T.Krishna Swamy vs Usha Kanagasabapathi
2023 Latest Caselaw 10194 Mad

                                                                            S.A.(MD).No.723 of 2007

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 10.08.2023

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD).No.723 of 2007

                 T.Krishna Swamy                                                   ... Appellant
                                                          Vs.


                 1.Usha Kanagasabapathi
                 2.Muthaiah                                                       ... Respondents


                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree in A.S.No.128 of 2005, dated 10.04.2005
                 on the file of the I Additional Subordinate Judge, Nagercoil, confirming the
                 judgment and decree in O.S.No.172 of 1999, dated 22.12.2004 on the file of the II
                 Additional District Munsif, Nagercoil.


                                   For Appellant      : Mr.C.T.Perumal
                                   For Respondent     : Mr.R.Murugan




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD).No.723 of 2007



                                                      JUDGMENT

The learned counsel appearing for the appellant would submit that he

has returned the bundle long back. However, the matter was listed on 27.07.2023,

with the name of the counsel for the appellant. Therefore, he has sent a letter to

the appellant on 31.07.2023, to get instructions. The said letter was received on

01.08.2023 by the appellant. Even after receipt of the same, he has not turned up.

2. In view of the above, the Second Appeal is dismissed for non-

prosecution. No costs. Consequently, the connected Miscellaneous Petition is

closed.

10.08.2023 akv

To

1.The I Additional Subordinate Judge, Nagercoil.

2.The II Additional District Munsif, Nagercoil.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.723 of 2007

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.723 of 2007

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.723 of 2007

10.08.2023

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