Senthil Kumar vs Kaliyan
2021 Latest Caselaw 14922 Mad

                                                         SA No.1046 of 2002

       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                         DATED: 26.07.2021

                               CORAM:

       THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                         SA No.1046 of 2002


1. Senthil Kumar
2. Panchalai                               ...   Appellants

                              versus
1. Kaliyan
2. Murugesan                               ...   Respondents


      Second Appeal filed under Section 100 of Civil Procedure Code
against the judgment and decree of the learned Principal District Judge,
Villupuram passed in A.S. No.212/97, on 27.07.99 reversing the
judgment and decree of the Additional District Munsif - I, Ulundurpet,
passed in O.S. No.183/95, dated 29.04.1997.


      For Appellants          : Mr.L.Prabhakar


      For Respondents         : R1 - Served - No appearance
                                Not ready in notice reg- R2




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                                                               SA No.1046 of 2002



                                   JUDGMENT

(Heard Video Conference)

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

The learned counsel for the appellants reports "no instructions" in

this matter. According to him, despite his best efforts, he has been unable

to contact his client. The appellants has also not effected Substituted

Service through Paper Publication for service of notice on the second

respondent, as directed by this Court earlier. It can now be inferred that

the appellants are not interested to prosecute this Second Appeal.

Accordingly, the Second Appeal is dismissed for non prosecution. No

costs.

26.07.2021

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

To

1. The Principal District Judge, Villupuram.

2. The Additional District Munsif - I, Ulundurpet,

ABDUL QUDDHOSE, J.

SA No.1046 of 2002

vsi2

SA No.1046 of 2002

26.07.2021