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Nallamuthu Padayachi vs Mani
2022 Latest Caselaw 11606 Mad

Citation : 2022 Latest Caselaw 11606 Mad
Judgement Date : 30 June, 2022

Madras High Court
Nallamuthu Padayachi vs Mani on 30 June, 2022
                                                                                     S.A.No.1977 of 2003

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 30.06.2022

                                                           CORAM

                              THE HONOURABLE MR. JUSTICE C.V.KARTHIKEYAN

                                                     S.A.No.1977 of 2003

                     Nallamuthu Padayachi                       ...                Appellant

                                                              Vs.
                     1.Mani
                     2.Selvaraj                                 ...                Respondents

                     Prayer: The second appeal has been filed under Section 100 of C.P.C.
                     against the judgment and decree of the Subordinate Judge's Court at
                     Kallakurichi, dated 30.09.2002 in A.S.No.47 of 1999, reversing the
                     judgment and decree of the I Additional District Munsif Court at
                     Kallakurichi, dated 11.09.1998 in O.S.No.802 of 1992.

                                       For Appellant            : No appearance
                                       For Respondents          : No appearance

                                                       JUDGMENT

The matter was called consistently in the morning session, afternoon

session and again in the evening session. There is no appearance on behalf

of the appellant. It is seen that the learned counsel for the appellant had

earlier stated no instructions. The Court had directed the Registry to print

the name of the appellant. The name has been printed in the cause list.

https://www.mhc.tn.gov.in/judis S.A.No.1977 of 2003

Again there is no appearance.

2. In view of the same, the second appeal is dismissed for non-

prosecution. No Costs. Consequently, connected miscellaneous petition, if

any, is closed.

                     Index : Yes/No                                                   30.06.2022
                     Internet:Yes/No

Speaking Order/Non-Speaking Order

sli

To

1.The Subordinate Court, Kallakurichi.

2.The I Additional District Munsif Court, Kallakurichi.

3.The Section Officer, V.R.Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis S.A.No.1977 of 2003

C.V.KARTHIKEYAN,J.

sli

S.A.No.1977 of 2003

30.06.2022

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

 
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