Meenammal vs Kiridipandi
2021 Latest Caselaw 19988 Mad

                                                                               S.A.(MD)No.1045 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.1045 of 2007


                Meenammal                                           ... Appellant

                                                          Vs.

                1.Kiridipandi
                2.Mariyayee                                         ... Respondents


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

                against the judgment and decree dated 21.06.2007 made in A.S.No.276 of 2006

                on the file of the learned Principal Sub Judge, Madurai, confirming the

                judgment and decree dated 12.10.2006 on the file of the learned District

                Munsif, Thirumangalam in O.S.No.567 of 1998.



                                   For Appellant     : Ms.M.Dhanalakshmi

                                   For Respondents : Mr.V.Sasi Kumar




https://www.mhc.tn.gov.in/judis/
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                                                                                       S.A.(MD)No.1045 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 Principal Sub Court, Madurai.

2.The District Munsif Court, Thriumangalam.

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.1045 of 2007

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.1045 of 2007

29.09.2021

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