Citation : 2023 Latest Caselaw 3716 Mad
Judgement Date : 3 April, 2023
A.S.(MD)No.147 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.04.2023
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
A.S.(MD)No.147 of 2015
and
M.P.(MD)No.1 of 2015
E.Jeyakumar ...Appellant / Plaintiff
Vs.
K.S.Sathia Das ... Respondent / Defendant
PRAYER: This Appeal Suit is filed under Section 96 of Civil Procedure Code, to
set aside the decree and judgment dated 09.06.2015 made in O.S.No.10 of 2013 on
the file of the learned District Judge, Kanyakumari at Nagercoil.
For Appellant : No Appearance
For Respondent : Mr.V.M.Bala Mohan Thambi
JUDGMENT
Despite notice sent, there was no instructions from the appellant. Hence,
this Appeal Suit is dismissed for default. No costs. Consequently, connected
miscellaneous petition is closed.
03.04.2023 NCC : Yes/No Index : Yes/No Internet : Yes/No ta
https://www.mhc.tn.gov.in/judis A.S.(MD)No.147 of 2015
To
1.The District Judge, Kanyakumari at Nagercoil.
2.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis A.S.(MD)No.147 of 2015
N.SATHISH KUMAR, J.
ta
A.S.(MD)No.147 of 2015
03.04.2023
https://www.mhc.tn.gov.in/judis
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