Thankabai vs Santha Mary
2021 Latest Caselaw 19984 Mad

                                                                                 S.A.(MD)No.575 of 2006


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 29.09.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD)No.575 of 2006
                                                            and
                                                   C.M.P.(MD)No.1 of 2006

                Thankabai                                                   ... Appellant

                                                            Vs.

                Santha Mary                                                 ... Respondent


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

                against the judgment and decree in A.S.No.112 of 2004 dated 10.10.2005, on

                the file of the learned Sub Court, Padmanabhapuram, reversing the judgment

                and decree in O.S.No.268 of 2000 dated 14.07.2004, on the file of the learned

                Principal District Munsif Court, Padmanabhapuram.



                                   For Appellant      : Mr.C.Godwin

                                   For Respondent : Mr.K.P.Narayanakumar




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                                                                                       S.A.(MD)No.575 of 2006


                                                    JUDGEMENT

The learned counsel appearing for the appellant informs the Court that

the letter written by him to the party has returned with an endorsement

“insufficient address”. He therefore reports no instructions and he also filed a

memo to that effect. Hence, this second appeal is dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                                    29.09.2021
                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 Sub Court, Padmanabhapuram.

2.The Principal District Munsif Court, Padmanabhapuram.

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

S.A.(MD)No.575 of 2006

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.575 of 2006

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.575 of 2006

29.09.2021

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