Commissioner vs N.Radhakrishnan
2021 Latest Caselaw 11223 Mad

                                                                                  S.A.No.1328 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 30.04.2021

                                                        CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                  S.A.No.1328 of 2005
                                                          and
                                                 C.M.P.No.17743 of 2005


                     Commissioner,
                     Panchayat Union,
                     Annagramam.                                    ...   Appellant
                                                        Versus

                     1. N.Radhakrishnan
                     2. N.Mohan                                     ...   Respondents

                             Second Appeal filed under Section 100 of CPC against the
                     Judgment and Decree dated 13.07.2004 in A.S.No.33 of 2003 on the file
                     of the Sub-Court, Panruti reversing the Judgment and Decree dated
                     27.08.2003 in O.S.No.378 of 1996 on the file of District Munsif Court,
                     Panruti.

                               For Appellant            : No Appearance
                               For Respondents          : Mr.R.Gururaj

                                                        JUDGMENT

The matter is listed under the caption "for dismissal", today. Even

on the last occasion i.e. on 23.04.2021, there was no representation on

the side of the appellant. However, the learned counsel for the

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

S.A.No.1328 of 2005

respondents is present. Therefore, it can now be inferred that the

appellants are not interested to prosecute the Second Appeal.

Accordingly, the Second Appeal is dismissed for non prosecution. No

costs. Consequently, connected miscellaneous petition is closed.

30.04.2021

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

To

1. The Sub-Court, Panruti.

2. The District Munsif Court, Panruti.

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

S.A.No.1328 of 2005

ABDUL QUDDHOSE, J.

vsi2

S.A.No.1328 of 2005 and C.M.P.No.17743 of 2005

30.04.2021

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