Pooncholai vs The Commissioner
2021 Latest Caselaw 19452 Mad

                                                                                  S.A.No.1391 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 22.09.2021

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.No.1391 of 2003


                   Pooncholai                           ... Plaintiff / Respondent / Appellant

                                                     -Vs-


                   The Commissioner,
                   Kumbakonam Municipality,
                   Dr.Murthy Road,
                   Kumbakonam.                                    ... Respondent

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree of the Additional Subordinate Judge,
                   Kumbakonam made in A.S.No.53 of 2001, dated 21.02.2002 reversing the
                   decree and judgment passed in O.S.No.748 of 1995, dated 31.03.2000 on
                   the file of the 1st Additional District Munsif, Kumbakonam.


                                     For Appellant          : Mr.P.Thiyagarajan
                                     For Respondent         : Mr.V.Ragupathy




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


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                                                                              S.A.No.1391 of 2003

                                                                     G.R.SWAMINATHAN.J.,

                                                                                             rmi


                                                    JUDGMENT

The learned counsel appearing for the appellant informs the Court

that though he sent a letter to the client, there is no response. He therefore

reports 'no instructions'. The second appeal is dismissed for non-

prosecution. No costs.

22.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Additional Subordinate Judge, Kumbakonam.

2.The 1st Additional District Munsif, Kumbakonam.

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

Judgment made in S.A.No.1391 of 2003

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