Ganesh Babu vs Kaliyannan
2022 Latest Caselaw 6208 Mad

                                                                                   C.M.S.A.No.34 of 2004

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated : 25.03.2022

                                                       CORAM

                                   THE HON'BLE MRS.JUSTICE J.NISHA BANU

                                               C.M.S.A.No. 34 of 2004

                     1.Ganesh Babu
                     2.Yamuna
                     3.Ganga
                     4.Palaniammal                                                 ... Appellants

                                                          vs.

                     Kaliyannan                                                   ... Respondent



                     Prayer :Civil Miscellaneous Second Appeal is filed under Order 21 Rule 58
                     and 151 of C.P.C. read with Section 100 of C.P.C to set aside the Judgment
                     and Decree dated 18.03.2004 made in C.M.A.No.12 of 2003 on the file of
                     the Principal Distict Judge, Namakkal in reversing the fair order and decretal
                     order dated 19.12.2002 made in R.E.A.No.108 of 2000 in R.E.P.No.69 of
                     1997 in O.S.No.154 of 1996 on the file of the Principal District Munsif
                     Court, Namakkal.


                                          For Appellant         : No Appearance



                     1/2


https://www.mhc.tn.gov.in/judis
                                                                                  C.M.S.A.No.34 of 2004



                                                                               J.NISHA BANU,J.

                                                                                                  kkd

                                                      JUDGMENT

When the matter was taken up today, the learned counsel for the

appellants would state that he is not able to contact his client and therefore,

reports “no instructions”.

2. Recording the submissions made by the learned counsel for the

appellants, this Civil Miscellaneous Second Appeal is dismissed for non

prosecution. No costs.

25.03.2022

kkd To

1.The Principal Distict Judge, Namakkal

2.The Principal District Munsif Court, Namakkal.

C.M.S.A.No.34 of 2004

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