Lakshmanan vs Chandrakumar
2021 Latest Caselaw 4872 Mad

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                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:24.02.2021

                                                    CORAM:

                                THE HON'BLE MR.JUSTICE T.RAVINDRAN

                                               S.A.No.1654 of 2008

                      Lakshmanan,
                      S/o, Perumal Naidu,
                      Puthamangalam Village,
                      Nerkunam Post,
                      Cheyyur Taluk,
                      Kanchipuram District.                                  ...    Appellant

                                                       Vs.
                      Chandrakumar
                      S/o, Kistappa Naidu,
                      Puthamangalam Village,
                      Nerkunam Post,
                      Cheyyur Taluk,
                      Kanchipuram District.                                ...     Respondent


                      Prayer:

                           Second Appeal filed under Section 100 of C.P.C., against the

                      judgment and decree dated 01.08.2008 passed in A.S.No.23 of 2006 by

                      the learned Subordinate Judge at Madurantakkam, Kanchipuram District,

                      by confirming the Decree and Judgment dated 30.09.2005 passed in

                      O.S.No.300 of 2001 by the District Munsif, Maduranthakkam,

                      Kanchipuram District.

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                                     For Appellant     : No appearance

                                     For Respondent    : No appearance

                                                     JUDGMENT

In this matter, the counsel for the appellant as well as the

respondent filed the memos reporting no instructions and the memos

having been taken on record, the Registry was directed to list the matter

today ie., on 24.02.2021, under the caption " for dismissal", by printing

the name of the appellant in the cause list.

2. Today, when the matter is called, there is no representation for

the appellant as well as the respondent. Appellant called, absent.

3. In the light of the abovesaid position, the second appeal is

dismissed for non-prosecution. No costs. Consequently, connected

miscellaneous petition, if any, is closed.

24.02.2021

mfa Index:yes Internet:yes

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To

1. The Subordinate Judge, Madurantakkam, Kanchipuram District.

2. The District Munsif, Maduranthakkam, Kanchipuram District.

Copy to

The Section Officer, VR Section, High Court.

Chennai.

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T.RAVINDRAN, J.

mfa

S.A.No.1654 of 2008

24.02.2021

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