A.Abraham vs Reginald Chellappa
2021 Latest Caselaw 9958 Mad

                                                                              S.A.(MD)No.1143 of 2011


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 19.04.2021

                                                        CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.1143 of 2011


                A.Abraham                                                ... Appellant


                                                           Vs.


                Reginald Chellappa                                       ... Respondent



                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                against the judgment and decree in A.S.No.16 of 2011, dated 30.06.2011,

                passed by the Principal Sub Court, Nagercoil, reversing judgment and decree

                passed by the Principal District Munsif, Nagercoil in O.S.No.493 of 2006 dated

                12.03.2010.


                                   For Appellant     : No appearance

                                   For Respondent : Mr.M.P.Senthil




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                                                                                       S.A.(MD)No.1143 of 2011




                                                     JUDGEMENT

The case was listed for hearing on 08.04.2021. On the said date, the

learned counsel for the appellant stated that the appellant had taken back the

bundle. Therefore, the case was ordered to be listed today (ie., 19.04.2021), by

deleting the name of the appellant's counsel and printing the name of the

appellant. Today, also there is no appearance on behalf of the appellant.

Therefore, the second appeal is dismissed for non-prosecution. No costs.

                                                                                    19.04.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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

S.A.(MD)No.1143 of 2011

To:

1.The Principal Sub Court, Nagercoil.

2.The Principal District Munsif, Nagercoil.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.1143 of 2011

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.1143 of 2011

19.04.2021

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