Ramanathan vs Selvaraj
2023 Latest Caselaw 10862 Mad

                                                                               S.ANo.1653 of 2004

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated : 21.08.2023

                                                        CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                   S.A.No.1653 of 2004
                                                           and
                                                   M.P(MD)No.1 of 2007

                     1.Ramanathan
                     2.Pushpam
                                                                                   ... Appellants

                                                           -vs-

                     1.Selvaraj
                     2.N.Krishnamoorthy
                                                                                 ... Respondents

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 04.11.2003 made in
                     A.S.No.283 of 1999 on the file of the Principal Sub Judge, Tiruchirapalli
                     reversing the Judgment and Decree dated 18.06.1999 made in O.S.No.
                     1411 of 1995 on the file of the District Munsif, Lalkudi.


                                  For Appellants        ... Mr.N.R.Murugesan

                                  For Respondents        ... Mr.K.Govindarajan for R1




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                  S.ANo.1653 of 2004

                                                        JUDGMENT

When the matter is taken up for hearing today, the learned counsel

for the appellants would submit that there is no instruction from the

appellants.

2. In view of the above submission, the Second Appeal is

dismissed for non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

21.08.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Principal Sub Judge, Tiruchirapalli.

2.The District Munsif, Lalkudi.

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

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

S.ANo.1653 of 2004

KRISHNAN RAMASAMY, J.

skn

S.A.No.1653 of 2004 and M.P(MD)No.1 of 2007

21.08.2023

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