R.Radhakrishnan vs Ramjan Beevi
2023 Latest Caselaw 14317 Mad

                                                                                    S.A.No.1403 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED :       17.11.2023

                                                      CORAM

                                  THE HONOURABLE MRS.JUSTICE R. KALAIMATHI

                                               S.A.No.1403 of 2004
                                                       and
                                            C.M.P(MD)No.10907 of 2004

                     R.Radhakrishnan                         ... Plaintiff/Appellant/
                                                                         Appellant

                                                      -Vs-

                     Ramjan Beevi                            ... Defendant/Respondent/
                                                                                Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the decree and judgment, dated 28.10.2003 made in A.S.No.
                     63 of 2003 on the file of the Principal District Court, Thanjavur, confirming
                     the decree and judgment, dated 04.04.2003 in O.S.No.122 of 1997 on the
                     file of the Additional Sub-Court, Kumbakonam.


                                          For Appellant      : No appearance
                                          For Respondent     : Mr.V.Sarangapani




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1403 of 2004




                                                       JUDGMENT

When the matter came up for hearing on 02.11.2023, there was no

representation for the appellant and hence, the matter is posted today under

the caption “for dismissal”. Today also there is no representation for the

appellant. Hence, this appeal stands dismissed for non-prosecution. No

costs. Consequently, connected miscellaneous petition is closed.

17.11.2023 NCC:Yes/No Index:Yes/No Internet::Yes/No

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https://www.mhc.tn.gov.in/judis S.A.No.1403 of 2004

To

1.The Principal District Court, Thanjavur.

2.The Additional Sub-Court, Kumbakonam.

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

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https://www.mhc.tn.gov.in/judis S.A.No.1403 of 2004

R. KALAIMATHI,J.

Ns

S.A.No.1403 of 2004

17.11.2023

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