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H.E.Wilkins vs The Home Missionary Society Of ...
2021 Latest Caselaw 21096 Mad

Citation : 2021 Latest Caselaw 21096 Mad
Judgement Date : 21 October, 2021

Madras High Court
H.E.Wilkins vs The Home Missionary Society Of ... on 21 October, 2021
                                                                                    A.S.No.160 of 2014


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 21.10.2021

                                                         CORAM:

                                    THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                                     A.S.No.160 of 2014

                     H.E.Wilkins                                                   ...Appellant
                                                            Vs.
                     1. The Home Missionary Society of India
                        Rep. By its Secretary,
                        No.15, Swamiar Garden, Ponniamman Medu,
                        No.1/2, Riverside Road,
                        Egmore,
                        Chennai – 600 008.

                        Richard H. Thomas (Died)
                     2. Melford I. Terry                                         ...Respondents

                     PRAYER: Appeal filed under Section 96 of CPC to set aside the judgment

                     and decree passed in O.S.No.9034 of 2010 dated 07.11.2013 on the file of

                     the V Additional Judge, City Civil Court, Chennai.

                                     For Appellant           : Mr.N.D.Bahety


                                     For Respondents         : Mr.Adrian D. Rozario for R1
                                                               No appearance for R2




https://www.mhc.tn.gov.in/judis/
                                                                                     A.S.No.160 of 2014




                                                   JUDGMENT

(The case was heard through Video Conferencing)

The learned counsel appearing for the appellant submits that the

appellant is not pressing this appeal.

2. Recording the submission made by the learned counsel appearing

for the appellant, this appeal is dismissed as not pressed. No costs.

21.10.2021

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order gv

https://www.mhc.tn.gov.in/judis/ A.S.No.160 of 2014

To

The V Additional Judge,

City Civil Court,

Chennai.

https://www.mhc.tn.gov.in/judis/ A.S.No.160 of 2014

A.A.NAKKIRAN, J.

gv

A.S.No.160 of 2014

21.10.2021

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

 
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