Elumalai vs Annamalai Chettiar For Himself ...
2021 Latest Caselaw 12466 Mad

                                                                               S.A. No.1455 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.1455 of 2007


                     1. Elumalai
                     2. Govindan                                        ...   Appellants

                                                      Versus

                     1. Annamalai Chettiar for himself and on
                       behalf of other Creditors of 1st respondent /
                        1st Defendant Raju Chettiar
                     2. R. Sikamani                                     ...   Respondents


                           Second Appeal filed under Section 100 of Civil Procedure Code
                     against the judgment and decree in O.S. No.409 of 2004 dated
                     22.09.2005 on the file of the Principal District Munsif Court at
                     Tiruvannamalai which was reversed in A.S. No.30 of 2006, dated
                     05.04.2007 on the file of the Principal Subordinate Court at
                     Tiruvannamalai.

                               For Appellants         : No appearance
                               For Respondents        : Mr.v. Raghavachari for R1
                                                        R2 - Served - No appearance




https://www.mhc.tn.gov.in/judis/
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                                                                                   S.A. No.1455 of 2007

                                                        JUDGMENT

(Heard Video Conference)

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

is no representation on the side of the appellants, today. Even on the last

two hearing dates i.e., on 02.03.2020 and 15.04.2021, there was no

representation on the side of the appellants. However, the learned

counsel for the 1st respondent is present. Therefore, it can now be

inferred that the appellants are not interested to prosecute this 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 Principal District Munsif Court at Tiruvannamalai.

2. The Principal Subordinate Court at Tiruvannamalai.

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

S.A. No.1455 of 2007

ABDUL QUDDHOSE, J.

vsi2

S.A. No.1455 of 2007

25.06.2021

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