Thelungu @ Chinnaponnu vs Srinivasan
2021 Latest Caselaw 19754 Mad

                                                               1        S.A.No.1749 OF 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 27.09.2021

                                                    CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.No. 1749 of 2002


                     Thelungu @ Chinnaponnu             ... Appellant / Respondent /
                                                              Defendant

                                                       Vs.


                     Srinivasan                        ... Respondent / Appellant /
                                                             Plaintiff

                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the judgment and decree dated 17.07.2002
                     made in A.S.No.11 of 2001 on the file of the Additional
                     Subordinate Judge, Kumbakonam, reversing the judgment and
                     decree dated 27.07.2000 in O.S.No.328 of 1997 on the file of
                     the Principal District Munsif, Kumbakonam.


                                   For Appellant   : Mr.R.Devaraj
                                   For Respondent : Mr.T.Saikrishnan

                                                     ***




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                                                                  2           S.A.No.1749 OF 2002

                                                                  G.R.SWAMINATHAN,J.


                                                                                           PMU
                                               JUDGMENT

The learned counsel appearing for the appellant

reports no instructions. He has filed a memo to that effect.

This second appeal is dismissed for non-prosecution. No costs.

                                                                                27.09.2021

                     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 Subordinate Judge, Kumbakonam.

2. The Principal District Munsif, Kumbakonam.

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

S.A.No.1749 of 2002

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

27.09.2021

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