K.Nalla Muthu vs Thangavelu
2021 Latest Caselaw 13736 Mad

                                                                                      S.A. No.1423 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 09.07.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                     S.A. No.1423 of 2007
                     K.Nalla Muthu                                              ...       Appellant

                                                             Vs

                     Thangavelu                                                 ...      Respondent

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     Judgment and Decree dated 30.08.2005 passed by the Subordinate Judge's
                     Court, Ariyalur in A.S.No.58 of 2002 reversing judgment and decree dated
                     27.02.2002 passed by the Court of Principal District Munsif in O.S.No.43
                     of 2001.
                                     For Appellant             : Mr.M.V.Krishnan
                                     For Respondent            : Mr.A.Palaniappan




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https://www.mhc.tn.gov.in/judis/
                                                                                   S.A. No.1423 of 2007

                                                                         ABDUL QUDDHOSE, J.
                                                                                                    nl
                                                       JUDGMENT

The matter is listed under the caption “for dismissal” today. Even on

the last two hearing dates i.e., on 25.06.2021 & 02.07.2021, the matter was

listed under the caption “for dismissal”. As seen from the earlier

proceedings, the learned counsel for the Appellant has been repeatedly

seeking adjournment in this matter. It can now be inferred that the Appellant

is not interested in prosecuting this second appeal. Accordingly, this Second

Appeal shall stand dismissed for non-prosecution. No costs.

09.07.2021 nl

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

To

1. The Subordinate Judge's Court, Ariyalur

2. The Principal District Munsif

S.A. No.1423 of 2007

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