Raju vs Saraswathi
2021 Latest Caselaw 19987 Mad

                                                                                S.A.(MD)No.1102 of 2007


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 29.09.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.1102 of 2007


                1.Raju
                2.Jeyakkodi                                          ... Appellants

                                                           Vs.

                Saraswathi                                           ... Respondent


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

                against the judgment and decree dated 08.08.2005 made in A.S.No.15 of 2004

                on the file of the learned Sub Judge, Uthamapalayam, confirming the judgment

                and decree dated 24.02.2003 made in O.S.No.188 of 1999 on the file of the

                learned District Munsif, Uthamapalayam.



                                   For Appellants     : Ms.M.Dhanalakshmi

                                   For Respondent : Mr.A.Syed Abuthahir




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                                                                                       S.A.(MD)No.1102 of 2007


                                                    JUDGEMENT

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

second counsel informs the Court that she had handed over the bundle to the

parties. But it appears that they have not made any alternative arrangement.

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

                                                                                    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, Uthamapalayam.

2.The District Munsif Court, Uthamapalayam.

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.1102 of 2007

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

S.A.(MD)No.1102 of 2007

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.1102 of 2007

29.09.2021

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