana
                2.Laila Beevi                                                ... Appellants
                                                               Vs.

                1.Reghu
                2.Thangamani                                                ... Respondents


                Prayer:            Second Appeal filed under Section 100 of Civil Procedure Code,
                against the Judgment and Decree dated 14.11.2006 in A.S.No.14 of 2004 on the
                file of the II Subordinate Judge, Kuzhithurai reversing the Judgment and
                Decree dated 15.12.2003 in O.S.No.528 of 1997 on the file of the II Additional
                District Munsif Court, Kuzhithurai.


                                      For Appellants     : M/s.J.Anandha Valli

                                      For Respondents : Mr.B.Brijesh Kishore




https://www.mhc.tn.gov.in/judis/
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                                                                                  SA(MD)No.496 of 2007


                                                                        G.R.SWAMINATHAN, J.


                                                                                                 mbi

                                                  JUDGMENT

The learned counsel for the appellants reported no instructions. The

Second Appeal is dismissed for non-prosecution. No Costs.

                                                                                       07.10.2021
                Index              : Yes / No
                Internet           : Yes/ No
                mbi

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 II Subordinate Court, Kuzhithurai

2. The II Additional District Munsif Court, Kuzhithurai

S.A.(MD)No.496 of 2007

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