Murugan vs A.S.Ahamed Mohideen
2023 Latest Caselaw 10766 Mad

                                                                           S.A.(MD).No.477 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 18.08.2023

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD).No.477 of 2005

                 Murugan                                                            ... Appellant
                                                       Vs.
                 1.A.S.Ahamed Mohideen
                 2.Deva Andu
                 3.Sangu Thevar
                                                                                 ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree of the learned Principal District Judge,
                 Tirunelveli dated 20.08.2003 in A.S.No.56 of 2003 reversing the judgment and
                 decree of the learned Principal District Munsif, Tirunelveli dated 22.06.2001 in
                 O.S.No.77 of 1981.


                                   For Appellant     : No appearance
                                   For Respondents : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD).No.477 of 2005



                                                      JUDGMENT

When the matter was taken up for hearing on 21.07.2022, the learned

counsel for the appellant submitted that he has no instruction from his client.

Hence, fresh notice was ordered to the appellant. But the same was returned with

an endorsement 'No Residence'.

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

prosecution. No costs.

18.08.2023

akv

To

1.The Principal District Judge, Tirunelveli.

2.The Principal District Munsif, Tirunelveli.

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.477 of 2005

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.477 of 2005

18.08.2023

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