K.Dhanraj vs P.Manickam
2021 Latest Caselaw 13189 Mad

                                                                                 S.A.No.696 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 05.07.2021

                                                        CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                                   S.A.No.696 of 2012
                                                          and
                                                    M.P.No.1 of 2012
                 K.Dhanraj                                              ... Appellant

                                                          Vs.

                 1.P.Manickam
                 2.P.Albert                                             ... Respondents

                       Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 01.02.2010 made in A.S.No.15 of 2005 on
                 the file of the learned Principal Subordinate Judge of Krishnagiri
                 confirming the Judgment and Decree dated 30.09.2004 made in
                 O.S.No.44 of 2004 on the file of the learned District Munsif of
                 Krishnagiri.

                                   For Appellant   : Mr.Bharath Kumar
                                                     for Mr.V.Nicholas
                                   For Respondents :
                                   For R1          : Mr.V.Ragavachari
                                   For R2          : Not ready in notice


                                                     JUDGMENT

Mr.Bharath Kumar, learned representing counsel for

Mr.V.Nicholas, on record submits that he had given Change of Vakalat as

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early as 2015. However, no documents have been filed to that effect. It

appears that the appellant is not interested in pursuing with the appellate

remedy in this appeal.

2. Mr.V.Ragavachari, learned counsel for the 1st respondent

submits that the 1st respondent has passed away on 31.10.2018.

3. This Second Appeal is therefore 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.

05.07.2021

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

1.The learned Principal Subordinate Judge, Krishnagiri.

2.The learned District Munsif, Krishnagiri.

S.A.No.696 of 2012 and M.P.No.1 of 2012

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