G.Mounagurusamy vs Annapoorani
2022 Latest Caselaw 6195 Mad

                                                                           S.A.(MD)No.941 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 25.03.2022

                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.941 of 2010

                   1.G.Mounagurusamy

                   2.G.Vijayakrishnan                 ... Appellants / Appellants / Defendants

                                                      -Vs-


                   1.Annapoorani

                   2.S.P.Gurusamy

                   3.P.G.Chinnadurai              ... Respondents / Respondents / Plaintiffs


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree passed in A.S.No.63 of 2008 on the
                   file of the Subordinate Judge, Palani, dated 29.07.2010 confirming the
                   Judgment and decree passed in O.S.No.432 of 2000 on the file of the
                   District Munsif Court, Palani, dated 26.09.2007.


                                       For Appellants        : Mr.M.P.Senthil
                                       For R1 to R3          : Mr.S.Anand Chandrasekaran
                                                              for M/s.Saravabhauman Associates




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                                                                            S.A.(MD)No.941 of 2010




                                                       JUDGMENT

The learned counsel appearing for the appellants reports 'no

instructions'. Even though the counsel had sent communication to the

appellants, there is no response from them.

2. The second appeal is dismissed for non prosecution. Registry

shall entertain a petition for restoration only if a sum of Rs.10,000/- is paid

as cost by the appellants to the High Court Legal Services Committee,

Madurai Bench of Madras High Court, Madurai.

25.03.2022

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Judge, Palani.

2.The District Munsif Court, Palani.

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

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

S.A.(MD)No.941 of 2010

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.941 of 2010

25.03.2022

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