Indira vs Sri Karpaga Vinayagar Finance By ...
2021 Latest Caselaw 15038 Mad

                                                                                       S.A. No.1394 of 2003

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 27.07.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                     S.A. No.1394 of 2003

                     Indira                                                      ...       Appellant
                                                             Vs

                     Sri Karpaga Vinayagar Finance by Administration,
                     Ramachandra,
                     Mannargudi.                                                 ...      Respondent

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     judgment and decree passed by the District Judge Nagapattinam in
                     A.S.No.11 of 2003 on 25.04.2003 as confirmed in the Judgment and Decree
                     in O.S.No.393 of 2000 passed by the Subordinate Judge Tiruvarur on
                     06.09.2002.
                                     For Appellant             : No appearance




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https://www.mhc.tn.gov.in/judis/
                                                                                    S.A. No.1394 of 2003

                                                                          ABDUL QUDDHOSE, J.
                                                                                                     nl
                                                       JUDGMENT

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

no representation on the side of the Appellant. Even on the last hearing date

i.e., on 19.07.2021, there was no representation on the side of the Appellant.

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.

27.07.2021 nl

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

To

1. The District Judge Nagapattinam

2. The Subordinate Judge Tiruvarur

S.A. No.1394 of 2003

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