(Through Video Conferencing) vs Kuppa Rao
2021 Latest Caselaw 13203 Mad

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                                                                             S.A.No.879 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.879 of 2012
                                              (Through Video Conferencing)
                     Sivagnanam                                               .. Appellant
                                                            vs.
                     1.Kuppa Rao
                     2.P.Chinnian                                             ... Respondents


                               Prayer: This Second Appeal has been filed under Section 100 of
                     the Code of the Civil Procedure, against the judgment and decree dated
                     28.04.2011 made in A.S.No. 6 of 2004 on the file of the Sub Court,
                     Ponneri, confirming the Judgment and decree dated 27.03.2003 made in
                     O.S.No.197 of 1997 on the file of the District Munsif cum Judicial
                     Magistrate, Tiruvottiyur.


                                       For Appellant     : No Appearance
                                      For Respondents    : Mr.N.R.Anantha Ramakrishnan


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

S.A.No.879 of 2012

C.SARAVANAN,J.

kkd

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.

05.07.2021

Index : Yes / No Internet : Yes / No kkd To:

1.The Sub Court, Ponneri,

2.The District Munsif cum Judicial Magistrate, Tiruvottiyur.

S.A.No.879 of 2012

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