Thanam vs Perumal
2022 Latest Caselaw 9475 Mad

                                                                                 S.A.(MD)No.76 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 06.06.2022

                                                           CORAM

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                   S.A.(MD)No.76 of 2005

                     Thanam                                                       ... Appellant

                                                           Vs.

                     1. Perumal
                     2. Kasper                                                    ... Respondents




                     PRAYER : Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the decree and Judgment dated 12.03.2004 passed in
                     A.S.No.43 of 2003 on the file of the Principal Subordinate Court,
                     Tiruchirappalli partly reversing the decree and Judgment dated 09.07.2002
                     passed in O.S.No.312 of 1995 on the file of the District Munsif Court,
                     Musiri.



                                   For Appellant       :         No appearance

                                   For Respondents     :         No appearance


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD)No.76 of 2005

                                                    JUDGMENT

A perusal of the records shows that on 09.03.2021 the learned

counsel appearing for the appellant reported no instructions for the

appellant. Therefore, the Registry was directed to issue notice to the

appellant and print the name of the appellant in the cause list after

completion of service and accordingly, notice was sent. However, today i.e.,

06.06.2022, there is no appearance on behalf of the appellant.

2. Hence, this Second Appeal is dismissed for non-prosecution.

No costs.

06.06.2022 Index : Yes / No Speaking Order : Yes / No

vji

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https://www.mhc.tn.gov.in/judis S.A.(MD)No.76 of 2005

To

1. The Principal Subordinate Court, Tiruchirappalli.

2. The District Munsif Court, Musiri.

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https://www.mhc.tn.gov.in/judis S.A.(MD)No.76 of 2005

R. HEMALATHA, J.

vji

S.A.(MD)No.76 of 2005

06.06.2022

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