K.Mohamed Issac vs Dr.N.S.Mahalingam
2021 Latest Caselaw 24524 Mad

                                                                                          SA(MD)No.276 of 2021



                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATE: 13.12.2021

                                                          CORAM

                                  THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                                 SA(MD)No.276 of 2021 &
                                                 CMP(MD)No.3806 of 2021

                     K.Mohamed Issac                                      ... Appellant
                                                             vs.

                     Dr.N.S.Mahalingam                                      ... Respondent


                     Prayer: Second Appeal filed under Section 100 of CPC to set aside the

                     decree and Judgment passed by the learned II Additional Subordinate Judge,

                     Thiruchirapalli in AS.No.103/2016 dated 26.07.2019 by allowing the appeal

                     and decreeing the suit in OS.No.1275/2014 on the file of the I Additional

                     District Munsif, Thiruchirapalli dated 13.04.2016.



                                      For Appellant          :     No appearance




                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                      SA(MD)No.276 of 2021




                                                         JUDGMENT

When the matter came up for hearing on on 01.12.2021, there was no

representation for the appellant, hence the matter was adjourned to

08.12.2021. Once again, on 08.12.2021, there was no representation for the

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

dismissal' on 13.12.2021.

2. Even today (13.12.2021), there is no representation for the

appellant. Hence, the Second Appeal is dismissed for non-prosecution. No

costs. Consequently, the connected Miscellaneous Petition is closed.

13.12.2021 Index: Yes/No.

Internet: Yes/No.

mbi

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.

https://www.mhc.tn.gov.in/judis SA(MD)No.276 of 2021

To

1. The II Additional Subordinate Court, Thiruchirapalli

2. The I Additional District Munsif, Thiruchirapalli

https://www.mhc.tn.gov.in/judis SA(MD)No.276 of 2021

V. BHAVANI SUBBAROYAN, J.

mbi

SA(MD)No.276 of 2021

13.12.2021

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