P.Jaya Jothimuthu vs Dhakshinamara Nadar Sangam
2023 Latest Caselaw 11289 Mad

                                                                               S.A.(MD)No.780 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 25.08.2023

                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                             S.A.(MD).No780 of 2005
                                                      and
                                           C.M.P.(MD).No.5052 of 2005

                 P.Jaya Jothimuthu                                                    ... Appellant
                                                        Vs.
                 Dhakshinamara Nadar Sangam,
                 Tirunelveli Junction,
                 represented by its Secretary/
                 Commissioner,
                 M.S.Arunachala Nadar.                                               ... Respondent


                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the decree and judgment dated 27.07.2004 rendered in A.S.No.202
                 of 2002 on the file of the First Additional Subordinate Judge, Madurai, reversing
                 the decree and judgment dated 30.07.2002 rendered in O.S.No.1693 of 1993 on
                 the file of the Principal District Munsif of Madurai Town.


                                     For Appellant     : M/s. P.Jessi Jeeva Priya
                                     For Respondent    : No appearance



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https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD)No.780 of 2005



                                                      JUDGMENT

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

appearing for the appellant would submit that he has no instruction from the

appellant and he has also filed a Memo, dated 31.01.2019, stating that there is no

response from the appellant and hence, the appeal may be dismissed as no

instruction. It appears that the appellant has no interest in prosecuting the case.

Hence, the Second Appeal is dismissed for non-prosecution. No costs.

Consequently, the connected Miscellaneous Petition is closed.

25.08.2023

akv

To

1.The First Additional Subordinate Judge, Madurai.

2.The Principal District Munsif, Madurai Town

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.780 of 2005

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.780 of 2005

25.08.2023

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