N.Nataraj vs C.G. Ramamurthy
2021 Latest Caselaw 14460 Mad

                                                                                S.A. No.905 of 2002

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 19.07.2021

                                                       CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                  S.A. No.905 of 2002

                     N.Nataraj                                             .... Appellant

                                                       Versus

                     1. C.G. Ramamurthy
                     2. C.G. Krishnaprakash                                ... Respondents


                               Second Appeal filed under Section 100 of the Civil Procedure
                     code, against the decree and judgment passed in A.S. No.22/99 on the file
                     of the Sub-Judge, Udumalpet dated 10.11.2000 as confirmed in O.S.
                     No.375/91 on the file of the District Munsif, Udumalpet, dated
                     08.12.1998.


                     For Appellant               : No appearance
                     For Respondents             : R1 & R2 – Not known


                                                       JUDGMENT

(Heard video conference)

This Court by its order dated 20.09.2010 recorded the submissions

of the learned counsel for the appellant that he is reporting “no

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S.A. No.905 of 2002

instructions” in this matter and thereafter directed the Registry to issue

notice to the appellant and post the matter after service of notice.

Notice to the appellant has been duly served. However till date, no

alternative arrangement has been made by the appellant to engage a new

counsel or to appear by himself. It can now be inferred that the

appellant is not interested to prosecute the Second Appeal. Accordingly,

the Second Appeal is dismissed for non prosecution. No costs.

19.07.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

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

S.A. No.905 of 2002

ABDUL QUDDHOSE, J.

vsi2

To

1. The Sub-Judge, Udumalpet.

2. The District Munsif, Udumalpet.

S.A. No.905 of 2002

19.07.2021

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