Arunachalam vs Annamalai @ Arulraj
2021 Latest Caselaw 20747 Mad

                                                                                        SA(MD)No.335 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.335 of 2007
                Arunachalam                                                   ... Appellant
                                                               Vs.

                Annamalai @ Arulraj                                         ... Respondent




                Prayer:            Second Appeal filed under Section 100 of Civil Procedure Code,
                against the Decree and Judgment dated 24.03.2006 in A.S.No.154 of 2005 on
                the file of the Sub Court, Ambasamudram, confirming the clause (2) of the
                Decree and Judgment dated 26.04.2005 in O.S.No.25 of 2002 on the file of the
                Principle District Munsif Court, Ambasamudram.


                                      For Appellant      : No appearance

                                      For Respondent : Mr.Arumugam




https://www.mhc.tn.gov.in/judis/
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                                                                                  SA(MD)No.335 of 2007


                                                                         G.R.SWAMINATHAN, J.


                                                                                                 mbi


                                                    JUDGMENT

On the last occasion, when the matter was listed, the learned counsel for

the appellant reported no instructions. Therefore, the Registry was directed to

print the name of the appellant. The appellant's name is also printed in the

cause list. Even today, there is no representation for the appellant. 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 Sub Court, Ambasamudram,

2. The Principle District Munsif Court, Ambasamudram.

S.A.(MD)No.335 of 2007

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