S.Jamaludheen vs Mansoor Ali Kahn
2021 Latest Caselaw 1712 Mad

                                                                                         S.A.No.501 of 2020


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 25.01.2021

                                                         CORAM

                                   THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY

                                                   S.A.No.501 of 2020

                  S.Jamaludheen                                                     ...Appellant
                                                          Vs


                  1.Mansoor Ali Kahn
                  2.Thammen Ansari                                                  ... Respondents

                  Prayer Civil Revision Petition filed under Section 100 of the code of Civil
                  Procedure, prayed to set aside the judgment and decree dated 02.03.2020 in
                  A.S.No.30 of 2018 on the file of the Additional District Court (FTC) Arani,
                  Tiruvannamalai District confirming the judgment and decree dated 18.04.2018
                  in O.S.No.45 of 2017 passed by the learned Sub Court, Cheyyar,
                  Tiruvannamalai District and decree the main suit as prayed for.


                                         For Appellant    : No Appearance




                  1/2


https://www.mhc.tn.gov.in/judis/
                                                                                     S.A.No.501 of 2020


                                                                    KRISHNAN RAMASAMY
                                                                                    rst

                                                   JUDGMENT

On 01.10.2020, 06.10.2020, and 10.12.2020, the above Second Appeal

was listed. On all those occasions, there was no representation for the

appellant. Thereafter, the case is listed today (i.e on 25.01.2021). Even today

none appeared on behalf of the appellant which shows that the appellant is not

inclined to prosecute the case. Hence, the Second Appeal is dismissed for non

prosecution. No costs.

25.01.2021 Index: Yes/No Speaking order/Non-speaking order

rst To:

1.The Additional District Judge (FTC) Arani, Tiruvannamalai District.

2.The Sub Judge, Cheyyar, Tiruvannamalai District.

S.A.No.501 of 2020

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