Devaraj Achari vs N.Elumalai
2021 Latest Caselaw 16086 Mad

                                                                                   S.A.No.998 of 2002

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 06.08.2021

                                                      CORAM:

                             THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                            S.A.No.998 of 2002 and CMP Nos.7964 and 11759 of 2002
                            and CMP Nos.1716,1717,1718,1719,1720 and 1721 of 2010


                      Devaraj Achari                                            ..... Appellant

                                                          vs
                      1.N.Elumalai
                      2.C.Dhakshinamurthy                                        ... Respondents

                             Second     Appeal filed under Section 100 of CPC against the
                      Judgment and Decree dated 26.03.2002 in A.S.No.146 of 2001 on the file
                      of Principal District Judge, Villupuram District, Villupuram in reversing
                      the judgment and decree dated 30.07.2001 made in O.S.No.483 of 1999
                      passed by the Principal District Munsif, Villupuram.


                                  For appellant       :Mr.A.Sivaji
                                  R.1                 : Died
                                  R.2                 : Served. No appearance
                                                      JUDGMENT

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

2. Despite several opportunities were granted, the appellant has not

http://www.judis.nic.in

S.A.No.998 of 2002

ABDUL QUDDHOSE,J.

sr

taken steps for paper publication for service of notice on the respondents

5,6,7,8,9,12, 13 and 14. 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.

06.08.2021

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

To

1.Principal District Judge, Villupuram District, Villupuram

2.The Principal District Munsif, Villupurarm

S.A.No.998 of 2002

http://www.judis.nic.in