K. Periasamy vs Sukumar
2021 Latest Caselaw 11614 Mad

                                                                                 S.A. No.506 of 2000

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 14.06.2021

                                                         CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                   S.A. No.506 of 2000
                                                           and
                                                  CMP No.4339 of 2000


                     K. Periasamy                                    .... Appellant

                                                        Versus

                     Sukumar                                         .... Respondent


                     Prayer : Second Appeal filed under Section 100 of the Civil Procedure
                     code, against the judgment and decree in A.S. No.41 of 1996 on the file
                     of Sub Court, Dharapuram, dated 26.2.1999, confirming the judgment
                     and decree in O.S. No.145 of 1995 on the file of District Munsif Court,
                     Kangayam, dated 18.03.1996.



                     For Appellant                      : Party-in-person - No appearance
                     For Respondent                     : Insufficient address


                                                        JUDGMENT

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

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

S.A. No.506 of 2000

On the hearing date i.e., on 17.04.2021, the learned counsel for the

appellant reported "no instructions" before this Court. Thereafter, the

matter was listed for hearing on 28.04.2021. On that date, there was no

representation on the side of the appellant and thereafter, it was

adjourned. Since the matter is of the year 2000, the matter is listed

under the caption " for dismissal", today by printing the name of the

appellant. Today also, there is no representation on the side of the

appellant. Therefore, it can now be inferred that the appellant is not

interested to prosecute the Second Appeal. Accordingly, the Second

Appeal is dismissed for non prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

14.06.2021

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

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To

1. The Sub Court, Dharapuram.

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

S.A. No.506 of 2000

2. The District Munsif Court, Kangayam.

ABDUL QUDDHOSE, J.

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S.A. No.506 of 2000

14.06.2021

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