Kakkumani Ethiraj Valli vs Srinivasa Raghava Bhatter
2021 Latest Caselaw 25256 Mad

                                                                                  S.A(MD)No.560 of 2009


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 22.12.2021

                                                              CORAM

                          THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                 S.A(MD)No.560 of 2009


                    Kakkumani Ethiraj Valli,
                    Thayaramma Chultry,
                    Through its Trustee,
                    N.Renganatha Gupta                  ... Appellant/Respondent/Plaintiff

                       (Appellant is substituted vide order dated 27.08.2020
                         made in M.P(MD)No.1 of 2015)

                                                        Vs.

                    Srinivasa Raghava Bhatter           ... Respondent/Appellant/Defendant


                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure against the judgment and decree, dated 19.08.2008 passed
                    in A.S.No.111 of 2007, on the file of the I Additional Subordinate
                    Court, Tiruchirappalli, reversing the judgment and decree dated
                    12.12.2006 passed in O.S.No.389 of 1999, on the file of the I
                    Additional District Munsif Court, Tiruchirappalli.


                                     For Appellant             : No appearance

                                     For R - 1                 : No appearance




                    1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD)No.560 of 2009



                                                   JUDGMENT

This Second Appeal is of the year 2009. When the matter came

up for hearing on 21.12.2021, the learned counsel appearing for the

appellant filed a memo stating that the registered letter sent to the

appellant was returned with an endorsement 'No such person' and

hence, he reported 'no instructions'. Considering the memo filed by the

learned counsel for the appellant, this Court directed the Registry to

print the name of the appellant and posted the matter on 22.12.2021.

2.Even today, though the name of the appellant and the

respondent have been printed in the cause list, there is no

representation on behalf of the appellant and the respondent.

Therefore, this Second Appeal is dismissed for non-prosecution. No

costs.

                                                                                 22.12.2021
                    Index          : Yes/No
                    Internet       : Yes/No
                    ps

https://www.mhc.tn.gov.in/judis S.A(MD)No.560 of 2009

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 I Additional Subordinate Court, Tiruchirappalli.

2.The I Additional District Munsif Court, Tiruchirappalli.

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.560 of 2009

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in S.A(MD)No.560 of 2009

22.12.2021

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