Selva Kumari vs M.Yogavelu
2021 Latest Caselaw 10367 Mad

                                                                         S.A.No.192 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Dated      : 22.04.2021

                                                      CORAM

                                     THE HONOURABLE MR. JUSTICE S.S.SUNDAR

                                                S.A.No.192 of 2017
                                                       and
                                               C.M.P.No.4210 of 2017

                     Selva Kumari                                        ... Appellant

                                                       Versus
                     1.M.Yogavelu
                     2.M.Vijayakumar
                     3.M.Surulirajan
                     4.C.Sampath
                     5.C.Anandan
                     6.S.Anbu
                     7.S.Ravi
                     8.S.Kala
                                                                        ... Respondents

                     PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                     Procedure to against judgment and decree dated 18.11.2016 made in
                     A.S.No.37 of 2006 on the file of the learned Subordinate Judge, at Vellore,
                     thereby reversing the judgment and decree dated 28.03.2016 made in
                     O.S.No.1052 of 2009 on the file of the learned District Munsif, at Katpadi,
                     Vellore District.




                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                 S.A.No.192 of 2017

                                       For Appellant             : No appearance
                                       For First respondents     : Mr.P.K.Ilavazhagan


                                                       JUDGMENT

This Matter was listed for hearing on 09.04.2021 and there was

no representation on behalf of the appellant. However, this Court

directed the matter to be posted for hearing on 20.04.2021. On

20.04.2021 also there was no representation for the appellant.

Therefore, this Court directed the matter to be posted for hearing

today under the caption “for dismissal”. But today also there is no

representation for the appellant and none represented the appellant's

counsel. Therefore, this Court has no other option but to dismiss the

second appeal for Non-prosecution.

2. Thus, the second appeal stands dismissed for Non-

prosecution. No costs. Consequently, the connected miscellaneous

petition is closed.

22.04.2021

tta Index:Yes/No Internet: Yes/No Speaking Order: Yes/No

https://www.mhc.tn.gov.in/judis/ S.A.No.192 of 2017

To

1.The learned District Munsif, at Katpadi, Vellore District.

2.The learned Subordinate Judge, at Vellore,

S.S.SUNDAR,J.,

https://www.mhc.tn.gov.in/judis/ S.A.No.192 of 2017

tta

S.A.No.192 of 2017

22.04.2021

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