Ilayaperumal vs Palanisamy
2021 Latest Caselaw 14720 Mad

                                                                                  S.A.No.419 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 22.07.2021

                                                          CORAM:

                                    THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                      S.A.No.419 of 2007
                                                     and M.P.No.1 of 2007

                     Ilayaperumal                                                        ...Appellant

                                                             vs.

                     1.Palanisamy

                     2.Indirani

                     3.Amaravathi

                     4.Kavitha

                     5.Chandrasekaran                                                 ...Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgment and Decree of the Learned Additional District Judge (Fast Track
                     Court No.3) Vridhachalam made in A.S.No.14/2002 dated 30.11.2005
                     confirming the Judgment and Decree of the Learned Principal District Munsif
                     of Vridhachalam made in O.S.No.98 of 1989 dated 30.6.1997.


                                   For Appellants        : No appearance

                                   For Respondents       : Mr.K.Sathis Kumar for R5

                                                           R1 to R4 – served – No appearance



https://www.mhc.tn.gov.in/judis/
                     1/2
                                                                                  S.A.No.419 of 2007

                                                                           ABDUL QUDDHOSE, J.
                                                                                        pam


                                                         JUDGMENT

This Court by its earlier order dated 14.07.2021 directed the Registry

to print the name of the Appellant in view of the fact that the learned

counsel for the Appellant has reported "no instructions" in this matter. In

accordance with the said direction, the name of the Appellant has been

printed in the cause list today. Once again there is no representation on the

side of the Appellant. The Second Appeal is of the year 2007. It can now

be inferred that the Appellant is not interested in prosecuting this Second

Appeal. Accordingly, the Second Appeal is dismissed for non-prosecution.

No costs. Consequently, connected miscellaneous petition is closed.

22.07.2021

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

To

1.The Additional District Judge (Fast Track Court No.3) Vridhachalam.

2.The Principal District Munsif of Vridhachalam.

S.A.No.419 of 2007

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