Velumani vs M.Muthuram
2021 Latest Caselaw 19460 Mad

                                                                                    S.A.(MD)No.404 of 2007


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 22.09.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD)No.404 of 2007
                                                            and
                                                    M.P.(MD)No.2 of 2007

                Velumani                                                ... Appellant

                                                            Vs.
                M.Muthuram                                              ... Respondent


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

                against the judgment and decree of the II Additional Sub Court, Madurai, in

                A.S.No.35 of 2005 dated 25.11.2005, reversing the judgment and decree of the

                learned District Munsif Court, Thirumangalam passed in O.S.No.223 of 2003

                dated 09.11.2004.


                                   For Appellant      : Mr.J.Lawrance

                                   For Respondent : Mr.C.Sundaravadivel




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                                                                                       S.A.(MD)No.404 of 2007


                                                    JUDGEMENT

The learned counsel who filed this second appeal has passed away. The

second learned counsel on record informs the Court that Mr.S.Vellaichamy

informed him during his life time that he had already returned the papers to the

client. The appellant has not made any alternative arrangement. Therefore, this

second appeal is dismissed for non-prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

                                                                                    22.09.2021
                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.

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

S.A.(MD)No.404 of 2007

To:

1.The II Additional Sub Court, Madurai.

2.The District Munsif Court, Thirumangalam.

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.404 of 2007

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.404 of 2007

22.09.2021

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