T.Purusothaman vs Asia Match Company Pvt. Ltd
2022 Latest Caselaw 3903 Mad

                                                                           S.A.(MD)No.12 of 2010


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 01.03.2022

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.12 of 2010
                                                   and
                                           M.P.(MD)No.1 of 2010
                1.T.Purusothaman
                2.Vanmathi
                3.Jeyachandra
                4.Jeyajothi                                          ... Appellants

                                                      Vs.

                1.Asia Match Company Pvt. Ltd.,
                  Sivakasi, Rep. by its Director,
                  Having his office at
                  Boopathy Building,
                  Virudhunagar Road,
                  Sivakasi, Virudhunagar District.
                2.Selvaraj
                3.Sankarapandian
                4.Jothilakshmi
                5.Pushpavalli                                  ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                against the judgment and decree dated 19.06.2008 made in A.S.No.239 of 2006

                on the file of the Principal Sub Court, Madurai, confirming the judgment and

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                1/4
                                                                                   S.A.(MD)No.12 of 2010


                decree dated 10.08.2006 made in O.S.No.206 of 1996 on the file of the District

                Munsif Court, Thirumangalam.


                                  For Appellants   : Mr.P.Suriya Narayanan

                                  For Respondents : Mr.J.Alaguram Jothi for R1



                                                   JUDGEMENT

The learned counsel for the appellants reports no instructions. Therefore,

the second appeal is dismissed for non-prosecution. The Registry shall not

entertain any petition for restoration unless the appellants remit a sum of Rs.

10,000/- as costs payable to High Court Legal Services Committee, Madurai

Bench of Madras High Court, Madurai. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                             01.03.2022
                Index             : Yes / No
                Internet          : Yes/ No
                ias

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

S.A.(MD)No.12 of 2010

To:

1.The Principal Sub Court, Madurai.

2.The District Munsif Court, Thirumangalam.

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.12 of 2010

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.12 of 2010

01.03.2022

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