Rajavadivu vs Kumaresan
2021 Latest Caselaw 21313 Mad

                                                                  1       S.A.(MD)No.635 OF 2006

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 25.10.2021

                                                        CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.635 of 2006 and
                                                 M.P.(MD)No.1 of 2006

                     Rajavadivu                               ... Appellant / Appellant /
                                                                    Plaintiff

                                                            Vs.


                     1. Kumaresan
                     2. Irulappan                       ... Respondents / Respondents /
                                                               Defendants

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C.,       to   set   aside   the    Decree   and   Judgment        dated
                     31.01.2006 made in A.S.No.115 of 2001 on the file of the
                     Additional District and Sessions Court / Fast Track Court
                     No.2, Madurai, confirming the Decree and Judgment in
                     O.S.No.100 of 1999 dated 26.4.2001 on the file of the District
                     Munsif Court, Thirumangalam, by allowing the second appeal.


                                   For Appellant       : No appearance.


                                   For Respondents : Mr.M.V.Venkataseshan

                                                            ***



https://www.mhc.tn.gov.in/judis/
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                                                              2         S.A.(MD)No.635 OF 2006

                                                JUDGMENT

None appears for the appellant. On the earlier

occasion also, there was no representation for the appellant.

2. This second appeal is dismissed for

non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                               25.10.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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 Additional District and Sessions Judge / Fast Track Court No.2, Madurai.

2. The District Munsif, Thirumangalam.

3. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.635 of 2006

25.10.2021

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