S.Subramaniyam vs A. Shanmugham (Deceased)
2021 Latest Caselaw 13193 Mad

                                                                             S.A. No.267 of 2006

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 05.07.2021

                                                     CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A. No.267 of 2006



                     S.Subramaniyam                              .... Appellant

                                                     Versus

                     1. A. Shanmugham (deceased)
                     2. K.K.Chetrabalan
                     3. K.M.Mumtaj Begum
                     4. G.K.Chenniappan
                     5. Lakshmi
                     6. Madhusudan
                     7. Shenbagavalli                             .... Respondents
                     RR5 to 7 brought on record as LRs
                            of the deceased first respondent
                            vide order of the Court dated 10.01.2017
                            in CMP No.1850 of 2016.


                           Second Appeal filed under Section 100 of the Civil Procedure
                     code, against the judgment and decree of the learned Principal District
                     Judge, Erode District at Erode in A.S No.98 of 2004, dated 30.06.2005
                     reversing the judgment and decree of the learned 2nd Additional
                     Subordinate Judge, Gobichettipalayam in O.S. No.123 of 1999, dated
                     12.04.2004.

                     For Appellant                   : No appearance
                     For Respondents                 : Mr.M.Narayanasamy
                                                            RR1 ,2, 5 to 7
https://www.mhc.tn.gov.in/judis/
                     1/3
                                                                                S.A. No.267 of 2006



                                                       JUDGMENT

This Court by its earlier order dated 29.04.2021 recorded the

submissions made by the counsel on record for the appellant that he is

reporting "no instructions" in this matter as he has already given back the

papers to the appellant and directed the Registry to print the name of the

appellant and post the matter for hearing, today.

2. When the matter was listed for hearing today, the name of the

appellant is printed in the cause list, but however, even today, there is no

representation on the side of the appellant. The Second Appeal is of the

year 2006. It can now be inferred that the appellant is not interested to

prosecute the Second Appeal. Accordingly, the Second Appeal is

dismissed for non prosecution. No costs.

05.07.2021

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

vsi2

To

1. The Principal District Judge, Erode District at Erode.

2. The II Additional Subordinate Judge, Gobichettipalayam.

https://www.mhc.tn.gov.in/judis/

S.A. No.267 of 2006

ABDUL QUDDHOSE, J.

vsi2

S.A. No.267 of 2006

05.07.2021

https://www.mhc.tn.gov.in/judis/