Punithavalli vs Pasupathi
2021 Latest Caselaw 25381 Mad

                                                                             S.A.(MD)No.218 of 2012



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 23.12.2021

                                                     CORAM:

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A.(MD)No.218 of 2012
                                                      and
                                               M.P(MD) No.1 of 2012

                     Punithavalli                                            ... Appellant
                                                          Vs.


                     1. Pasupathi
                     2. Tamil Nadu Housing Board
                        Rep. by its Managing Director,
                        Chennai

                     3. The Executive Engineer,
                        Administrative officer
                        Tamil Nadu Housing Board,
                        Trichy Housing Unit, Khajamalai Colony,
                        Trichy-23                                            ... Respondent s

                     PRAYER : Second Appeal has been filed under Section 100 of Cr.P.C,
                     against the judgment and decree dated 29.07.2011 passed by the learned
                     II Additional Sub Judge, Trichy in A.S. No.175 of 2010 confirming the
                     judgement and decree dated 08.04.2010 passed by the             learned I
                     Additional District Munsif Court, Trichy in O.S. No. 47 of 2007



                                    For Appellant    : No appearance

                                    For Respondent   : No appearance

https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                 S.A.(MD)No.218 of 2012




                                                         ORDER

When the matter is listed on 15.12.2021, there was no

representation on behalf of the appellant, thereby the matter was ordered

to be listed on 21.12.2021. On 21.12.2021, there is no representation for

the appellant, thereby the matter was ordered to be listed under the

caption 'For Dismissal” on 23.12.2021.

2. Even today ( 23.12.2021), there is no representation for the

appellant, hence the Second Appeal is dismissed for non prosecution.

No costs. Consequently connected miscellaneous petition is also closed.

23.12.2021

Index : Yes/No Internet : Yes/No aav

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 II Additional Sub Judge, Trichy.

2. The I Additional District Munsif Court, Trichy

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

S.A.(MD)No.218 of 2012

V.BHAVANI SUBBAROYAN,J.

aav

S.A.(MD)No.218 of 2012 and M.P(MD) No.1 of 2012

23.12.2021

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