Devi vs Kuppan
2021 Latest Caselaw 13862 Mad

                                                                            S.A.No.690 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 12.07.2021

                                                          CORAM
                                     THE HON'BLE MR.JUSTICE C.SARAVANAN
                                                 S.A.No.690 of 2012
                                               and M.P.No.1 of 2012
                                            (Through Video Conferencing)

                     Devi                                                     .. Appellant

                                                          vs.

                     Kuppan                                                 .. Respondent



                     Prayer: This Second Appeal has been filed under Section 100 of the
                     Code of the Civil Procedure, against the judgment and decree dated
                     21.11.2011       made in A.S.No.6 of 2011        on   the file of the
                     Sub Court, Cheyyar, reversing the Judgment and decree dated
                     07.12.2010 made in O.S.No.223 of 2007 on the file of the Principal
                     District Munsif, Cheyyar.




                                         For Appellant     : Mr.Tamil Thendral Arasu
                                         For Respondent    : Mr.K.G.Senthil Kumar




https://www.mhc.tn.gov.in/judis/
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                                                                                S.A.No.690 of 2012


                                                                             C.SARAVANAN,J.

                                                                                              kkd


                                                    JUDGMENT

The learned counsel for the appellant is unable to get instructions

from the appellant and therefore he is unable to assist the court. This

case was adjourned on an earlier occasion on 29.06.2021 and 12.07.2021.

2. Considering the fact that the appellant appears to be not

interested in pursuing with this appeal, this appeal is dismissed for non

prosecution with liberty to restore the same with sufficient reasons. No

costs. Consequently, connected miscellaneous petition is closed.

12.07.2021 kkd

To:

1.The Sub Court, Cheyyar.

2.The Principal District Munsif, Cheyyar.

S.A.No.690 of 2012 and M.P.No.1 of 2012

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