Rani vs M.Balaiya ... 1St
2021 Latest Caselaw 21203 Mad

                                                                                S.A.(MD)No.388 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.388 of 2008



                   Rani                          ... Appellant / Appellant / 2nd Defendant


                                                       -Vs-


                   1.M.Balaiya            ... 1st Respondent / 1st Respondent / Plaintiff
                   2.Panchanathan         ... 2nd 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.27 of 2005 on the file of the Principal

                   Sub Court, Kumbakonam, dated 21.01.2006 confirming the decree and judgment

                   passed in O.S.No.429 of 2002 on the file of the I Additional District Munsif Court,

                   Kumbakonam, dated 21.09.2004.



                                       For Appellant          : Mr.R.S.Prabhu

                                       For R1                 : Mr.Arumugam
                                                               for M/s.Ajmal Associates
                                       For R2                 : no appearance

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


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                                                                            S.A.(MD)No.388 of 2008

                                                                       G.R.SWAMINATHAN.J.,

                                                                                                rmi


                                                       JUDGMENT

The learned counsel appearing for the appellant informs the Court

that the letter sent to the appellant has been returned with an endorsement

'left'. Therefore, the learned counsel for the appellant reports 'no

instructions'. The second appeal is dismissed for non-prosecution. No

costs.

22.10.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Principal Sub Court, Kumbakonam.

2.The I Additional District Munsif Court, Kumbakonam.

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

Judgment made in S.A.(MD)No.388 of 2008 https://www.mhc.tn.gov.in/judis/

S.A.(MD)No.388 of 2008

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