Arulmigu Thirukachianambigal vs M.Asan
2021 Latest Caselaw 12080 Mad

                                                                                 S.A. No.170 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 21.06.2021

                                                      CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                  S.A. No.170 of 2005
                                                          and
                                                 CMP No.2385 of 2005

                     Arulmigu Thirukachianambigal
                           and Varadaraja Perumal Devasthanam
                     Rep. by its Executive Officer                      ...   Appellant

                                                      Versus

                     1. M.Asan
                     2. Thajunnissa                                     ...   Respondents


                           Second Appeal filed under Section 100 of Civil Procedure Code
                     against the decree and judgment dated 21.03.2003 rendered in A.S.
                     No.59 of 1995 on the file of the Subordinate Judge, in the Court of
                     Additional District Judge, Fast Track Court No.IV, Poonamallee,
                     reversing the decree and judgment dated 24.04.1995 rendered in O.S.
                     No.751 of 1985 on the file of District Munsif Court, Poonamallee.

                               For Appellant          : Mr.S.D.Ramalingam
                               For Respondents        : Not ready in notice reg. R1 & R2




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                                                                                     S.A. No.170 of 2005



                                                        JUDGMENT

(Heard Video Conference)

This Court by its earlier order dated 26.04.2021 directed the

appellants to take steps to serve notice on the respondents 1 and 2 and

also made it clear that if steps are not taken to serve notice on the

respondents 1 and 2 before the next hearing, the Second Appeal shall

stand automatically dismissed for non prosecution.

2. Till date, the appellant has not taken steps to serve notice on the

respondents 1 and 2.

3. Since, the appellant has not complied with the earlier directions

given by this Court on 26.04.2021, the Second Appeal is dismissed for

non prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

21.06.2021

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

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

S.A. No.170 of 2005

ABDUL QUDDHOSE, J.

vsi2

To

1. The Subordinate Judge, Additional District Judge, Fast Track Court No.IV, Poonamallee.

2. The District Munsif Court, Poonamallee.

S.A. No.170 of 2005

21.06.2021

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