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Govinda Goundar vs Ramachandran
2023 Latest Caselaw 7357 Mad

Citation : 2023 Latest Caselaw 7357 Mad
Judgement Date : 30 June, 2023

Madras High Court
Govinda Goundar vs Ramachandran on 30 June, 2023
                                                                                            S.A.No.827 of 2010




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 30.06.2023

                                                         CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                     S.A.No.827 of 2010

                     1. Govinda Goundar
                     2. Nallathambi                                                     ... Appellants
                                                           ..Vs..

                     Ramachandran                                                      ... Respondent

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the

                     decree and judgment dated 18.04.2009 in A.S.No.72 of 2004 on the file

                     of the I Additional Subordinate Judge, Villupuram, upholding the decree

                     and judgment in O.S.No.338 of 2001 dated 23.01.2004 on the file of the

                     Principal District Munsif, Ulundurpet.



                                    For Appellants                  : No appearance
                                    For Respondent                  : Not ready in notice




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                   S.A.No.827 of 2010




                                                     JUDGMENT

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

record for the appellants is not present. The present second appeal is filed

against the concurrent findings rendered by both the courts below.

Since the second appeal is of the year 2010, I do not find any reason to

keep the appeal pending.

2. In the circumstances, the Second Appeal is dismissed for non

prosecution. No costs.

30.06.2023 Index : Yes/No Internet : Yes/No bga

To

1. The I Additional Subordinate Judge, Villupuram.

2. The Principal District Munsif, Ulundurpet.

3. The Section Officer, V.R. Section, High Court, Madras.

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

S.A.No.827 of 2010

R. HEMALATHA, J.

bga

S.A.No.827 of 2010

30.06.2023

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

 
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