Neelakantan vs Gopal Konar
2021 Latest Caselaw 16969 Mad

                                                                                      S.A.No.731 of 2004

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 18.08.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                     S.A.No.731 of 2004

                     Neelakantan                                                ...    Appellant


                                                             Vs

                     1.Gopal Konar
                     2.Natesa Konar
                     3.Ayyam Perumal
                     4.Ayyakkannu                                               ...   Respondents

                     PRAYER: Second Appeal filed under Section 100 of Code of Civil
                     Procedure against the Judgment and Decree of the Additional District
                     Judge-Cum-Chief Judicial Magistrate, Perambalur dated 05.02.2003 passed
                     in A.S.No.137 of 2002 conforming the Judgment and Decree of the District
                     Munsif Court, Perambalur dated 04.12.1995 passed in O.S.No.604 of 1990


                                     For Appellant            : No appearance




                                                                          ABDUL QUDDHOSE, J.

                     1/2



https://www.mhc.tn.gov.in/judis/
                                                                                        S.A.No.731 of 2004

                                                                                                       nl
                                                        JUDGMENT

(Heard through video conferencing) The matter is listed under the caption “for dismissal” today. There is o

representation on the side of the Appellant. Even on the last hearing date

i.e., on 12.08.2021, there was no representation on the side of the Appellant.

Appellant has also not taken steps to serve notice on the respondents. It can

now be inferred that the Appellant is not interested in prosecuting this

second appeal. Accordingly, this second appeal is dismissed for non-

prosecution. No costs.

18.08.2021 nl

Index: Yes/ No Internet: Yes/No

To

1. The Additional District Judge-Cum-Chief Judicial Magistrate, Perambalur

2.The District Munsif Court, Perambalur S.A.No.731 of 2004

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