Rajamanickam vs Muslim Association Pallikonda By ...
2021 Latest Caselaw 12948 Mad

                                                             S.A. No.1519 of 2001
         IN THE HIGH COURT OF JUDICATURE AT MADRAS

                             DATED : 01.07.2021

                                  CORAM

      THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                         S.A. No.1519 of 2001 &
                         CMP.No.16161 of 2001

Rajamanickam                                           ...      Appellant

                                    Vs

1.Muslim Association Pallikonda by its
 Secretary, Pallikonda,
 Vellore District.

2.V.S.Kotteeswaran                                     ...    Respondents

PRAYER: Second Appeal filed under Section 100 C.P.C. against the Decree
and Judgement passed by the learned Principal District Judge, Vellore in
A.S.No.32/1998 dated 15.06.2001 confirming the Judgement and Decree
passed by the Learned Additional District Munsif Court, Vellore in
O.S.No.812/89 dated 30.06.1998.


            For Appellants           : No appearance
            For Respondent 1         : Mr.R.Lakshmi Narayanan
                        R2 - Left


                                                  ABDUL QUDDHOSE, J.

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                                                              S.A. No.1519 of 2001
                                                                               nl
                                JUDGMENT

The matter is listed under the caption “for dismissal” today. On the last hearing date i.e. on 22.06.2021, when the matter was listed under the caption “for dismissal”, learned counsel on record for the Appellant reported no instruction in this matter and hence this Court directed the Registry to print the name of the Appellant in the cause list and list the matter under the same caption “for dismissal” today.

Till date, no alternate arrangements have been made by the Appellant to engage a new counsel. The second appeal is of the year 2001. It can now be inferred that the Appellant is not interested in prosecuting this second appeal. Accordingly, this Second Appeal shall stand dismissed for non- prosecution. No costs. Consequently, connected miscellaneous petition is closed.

01.07.2021 nl

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order To

1. The Principal District Judge, Vellore

2. The Additional District Munsif Court, Vellore

S.A. No.1519 of 2001