Abdullah vs Gowshinisha
2021 Latest Caselaw 10669 Mad

                                                                                    S.A.No.198 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated     : 26.04.2021

                                                           CORAM

                                      THE HONOURABLE MR. JUSTICE S.S.SUNDAR

                                                     S.A.No.198 of 2017
                     Abdullah
                     S/o.Mohammed                                                   ... Appellant

                                                            Versus
                     Gowshinisha
                     W/o.Z.Munwaruddin                                             ... Respondent


                     PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                     Procedure, against the judgment and decree dated 24.10.2016 and made in
                     A.S.No.48 of 2016 by the XV Additional City Civil Court, Chennai,
                     reversing the judgment and decree dated 08.01.2016 in O.S.No.1379 of
                     2014 by the IV Assistant, City Civil Court, Chennai.


                                       For Appellant      : No appearance
                                       For respondent     : M/s.N.A.Nissar Ahamed


                                                        JUDGMENT

This Second Appeal was listed for hearing on 09.04.2021 and there

was no representation on behalf of the appellant. Hence, this Court directed

https://www.mhc.tn.gov.in/judis/ S.A.No.198 of 2017

S.S.SUNDAR,J., tta

the second appeal to be posted for hearing today under the caption “for

dismissal”. But today also, none represented on behalf of the appellant.

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.

26.04.2021

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

To

1.XV Additional City Civil Court, Chennai,

2.The IV Assistant, City Civil Court, Chennai.

S.A.No.198 of 2017

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