Xavier Sahayaraj vs /
2024 Latest Caselaw 19171 Mad

Madras High Court

Xavier Sahayaraj vs / on 1 October, 2024

Author: S.Srimathy

Bench: S.Srimathy

                                                                               S.A.(MD).No.906 of 2009




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 01.10.2024

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                             S.A.(MD).No.906 of 2009
                                                      and
                                              M.P.(MD)No.2 of 2009
              Xavier Sahayaraj                                                 ... Appellant
                                                      /Vs./
              1.Josephine
              2.Bobby
              3.S.Jones
              4.Santhana Charles                                          ...Respondents

              PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,
              aggrieved by the Judgment and Decree dated 23.01.2009 made in A.S.No.100 of
              2007 on the file of the Additional Subordinate Judge, Thanjavur, reversing the
              Judgment and Decree dated 20.03.2007 made in O.S.No.182 of 2004 on the file of
              the District Munsif Court, Thanjavur.


                                     For Appellant       : Mr.G.Karnan
                                     R1                  : Died
                                     For R2              : Mr.K.Govindarajan




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              1/4
                                                                                S.A.(MD).No.906 of 2009




                                                JUDGMENT

The learned Counsel appearing for the appellant submitted that he has no

instructions from the client, hence, reporting no instructions.

2.Hence, the second appeal is dismissed for non-prosecution. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                                      01.10.2024

              Index         : Yes / No
              NCC           : Yes / No

              Tmg

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

TO:

1. Additional Subordinate Judge, Thanjavur.

2. District Munsif Court, Thanjavur.

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

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

S.SRIMATHY, J.

Tmg

Judgment made in

Dated:

01.10.2024

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