Sadhana Goel vs Ilangannan
2021 Latest Caselaw 20823 Mad

                                                                           S.A.(MD)No.1035 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 08.10.2021

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.1035 of 2006
                                                     and
                                            C.M.P.(MD)No.1 of 2006


                   1.Sadhana Goel

                   2.Yogesh Goel                       ... Plaintiffs / Appellants / Appellants


                                                     -Vs-


                   Ilangannan                        ... Defendant / Respondent / Respondent


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

                   against the judgment and decree dated 16.09.2005 passed in A.S.No.47 of 2003 on

                   the file of the second Additional Subordinate Judge, Madurai, confirming the

                   judgment and decree dated 18.12.2002 in O.S.No.336 of 1997 on the file of the

                   District Munsif Court, Madurai Town.

                                      For Appellants          : Mr.R.Janakiramulu

                                      For Respondent          : Mr.K.Palaniappan




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                                                                         S.A.(MD)No.1035 of 2006



                                                                     G.R.SWAMINATHAN.J.,

                                                                                            rmi


                                                     JUDGMENT

None appears for the appellants. The second appeal is dismissed for

non prosecution. No costs. Consequently, connected miscellaneous petition

is closed.

08.10.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The second Additional Subordinate Judge, Madurai.

2.The District Munsif Court, Madurai Town.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.1035 of 2006

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