T.Vikraman vs P.Perumal
2021 Latest Caselaw 16326 Mad

                                                                                   S.A..No.192 of 2010



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        10.08.2021

                                                      CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 192 of 2010
                                                       and
                                                 M.P.No.1 of 2010


                     T.Vikraman                                              ... Appellant
                                                           Vs.
                     1.P.Perumal
                     2.Chinnakulanthai Ammal
                     3.Kuppan
                     4.Ponnurangam
                     5.Srinivasan
                     6.Pandurangan
                     7.Lakshmi
                     8.Samanthi                                             ... Respondents

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 28.07.2009 in A.S. No.64 of 2007,
                     on the file of the Subordinate Court, Arni, confirming the decree and
                     judgment dated 16.07.2007, in O.S. No.242 of 1996, on the file of the
                     District Munsif Court, Arni.

                                           For Appellant         : No appearance
                                           For Respondents       : No appearance

                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                  S.A..No.192 of 2010



                                                                          R. HEMALATHA, J.
                                                                                                mtl

                                                    JUDGMENT

When the second appeal came up for hearing on 04.08.2021,

there was no representation for the appellant and hence was directed to

be posted under the caption 'for dismissal' on 10.08.2021. Even today,

i.e., 10.08.2021 there is no representation for the appellant.

2. In view of the same, the Second Appeal is dismissed for

non-prosecution. No costs. Consequently, the connected Miscellaneous

Petition is closed.

10.08.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

To

1. The Subordinate Court, Arni,

2. The District Munsif Court, Arni.

3. The Section Officer, VR Section, High Court, Madras

S.A.No. 192 of 2010

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