Vavoor Mohamed Saliha vs Madrasa-E-Kehaire Jaree
2021 Latest Caselaw 13201 Mad

                                                                               S.A.No.884 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.884 of 2012
                                                and M.P.No.1 of 2012
                                            (Through Video Conferencing)

                     Vavoor Mohamed Saliha                                      .. Appellant

                                                            vs.

                     Madrasa-E-Kehaire Jaree,
                     A.Charitable Institution,
                     Rep.by its Secretary,
                     Sowcar Hajee Abdul Khader Saheb,
                     Having Office at
                     Old No.493, New No.167, Anna Road,
                     Melvizharam, Vellore District.                           .. Respondent



                               Prayer: This Second Appeal has been filed under Section 100 of
                     the Code of the Civil Procedure, against the judgment and decree dated
                     14.11.2011 made in A.S.No.198 of 2008 on the file of the Additional
                     District and Sessions Judge, Fast Track Court V, Chennai, confirming
                     the Judgment and decree dated 17.12.2007 made in O.S.No.3782 of
                     2006 on the file of the 1st Assistant Judge, City Civil Court, Chennai.


                                         For Appellant      : No Appearance

                                         For Respondent    : Mr.S.I.Samiullah

https://www.mhc.tn.gov.in/judis/
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                                                                                S.A.No.884 of 2012

                                                                            C.SARAVANAN,J.
                                                                                      kkd

                                                JUDGMENT

When this appeal was taken up for hearing on 28.06.2021,

there was no representation on behalf of the appellant and hence

this appeal was directed to be listed under the caption “for dismissal” on

05.07.2021. Even today ( i.e.05.07.2021), there is no representation on

behalf of the appellant both in the morning and in the evening when the

case is called.

2. In view of the same, 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.

05.07.2021 kkd To:

1.The Additional District and Sessions Judge, Fast Track Court V, Chennai,

2.The 1st Assistant Judge, City Civil Court, Chennai. S.A.No.884 of 2012

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