Citation : 2021 Latest Caselaw 23580 Mad
Judgement Date : 1 December, 2021
S.A.No.1159 of 2004
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.12.2021
CORAM
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
S.A.No.1159 of 2004
M.Nallasanabathi,
S/o.Muthuswamy Gounder ...Appellant
Vs
M.Thiagarajan,
S/o.Muthuswamy Gounder ...Respondent
Second Appeal filed under Section 100 of the Code of Civil
Procedure as against the judgement and decree passed in A.S.No 22 of 2002
on the file of the Sub-Court, Dharapuram dated 01.10.2002 as confirmed the
Judgement & decree in O.S.No.425 of 1999 on the file of Munsif Court,
Dharapuram dated 05.02.2002.
For Appellant : No appearance
JUDGMENT
When the matter was listed for hearing on 29.11.2021, none appeared
for the appellant and the same was listed today under the caption 'FOR
DISMISSAL'
https://www.mhc.tn.gov.in/judis S.A.No.1159 of 2004
2. Even today, there is no representation for the appellant. Hence, this
Second Appeal is dismissed for non-prosecution. There shall be no order as
to costs.
01.12.2021
Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order ms
To
1.The Sub Judge, Sub-Court, Dharapuram.
2.The District Munsif, District Munsif Court, Dharapuram.
https://www.mhc.tn.gov.in/judis S.A.No.1159 of 2004
J.NISHA BANU, J., ms
S.A.No.1159 of 2004
01.12.2021
https://www.mhc.tn.gov.in/judis
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