V.Vasantha vs Vijayachandran
2021 Latest Caselaw 15753 Mad

                                                                                S.A.No.1137 of 2004




                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 04.08.2021

                                                       CORAM

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                  S.A.No.1137 of 2004

                     V.Vasantha                             ...         Appellant

                                                      Vs.

                     1.Vijayachandran
                     2.Tamil Nadu Industrial Investment
                       Corporation Limited, Rep.by
                       the Branch Manager
                       at Cuddalore – 1.                ...             Respondent

                     Prayer: Second Appeal filed under Section 100 of CPC against the
                     Judgment and Decree dated 25.02.2003 passed in A.S.No.83 of 2002 on
                     the file of the Additional District Judge, (Fast Track Court), Kallakurichi,
                     confirming the judgment and decree dated 11.01.2000 passed in
                     O.S.No.32 of 1997 on the file of the Principal District Court,
                     Kallakurichi.

                                      For Appellant         : No Appearance

                                      For Respondent No.1   : Mr.P.Valliappan

                                      For Respondent No.2   : Mr.Sampath Kumar


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                                                                                   S.A.No.1137 of 2004

                                                                        ABDUL QUDDHOSE, J.

                                                                                                 sms

                                                      JUDGMENT

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

is no representation on the side of the appellant, today. Even on the last

two hearing dates i.e., on 22.11.2013 as well as 28.07.2021, there was no

representation on the side of the appellant. Therefore, it can now be

inferred that the appellant is not interested to prosecute this Second

Appeal. Accordingly, the Second Appeal is dismissed for non

prosecution. No costs.

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order sms 04.08.2021

To

1.The Additional District Judge, (Fast Track Court), Kallakurichi.

2.The Principal District Court, Kallakurichi.

S.A.No.1137 of 2004

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