Thadala Chettiar vs Radhakrishnan Chettiar
2021 Latest Caselaw 16085 Mad

                                                                                  S.A.No.1137 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 06.08.2021

                                                           CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                      S.A.No.1137 of 2007


                     Thadala Chettiar                                            ..... Appellant

                                                              vs

                     1.Radhakrishnan Chettiar
                     2.Paramasivam Chettiar
                     3.Kotteeswaran Chettiar                                     ... Respondents

                            Second Appeal filed under Section 100 of CPC against the
                     Judgment and Decree of the learned Principal Sub Court, Thindivanam in
                     A.S. No.67 of 2005 dated 28.04.2006 in reversing the judgment and
                     decree of the learned District Munsif cum Judicial Magistrate, Vanoor in
                     O.S. No.41 of 2004 dated 29.10.2004.

                                      For appellant       :No appearance
                                      For 1st respondent :Served
                                      For 2nd respondent :No appearance
                                      For 3rd respondent :Left

                                                          JUDGMENT

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

is no representation on the side of the appellant today.

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

S.A.No.1137 of 2007

ABDUL QUDDHOSE, J.

sr

2. Even on the last hearing date i.e., on 28.07.2021, there was no

representation for 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.

06.08.2021

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

To

1. The Principal Sub Court, Thindivanam

2. The District Munsif cum Judicial Magistrate, Vanoor

S.A.No.1137 of 2007

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