Veerasekar vs Usharani
2021 Latest Caselaw 14920 Mad

                                                         SA No.121 of 2007

       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                         DATED: 26.07.2021

                              CORAM:

       THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                         SA No.121 of 2007
                                and
                          MP No.1 of 2007

1. Veerasekar
2. Saravanan                              ...   Appellants

                              versus
1. Usharani
2. Sridharan
3. Vedha                                  ...   Respondents


      Second Appeal filed under Section 100 of Civil Procedure Code
against the judgment and decree passed by the learned District Judge,
Nagapattinam passed in A.S. No.17 of 2005, dated 23.02.2006
confirming the judgment and decree passed by the learned Subordinate
Judge, Thiruvarur in O.S. No.108 of 2001, dated 14.10.2004.


      For Appellants          : No appearance


      For Respondents         : Mr.Srinath Sridevan for R1
                                R2 - Left
                                R3 - No residence




1/3
                                                            SA No.121 of 2007



                                JUDGMENT

(Heard Video Conference)

The matter is listed under the caption "for dismissal", today.

2. There is no representation on the side of the appellants. Even on the last hearing date also i.e. on 15.07.2021, there was no representation on the side of the appellants. However, the learned counsel for the respondent is present. It can be inferred that the appellants are not interested to prosecute this Second Appeal. Accordingly, the Second Appeal is dismissed for non prosecution. No costs. Consequently, connected miscellaneous petition is closed.

26.07.2021

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

To

1. The District Judge, Nagapattinam.

2. The Subordinate Judge, Thiruvarur.

SA No.121 of 2007

ABDUL QUDDHOSE, J.

vsi2

SA No.121 of 2007

26.07.2021