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A.Raja ... Defendant / Respondent ... vs L.Thangavelu ... Plaintiff / ...
2021 Latest Caselaw 20158 Mad

Citation : 2021 Latest Caselaw 20158 Mad
Judgement Date : 30 September, 2021

Madras High Court
A.Raja ... Defendant / Respondent ... vs L.Thangavelu ... Plaintiff / ... on 30 September, 2021
                                                                          S.A.(MD)No.231 of 2008

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 30.09.2021

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.231 of 2008


                   A.Raja                  ... Defendant / Respondent / Appellant



                                                     -Vs-


                   L.Thangavelu                ... Plaintiff / Appellant / Respondent


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree passed in A.S.No.131 of 2005 dated
                   20.03.2007 on the file of the Principal Sub Court, Madurai, reversing the
                   judgment and decree passed in O.S.No.4 of 2005 on the file of the
                   Additional District Munsif Court, Madurai Town.


                                     For Appellant          : no appearance
                                     For Respondent         : Mr.R.Janakiramulu




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


                   1/2
                                                                            S.A.(MD)No.231 of 2008

                                                                       G.R.SWAMINATHAN.J.,

                                                                                              rmi

                                                     JUDGMENT

None appears for the appellant. The case is posted under the caption

'for dismissal'. Today also, there is no representation. The second appeal is

dismissed for non-prosecution. No costs.

30.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Principal Sub Court, Madurai.

2.The Additional District Munsif Court, Madurai Town.

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

Judgment made in S.A.(MD)No.231 of 2008

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

 
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