Perumal vs Mailammal
2021 Latest Caselaw 20749 Mad

                                                                                 SA(MD)No.1241 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 07.10.2021

                                                           CORAM

                               THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                  SA.(MD)No.1241 of 2003
                Perumal                                                     ... Appellant
                                                              Vs.

                1.Mailammal
                2.Dhanushkoti Azhwardas                                      ... Respondents


                Prayer:            Second Appeal filed under Section 100 of Civil Procedure Code,
                against the Decree and Judgment dated 19.02.2002 in A.S.No.81 of 2001 on the
                file of the II Additional Sub Court, Tirunelveli, confirming the Decree and
                Judgment dated 29.06.2001 in O.S.No.392 of 1992 on the file of the II
                Additional District Munsif Court, Tirunelveli.


                                      For Appellant     : No appearance

                                      For Respondents : Mrs.K.Subhashini




https://www.mhc.tn.gov.in/judis/
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                                                                                 SA(MD)No.1241 of 2003


                                                                        G.R.SWAMINATHAN, J.


                                                                                                 mbi


                                                   JUDGMENT

None appeared for the appellant on 01.10.2021. Therefore, the case is

posted under the caption 'for dismissal'. Today also, there is no appearance on

the side of 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 II Additional Sub Court, Tirunelveli

2. The II Additional District Munsif Court, Tirunelveli

S.A.(MD)No.1241 of 2003

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