K.Thulasiraman vs S.Kamala
2021 Latest Caselaw 19598 Mad

                                                                                 S.A.(MD)No.658 of 2006


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 23.09.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD)No.658 of 2006

                K.Thulasiraman                                              ... Appellant

                                                            Vs.

                1.S.Kamala
                2.P.K.Selvaran                                              ... Respondents




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

                against the judgment and decree dated 29.09.2005 passed in A.S.No.43 of 2005

                on the file of the Principal District Court, Madurai, reversing in part of the

                judgment and decree dated 31.08.2005 passed in O.S.No.158 of 2005 on the

                file of the learned I Additional Sub Court, Madurai.


                                   For Appellant      : Mr.D.Senthil

                                   For Respondents : Mr.G.Arockiasamy




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                                                                                       S.A.(MD)No.658 of 2006


                                                    JUDGEMENT

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

second counsel on record informs the Court that even though he wrote a letter

to the client, there is no response. Hence, the second appeal is dismissed for

non-prosecution. No costs.

                                                                                    23.09.2021
                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.

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S.A.(MD)No.658 of 2006

To:

1.The Principal District Court, Madurai.

2.The I Additional Sub Court, Madurai.

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.658 of 2006

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.658 of 2006

23.09.2021

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