R.Sekar vs Soundarrajan
2021 Latest Caselaw 4388 Mad

                                                                              S.A. No.268 of 2018, dt.19.02.2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 19.02.2021

                                                           CORAM

                           THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                               Second Appeal No.268 of 2018
                                                           and
                                                   Cmp.No.6790 of 2018

                     R.Sekar                                                     ... Appellant

                                                           Versus

                     Soundarrajan                                               ... Respondent



                                   Second Appeal is filed under Section 100 of Civil Procedure
                     Code, to set aside the Judgment and Decree dated 05.12.2017 in A.S.No.4
                     of 2017 passed by the learned Sub-Judge, Ranipet, Vellore District,
                     confirming the judgment and decree dated 29.02.2016 in O.S.No.9 of 2014
                     passed by the learned District Munsif Court, Ranipet, Vellore District.


                                           For Appellant    : No Appearance

                                           For Respondent : No Appearance


                                                       JUDGMENT

This matter was originally came up for hearing on 27.01.2021

before me. On that day, there was no representation for the appellant https://www.mhc.tn.gov.in/judis/

S.A. No.268 of 2018, dt.19.02.2021

neither in person nor through counsel, therefore, the matter was directed to

be listed on 10.02.2021. Accordingly, the matter was listed on 10.02.2021,

even that day, none appeared for the appellant. Therefore, this Court

directed the Registry to list the case under the caption for dismissal on

19.02.2021.

2.Even today, when the matter is called, none appeared on behalf

of the appellant, though the case is listed under the caption “for dismissal”.

It shows the appellant is not interested to prosecute the case. Accordingly,

the Second Appeal is dismissed as non prosecution. No costs.

Consequently, the connected miscellaneous petition is closed.

                                                                                             19.02.2021
                     Index    : Yes/No
                     Internet : Yes/No

Speaking Order / Non Speaking Order

klt

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

S.A. No.268 of 2018, dt.19.02.2021

To

1. The Sub-Judge, Ranipet, Vellore District.

2. The District Munsif Court, Ranipet, Vellore District.

3. The Section Officer, VR Section, High Court, Madras.

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

S.A. No.268 of 2018, dt.19.02.2021

KRISHNAN RAMASAMY.J.,

klt

S.A.No.268 of 2018 and Cmp.No.6790 of 2018

19.02.2021

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