R.Maniammai vs Union Of India
2021 Latest Caselaw 23967 Mad

                                                                           S.A(MD)No.150 of 2013


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 06.12.2021

                                                      CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                             S.A(MD)No.150 of 2013
                                                     and
                                             M.P(MD) No.1 of 2013


                     R.Maniammai                                     ... Appellant

                                                        Vs.

                     1.Union of India,
                       rep. by its General Manager,
                       Trichirappalli Tele Communication District,
                       Trichirappalli.

                     2.T.Kathiresan                                  ... Respondents


                     Prayer : Second Appeal filed under Section 100 of the Code of Civil

                     Procedure against the judgment and decree, dated 30.07.2010 passed in

                     A.S.No.137 of 2006, on the file of the Additional District Court, (Fast

                     Track Court No.I) Trichirappalli, confirming the judgment and decree,

                     dated 25.01.2006 passed in O.S.No.907 of 2004 on the file of the

                     District Munsif Court, Trichirappalli.

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                            S.A(MD)No.150 of 2013


                                  For Appellant           : No Appearance
                                  For Respondents         : Mr.D.Saravanan - for R-1

                                                    JUDGMENT

When the matter was taken up for hearing on 24.11.2021

and 02.12.2021, there was no representation on behalf of the appellant,

thereby the matter was ordered to be listed under the caption 'for

dismissal' on 06.12.2021.

2. Even today (i.e., on 06.12.2021), there is no

representation for the appellant. The Second Appeal is of the year 2013.

When the matter is taken up for hearing, there is no representation on

behalf of the appellant and the same clearly indicates that the appellant

has not shown any interest to prosecute the appeal any further. Hence,

the Second Appeal is dismissed for non-prosecution. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                             06.12.2021
                     Index        : Yes/No
                     Internet     : Yes/No
                     rm

https://www.mhc.tn.gov.in/judis S.A(MD)No.150 of 2013

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Additional District Court, (Fast Track Court No.I) Trichirappalli.

2.The District Munsif Court, Trichirappalli.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.150 of 2013

V.BHAVANI SUBBAROYAN, J.

rm

Judgment made in S.A(MD)No.150 of 2013

06.12.2021

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