Subbaiah vs Jai Singh
2021 Latest Caselaw 18370 Mad

                                                                                     S.A.(MD)No.886 of 2014


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 07.09.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD)No.886 of 2014


                Subbaiah                                                        ... Appellant
                                                            Vs.
                1.Jai Singh
                2.Kadar Maideen                                                 ... Respondents


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

                against the judgment and decree passed in A.S.No.20 of 2008 on the file of the

                Subordinate Court, Pudukkottai, dated 24.04.2012, reversing the judgment and

                decree passed in O.S.No.65 of 2004 dated 27.02.2007 on the file of the learned

                District Munsif Court, Aranthangi.


                                   For Appellant      : Mr.K.Baalasundharam

                                   For Respondents : Mr.N.Balakrishnan for R1

                                                        No appearance for R2.




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                                                                                       S.A.(MD)No.886 of 2014




                                                    JUDGEMENT

The learned counsel appearing for the appellant has filed a memo

reporting no instructions. Hence, this second appeal is dismissed for non

prosecution. No costs.

                                                                                    07.09.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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 Subordinate Court, Pudukkottai.

2.The District Munsif Court, Aranthangi.

Copy to:

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

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

S.A.(MD)No.886 of 2014

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

S.A.(MD)No.886 of 2014

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.886 of 2014

07.09.2021

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