S.Dhanalakshmi vs P.Ayyanar
2021 Latest Caselaw 20152 Mad

                                                                           S.A.(MD)No.706 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 30.09.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.706 of 2006
                                                    and
                                          M.P.(MD)Nos.1 & 2 of 2006


                   1.S.Dhanalakshmi

                   2.S.Perumalsamy          ... Plaintiffs 1 & 2/ Respondents 1 & 2/ Appellants



                                                      -Vs-


                   1.P.Ayyanar              ... Defendant / Appellant / Respondent

                   2.K.Kaliammal

                   3.K.Murugesan          ... 3 & 3 Plaintiffs / 3 & 4 Appellants / Respondents


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 14.10.2003 in A.S.No.36 of
                   2002 on the file of the Subordinate Court, Virudhunagar, reversing the
                   decree and judgment dated 06.02.2002 made in O.S.No.68 of 1999 on the
                   file of the Subordinate Court, Virudhunagar.
                                      For Appellant          : no appearance
                                      For R1                 : Mrs.Lakshmi Gopinathan


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


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                                                                          S.A.(MD)No.706 of 2006

                                                                     G.R.SWAMINATHAN.J.,

                                                                                            rmi


                                                     JUDGMENT

When the matter was taken up for hearing on 28.09.2021, the learned

counsel for the appellants reported 'no instructions'. Registry was directed

to print the name of the appellants. Today also, there is no representation

on behalf of the appellants. The second appeal is dismissed for non

prosecution. No costs. Consequently, connected miscellaneous petitions

are closed.

30.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Court, Virudhunagar.

2.The Subordinate Court, Virudhunagar.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.706 of 2006 https://www.mhc.tn.gov.in/judis/