And Connected Miscellaneous ... vs Balakrishnan
2021 Latest Caselaw 12000 Mad

                                                                                         S.A.No.742 of 1999

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 18.06.2021

                                                          CORAM
                             THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE
                                                      S.A.No.742 of 1999
                                           And Connected Miscellaneous petitions
                Subbarayan                                                         ...       Appellant

                                                             Vs.

                1.Balakrishnan
                2.Sivakumar
                3.Minor.Karthikeyan                                                ...     Respondents
                (Rep. by next friend and
                Court guardian Mrs. Geetha)

                PRAYER: Appeal filed under Section 100 of Code of Civil Procedure against
                the Judgment and decree dated 16.09.1997 passed in A.S.No.143 of 1992 on
                the file of the Court of the Subordinate Judge at Ariyalur reversing the
                judgment and decree dated 31.07.1992 made in O.S.No.231 of 1991 on the file
                of the Principal District Munsif at Ariyalur.
                                   For Appellants              : No appearance

                                   For Respondent 2            : M/s.Sarvabhauman Associates

                                            R1 & R3            – Not ready in notice




https://www.mhc.tn.gov.in/judis/
                1/3
                                                                                      S.A.No.742 of 1999



                                                          ORDER

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 26.04.2021, there was no representation on the side of the Appellant. It

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

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

costs. Consequently, connected miscellaneous petition is closed, if any.

                                                                                            18.06.2021

                nl


                Index       : Yes / No
                Internet  : Yes / No

Speaking/Non-speaking orders

To

1.The Subordinate Judge at Ariyalur

2.The Principal District Munsif at Ariyalur.

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

S.A.No.742 of 1999

ABDUL QUDDHOSE, J.

nl

S.A.No.742 of 1999

18.06.2021

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