Avinasiappan vs N.Govindaraj
2021 Latest Caselaw 13482 Mad

                                                                                  S.A.No.117 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 07.07.2021

                                                          CORAM
                                     THE HON'BLE MR.JUSTICE C.SARAVANAN
                                                 S.A.No.117 of 2012
                                                and M.P.No.1 of 2012
                                            (Through Video Conferencing)

                     Avinasiappan                                               .. Appellant

                                                          vs.
                     N.Govindaraj                                           .. Respondent



                               Prayer: This Second Appeal has been filed under Section 100 of
                     the Code of the Civil Procedure, against the judgment and decree dated
                     27.06.2011          made      in       A.S.No.        97        of        2008
                     on the file of the Additional District and Sessions Judge, Fast Track
                     Court V, Coimbatore, confirming the Judgment and decree dated
                     16.07.2008 made in O.S.No.49 of 2007 on the file of the Sub Court,
                     Tiruppur.
                                         For Appellant          : No Appearance
                                         For Respondent     : No Appearance

                                                JUDGMENT

When this appeal was taken up for hearing on 05.07.2021,

there was no representation on behalf of the appellant and hence

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

S.A.No.117 of 2012

C.SARAVANAN,J.

kkd

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

07.07.2021. Even today ( i.e.07.07.2021), 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, Coimbatore.

2.The Sub Court, Tiruppur.

S.A.No.117 of 2012

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