Sekar Chettiar vs The Executive Officer
2021 Latest Caselaw 12687 Mad

                                                                                S.A.No.1115 of 2012

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 29.06.2021

                                                   CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                             S.A.No.1115 of 2012
                                                    and
                                              M.P.No.1 of 2012

                 Sekar Chettiar                                               ... Appellant

                                                        Vs.

                 The Executive Officer,
                 Arulmigu Prasanna Venkatesa Perumal Temple,
                 Kurinjipadi,
                 Cuddalore District.                                          ... Respondent

                         Second Appeal filed under Section 100 of C.P.C., to set aside the
                 judgment and decree dated 08.03.2021 passed in A.S.No.101 of 2011 on
                 the file of the III Additional Subordinate Court, Cuddalore reversing the
                 well considered judgment and decree dated 08.08.2011 made in
                 O.S.No.399 of 2009 on the file of the Principal District Munsif,
                 Cuddalore.



                                       For Appellants     : No appearance

                                       For Respondent     : Mr.T.S.Baskaran



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https://www.mhc.tn.gov.in/judis/
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                                                                              S.A.No.1115 of 2012

                                                    JUDGMENT

There was no representation on behalf of the appellant on

24.06.2021. Therefore, this case was adjourned to be listed under the

caption ''for dismissal'' today.

2. There was no representation on behalf of the appellant today

also both in the morning and in the evening when the case was called.

3. In view of the same, this Second Appeal is dismissed for non

prosecution for statistical purpose with liberty to restore the appeal as the

court proceedings are being conducted through Video Conferencing due

to Covid-19. No costs. Consequently, connected Miscellaneous Petition

is closed.

29.06.2021

jas Internet : Yes / No Index : Yes/No

_________ https://www.mhc.tn.gov.in/judis/ Page No 2 of 4 S.A.No.1115 of 2012

To:

1.The III Additional Subordinate Court, Cuddalore.

2.The Principal District Munsif, Cuddalore.

_________ https://www.mhc.tn.gov.in/judis/ Page No 3 of 4 S.A.No.1115 of 2012

C.SARAVANAN, J.

jas

S.A.No.1115 of 2012 and M.P.No.1 of 2012

29.06.2021

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