Palanisamy vs K.Jayavel
2021 Latest Caselaw 4865 Mad

                                                                             C.M.S.A.No.11 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 24.02.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                C.M.S.A.No.11 of 2021
                                                        and
                                                C.M.P.No.791 of 2021

                     Palanisamy                                               ..Appellant

                                                         Vs.
                     1.K.Jayavel

                     2.R.Suriyanarayanan                                      ..Respondents

                     Prayer : Civil Miscellaneous Appeal filed under Order 21 Rule 58 r/w
                     Section 100 of C.P.C, against the order and decree passed by the District
                     Judge, Nagapattinam in C.M.A.No.12 of 2010 dated 02.06.2011 against
                     the order and decree passed in E.A.No.133 of 2007 in E.P.No.17 of
                     2007 in O.S.No.75 of 2005 on the file of the Additional Sub-Court,
                     Myladuthurai dated 30.07.2008.

                                      For Appellant    : No appearance


                                                JUDGMENT

When the matter was listed for hearing on 25.01.2021, none

appeared on behalf of the appellant. Thus, this Court passed an order,

directing the Registry to list the matter on 29.01.2021 under the caption

“For Dismissal”.

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

C.M.S.A.No.11 of 2021

2.When the matter was called on 10.02.2021, there was also no

representation on behalf of the appellant. In order to give one more

opportunity, this Court once again passed an order, directing the

Registry to list this matter under the caption “For Dismissal” on

12.02.2021.

3. When the matter is taken up for hearing today i.e., on

24.02.2021, none appeared for the appellants. Thus, it is evident that the

appellant is not interested in pursuing the matter. Accordingly, the Civil

Miscellaneous Appeal in C.M.S.A.No.11 of 2021 stands dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

24.02.2021

ssb Index: Yes/No

To

1. District Judge, Nagapattinam

2. Additional Sub-Court, Myladuthurai

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

C.M.S.A.No.11 of 2021

S.M.SUBRAMANIAM, J.

ssb

C.M.S.A.No.11 of 2021

24.02.2021

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