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N.Kanniappan vs P.Karthik
2021 Latest Caselaw 10904 Mad

Citation : 2021 Latest Caselaw 10904 Mad
Judgement Date : 28 April, 2021

Madras High Court
N.Kanniappan vs P.Karthik on 28 April, 2021
                                                                               S.A.No. 333 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 28.04.2021

                                                         CORAM:
                                   THE HONOURABLE Mr. JUSTICE S.S.SUNDAR


                                                    S.A. No.333 of 2017


                N.Kanniappan                                                        .. Appellant

                                                           Vs


                P.Karthik                                                         .. Respondent


                          Second Appeal filed under Section 100 of Civil Procedure Code, 1908,

                against the judgment and decree dated 18.07.2016 passed by the learned

                Principal Sub Judge, Chengalpattu in A.S. No.35 of 2015 and the judgment and

                decree dated 16.02.2015 passed by the learned District Munsif, Chengalpattu,

                in O.S. No.316 of 2006.



                                   For Appellants          : No appearance


                                   For Respondent          : Mr. R.Kanakaraj




https://www.mhc.tn.gov.in/judis
                1/3
                                                                               S.A.No. 333 of 2017

                                                   JUDGMENT

When the matter was listed on 27.04.2021, there was no representation

on behalf of the appellant. Hence, this Court directed the Registry to list the

matter on 28.04.2021 under the caption “For dismissal”. Though the matter is

listed today under the caption “For dismissal” and the names of the parties are

being printed, there is no representation on behalf of the appellant. Hence, this

Court has no other option but to dismiss the second appeal for non-prosecution

and the same is dismissed for non-prosecution. No costs.

28.04.2021

Index:Yes/No Speaking order / Non speaking order

bkn

To

The Principal Sub Judge, Chengalpattu.

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

S.A.No. 333 of 2017

S.S.SUNDAR. J.,

bkn

S.A. No. 333 of 2017

28.04.2021

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

 
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