N.S.Krishnan vs Paramasiva Kandar ..1St
2021 Latest Caselaw 1880 Mad

                                                                           S.A.No.1722 of 2000


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 27.01.2021

                                                    CORAM

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                               S.A.No.1722 of 2000


                      N.S.Krishnan            ...Appellant/1st Respondent/1st Defendant


                                                       Vs.

                      1.Paramasiva Kandar           ..1st Respondent/Appellant/Plaintiff
                      2.P.Thangavel
                      3.Somasundaram                ...Respondents 2 & 3/Respondents 2 & 3/
                                                                 Defendants 2 & 3


                      PRAYER: Second Appeal is filed under Section 100 of C.P.C., praying

                      to set aside the decree and Judgment of the learned Additional District

                      Judge cum Chief Judicial Magistrate, Karur, dated 20.03.2000 in A.S.

                      No.177 of 1999 and reversing the judgment and decree, dated 10.02.1998

                      in O.S.No.842 of 1995 on the file of the Additional District Munsif

                      Court, Karur.




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                                                                                  S.A.No.1722 of 2000


                                      For Appellant                 : No Appearance
                                      For R-1                       : died
                                      For R-2 & R-3                 : No Appearance
                                                             ----


                                                       JUDGMENT

Today the case is listed under the caption "for dismissal".

Though the Second appeal is of the year 2000, when the matter is taken

up for hearing, even today, there is no representation on behalf of the

appellant and the same clearly indicates that the appellant has not shown

any interest to prosecute the appeal any further. Hence, this Second

Appeal is dismissed for non-prosecution. No costs.

                                                                              27.01.2021

                      Index           : Yes/No
                      Internet        : Yes/No
                      RM

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.

http://www.judis.nic.in S.A.No.1722 of 2000

To

1.The Additional District Judge cum Chief Judicial Magistrate, Karur.

2.The Additional District Munsif Court, Karur.

3.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in S.A.No.1722 of 2000

N.SATHISH KUMAR,J.

RM

S.A.No.1722 of 2000

27.01.2021

http://www.judis.nic.in