Vellaian Ambalam vs Kaliappan
2021 Latest Caselaw 1882 Mad

                                                                               S.A.No.1138 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 27.01.2021

                                                      CORAM

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                                S.A.No.1138 of 2004


                      Vellaian Ambalam                        ...Appellant/Appellant/Plaintiff


                                                         Vs.

                      1.Kaliappan
                      2.Chinnappan
                      3.Chinnakannan @ Murugan        ...Respondents/Respondents/Defendants



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

                      to set aside the decree and Judgment of the learned Subordinate Judge,

                      Palani, dated 24.09.2003 in A.S.No.28 of 2000 and confirming the

                      judgment and decree, dated 15.07.1998 in O.S.No.649 of 1991 on the file

                      of the District Munsif Court, Palani.



                                    For Appellants              : No Appearance
                                    For Respondents             : Mr.D.Venkatesh
                                                         ----

                      1/4
http://www.judis.nic.in
                                                                                 S.A.No.1138 of 2004


                                                       JUDGMENT

By way of mentioning, today the case is listed for "final

hearing". Though the Second appeal is of the year 2004, when the matter

is taken up for hearing, however, the appellant is not ready 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.1138 of 2004

To

1.The Subordinate Judge, Palani.

2.The District Munsif Court, Palani.

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

http://www.judis.nic.in S.A.No.1138 of 2004

N.SATHISH KUMAR,J.

RM

S.A.No.1138 of 2004

27.01.2021

http://www.judis.nic.in