Ramalingam vs Veerasamy
2021 Latest Caselaw 14795 Mad

                                                                                  S.A. No.1294 of 2001

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 23.07.2021

                                                       CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                 S.A. No.1294 of 2001

                     Ramalingam                                             ...       Appellant

                                                         Vs

                     Veerasamy                                              ...      Respondent

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     Judgment and Decree dated 26.02.2001 made in A.S.No.203 of 1999 on the
                     file of the Additional District Court, Villupuram District, Villupuram,
                     confirming the Judgment and Decree dated 29.10.1999 made in
                     O.S.No.80/97 on the file of the Second Additional District Munsif,
                     Ulundhurpettai.
                                     For Appellant         : Mr.M.Sriram
                                     For Respondent        : Ms.Abirami
                                                             for Mr.V.Raghavachari




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https://www.mhc.tn.gov.in/judis/
                                                                                   S.A. No.1294 of 2001

                                                                         ABDUL QUDDHOSE, J.
                                                                                                    nl
                                                       JUDGMENT

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

counsel for the Appellant would submit that despite his best efforts to

contact his client, he is unable to do so. He would also submit that he has

also sent a registered letter to the Appellant and despite the same, the

Appellant has not contacted him. The second appeal is of the year 2001. It

can now be inferred that the Appellant is not interested in prosecuting this

second appeal. Accordingly, this second appeal is dismissed for non-

prosecution. No costs.

23.07.2021 nl

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

To

1. The Additional District Court, Villupuram District, Villupuram

2. The Second Additional District Munsif, Ulundhurpettai.

S.A. No.1294 of 2001

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