Rev.C.Durai Arasu vs The India Evangelical Lutheran ...
2022 Latest Caselaw 377 Mad

                                                                                         O.S.A.No.76 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 06.01.2022

                                                         CORAM

                                       THE HONOURABLE MR.JUSTICE T.RAJA

                                                          AND

                          THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                    O.S.A.No.76 of 2019

            Rev.C.Durai Arasu                                                       .. Appellant

                                                        Versus



            1.The India Evangelical Lutheran Church,
              (Regd. Society under No.1/1959),
              Rep. By its President/General Secretary/General Treasurer,
              No.47, Eldams Road,
              Teynampet, Chennai – 18.

            2.S.Benjamin Franklin                                                   .. Respondent



            Prayer: Original Side Appeal has been filed under Order XXXVI Rule 1 of Original Side

            Rules against the decree and judgment dated 26.07.2018 passed in C.S.No.373 of 2018 by

            the learned Single Judge of this Court.



                                    For Appellant                : Mr.Arokia Doss

                                    For Respondents              : No Appearance




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


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                                                                                        O.S.A.No.76 of 2019



                                                                                    T.RAJA, J.
                                                                                         and
                                                                  D.BHARATHA CHAKRAVARTHY, J.

                                                                                                      rkm



                                                    JUDGMENT

(Judgment of the Court was delivered by T.RAJA, J.)

When the matter is taken up, Mr.T.Arokia Doss, learned counsel for the appellant,

submitted that despite sending repeated reminders, he is unable to get any instruction

from his client/appellant. Therefore, recording the said submission, the Original Side

Appeal stands dismissed for no instruction. No Costs. Consequently, connected

CMP.No.7272 of 2019 is closed

(T.R., J.) (D.B.C., J.) 06.01.2022 rkm

O.S.A.No.76 of 2019

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