N.Palaniswamy vs Visalatchi
2021 Latest Caselaw 13069 Mad

                                                                               S.A.No.686 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 02.07.2021

                                                      CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                               S.A.No.686 of 2012
                                                      and
                                                M.P.No.1 of 2012

                 N.Palaniswamy                                              ... Appellant

                                                        Vs.

                 Visalatchi                                                 ... Respondent

                        Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 10.12.2011 made in A.S.No.34 of 2010 on
                 the file of the Principal Sub-Ordinate Court, Coimbatore reversing the
                 Judgment and Decree dated 28.07.2009 made in O.S.No.1037 of 2006
                 on the file of the II Additional District Munsif Court, Coimbatore.

                                   For Appellant     : No appearance
                                   For Respondent    : Mr.P.Udhayashankar
                                                    JUDGMENT

When the case was taken up for hearing on 29.06.2021, there was

no representation for the appellant. Hence, the case was directed to be

listed today i.e., on 02.07.2021, under the caption "for dismissal". Even

today, there is no representation for the appellant either in person or

through his learned counsel.

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C.SARAVANAN, J.

arb

2. Accordingly, this Second Appeal is dismissed for

non-prosecution for statistical purpose with liberty to restore the appeal

as the court proceedings are being conducted through Video

Conferencing due to Covid-19. No costs. Consequently, connected

Miscellaneous Petition is closed.

02.07.2021

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

To:

1.The Principal Sub-Ordinate Court, Coimbatore.

2.The II Additional District Munsif Court, Coimbatore.

S.A.No.686 of 2012 and M.P.No.1 of 2012

_________ https://www.mhc.tn.gov.in/judis/ Page No 2 of 2