V.R.M.K.Sivasubramanian vs N.P. Sivanesan Chettiar
2021 Latest Caselaw 9715 Mad

                                                                               S.A. No.111 of 2002

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 16.04.2021

                                                       CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A. No.111 of 2002
                                                        and
                                            CMP Nos.1145 to 1147 of 2010


                     V.R.M.K.Sivasubramanian                              .... Appellant

                                                       Versus

                     N.P. Sivanesan Chettiar                       ....   Respondent


                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     code, against the Decree and Judgment passed in A.S. No.3 of 2000
                     dated 15.6.2001 on the file of Principal District Judge, Cuddalore
                     confirming the Decree and Judgment passed in O.S. No.119 of 1997,
                     dated 15.10.1999 on the file of Sub-ordinate Judge at Panruti, dismissing
                     the said suit and praying to set aside the same.



                     For Appellant                     : No appearance
                     For Respondent                    : No appearance


                                                       JUDGMENT

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

the last hearing date i.e., on 08.04.2021, the learned counsel for the https://www.mhc.tn.gov.in/judis/

S.A. No.111 of 2002

appellant reported "no instructions" in this matter. Since the matter is of

the year 2002, the matter is listed under the caption " for dismissal",

today by printing the name of the appellant. Today also, there is no

representation on the side of the appellant. 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 petitions

are closed.

16.04.2021

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

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To

1. The Principal District Judge, Cuddalore.

2. The Sub-ordinate Judge, Panruti

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

S.A. No.111 of 2002

ABDUL QUDDHOSE, J.

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S.A. No.111 of 2002

16.04.2021

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