P.Karuppasamy vs Mohd Hanifa
2021 Latest Caselaw 10808 Mad

                                                                                S.A. No.823 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 27.04.2021

                                                        CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                  S.A. Nos.823 of 2005
                                                          and
                                                 CMP No.11608 of 2005

                     P.Karuppasamy                                 ...   Appellant

                                                           Vs
                     1. Mohd Hanifa
                     2. Ponnammal
                     3. Ellammal
                     4. Meenakshi
                     5. Anandhan                                   ...   Respondents

                                 Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and decree dated 04.02.2003 made in A.S.
                     No.5 of 2001 and passed by the Sub Court - Additional District Judge, Fast
                     Track Court - IV Poonamallee confirming the judgment and decree dated
                     23.08.2000 made in O.S. No.1826 of 88 and passed by District Munsif
                     Court, Poonamallee.

                                     For appellant     : No appearance
                                     For respondents   : Mr.M.Chidambaram for R1
                                                         R2 to R5 - No such address




                     1/3



https://www.mhc.tn.gov.in/judis/
                                                                                    S.A. No.823 of 2005



                                                         JUDGMENT

This matter is listed under the caption “for dismissal”, today. There is

no representation on the side of the appellant. Even on the last hearing

dates i.e. on 09.07.2020 and 16.04.2021, there was no representation on the

side of the appellant. However, the learned counsel for the 1st respondent

is present. Therefore, it can now be inferred that the appellant is not

interested to prosecute the Second Appeal. Accordingly, the Second

Appeal is dismissed for non prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

27.04.2021 Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order vsi2

To

1. The Sub Judge / Additional District Judge, Fast Track Court - IV Poonamallee.

2. The District Munsif Court, Poonamallee.

https://www.mhc.tn.gov.in/judis/ S.A. No.823 of 2005

ABDUL QUDDHOSE, J.

vsi2

S.A. No.823 of 2005

27.04.2021

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