J.M.Sasikala vs Elsi Nirmala
2021 Latest Caselaw 21200 Mad

                                                                                S.A.(MD)No.327 of 2008

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 22.10.2021

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.327 of 2008
                                                      and
                                              M.P.(MD)No.1 of 2008


                   J.M.Sasikala                         ... Appellant / 1st Respondent / Plaintiff


                                                       -Vs-


                   1.Elsi Nirmala
                   2.Rajan Chelladurai                 ... Respondents 1 & 2 / Appellants /
                                                                   Defendants 2 & 3
                   3.Elsi Padmini           ... 3rd Respondent / 2nd Respondent / 1st Defendant


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

                   against the judgment and decree in A.S.No.11 of 2007, dated 17.12.2007 on the

                   file of the Principal Sub Court, Nagercoil reversing the judgment and decree in

                   O.S.No.735 of 2000 dated 29.04.2005 on the file of the Principal District Munsif

                   Court, Nagercoil.

                                       For Appellant          : Mr.C.Godwin

                                       For R1                 : Mr.T.Selvan
                                       For R2 & R3            : no appearance
https://www.mhc.tn.gov.in/judis/


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                                                                          S.A.(MD)No.327 of 2008



                                                                       G.R.SWAMINATHAN.J.,

                                                                                              rmi


                                                    JUDGMENT

The learned counsel appearing for the appellant informs the Court

that even though he wrote a letter to his client, it was returned. Since there

is no proper response from the appellant, he is reporting 'no instructions'.

The second appeal is dismissed for non-prosecution. No costs.

Consequently, connected miscellaneous petition is closed.

22.10.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Principal Sub Court, Nagercoil.

2.The Principal District Munsif Court, Nagercoil.

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

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

S.A.(MD)No.327 of 2008

S.A.(MD)No.327 of 2008

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