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Pannerselvam vs Ramachandran
2024 Latest Caselaw 635 Mad

Citation : 2024 Latest Caselaw 635 Mad
Judgement Date : 9 January, 2024

Madras High Court

Pannerselvam vs Ramachandran on 9 January, 2024

                                                                                    SA.No.326 of 2001


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 09.01.2024

                                                         CORAM:

                      THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR


                                                   SA.No.326 of 2001 and
                                                  CMP(MD).No.7412 of 2023


                    Pannerselvam                                                ... Appellant

                                                             -vs-

                    Ramachandran                                              .. Respondent



                    PRAYER: The Second Appeal is filed under Section 100 C.P.C against

                    the decree and Judgment passed in A.S.No.47 of 1999, dated 11.08.2000

                    on the file of the Sub Court, Sivaganga confirming the Judgment and

                    decree in O.S.No.179 of 1995, dated 26.02.1999 on the file of the DMC

                    Manamadurai..



                                  For Appellant              :      No appearance

                                  For Respondent             :      No appearance




                   1
https://www.mhc.tn.gov.in/judis
                                                                                 SA.No.326 of 2001


                                                       JUDGMENT

The learned counsel appearing for the appellant filed a memo, dated

08.01.2024 informing this Court that in spite of the information given to

the appellant, there is no instructions from the appellant to prosecute the

matter further. In the circumstances, there is none to prosecute this

Second Appeal. Hence, the Second Appeal is dismissed for non

prosecution. No costs. Consequently, the connected Miscellaneous Petition

is closed.





                                                                                 09.01.2024
                    Internet : Yes / No
                    Index    : Yes / No
                    trp


                    To


                    1. Sub Court, Sivaganga

2. The District Munsif Court, Manamadurai..

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

MUMMINENI SUDHEER KUMAR. J.

trp

SA.No.326 of 2001 and

09.01.2024

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

 
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