Kannammal vs Arukkani
2021 Latest Caselaw 12465 Mad

                                                                                  S.A. No.1462 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 25.06.2021

                                                         CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                   S.A. No.1462 of 2007


                     Kannammal                                            ...   Appellant

                                                         Versus

                     1. Arukkani
                     2. Karuppusamy                                       ...   Respondents


                           Second Appeal filed under Section 100 of Civil Procedure Code
                     against the judgment and decree of the learned Subordinate Judge
                     Tiruppur in A.S. No.8/2006, dated 28.02.2007 reversing the judgment
                     and decree of the learned District Munsif cum Judicial Magistrate,
                     Avinashi in O.S. No.162 of 1999, dated 28.02.2006.

                               For Appellant             : No appearance
                               For Respondents           : Mr.K.Govi Ganesan for R1 & R2



                                                         JUDGMENT

(Heard Video Conference)

On 18.06.2021, the learned counsel on record for the appellant

reported "no instructions". Thereafter, the matter is listed under the

caption "for dismissal", today. Till date, alternate arrangement has not https://www.mhc.tn.gov.in/judis/

S.A. No.1462 of 2007

been made by the appellant either to engage a new counsel or to appear

by herself. The Second Appeal is of the year 2007. No further

indulgence can be shown to the appellant for arguing the Second Appeal.

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.

25.06.2021

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

To

1. The District Munsif cum Judicial Magistrate, Avinashi.

2. The Subordinate Judge, Tiruppur.

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

S.A. No.1462 of 2007

ABDUL QUDDHOSE, J.

vsi2

S.A. No.1462 of 2007

25.06.2021

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