Balaraman vs Krishnan
2021 Latest Caselaw 12703 Mad

                                                                                   S.A.No.1037 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 29.06.2021

                                                        CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                   S.A.No.1037 of 2007
                                                           and
                                                     MP No.1 of 2007



                     Balaraman                                             ...   Appellant
                                                        Versus

                     Krishnan                                              ...   Respondent

                            Second Appeal filed under Section 100 of CPC against the
                     Judgment and Decree of the learned Additional Subordinate Judge,
                     Tindivanam in A.S. No.47 of 2000 dated 29.03.2004 in reversing the
                     judgment and decree of the learned District Munsif cum Judicial
                     Magistrate in O.S. No.353 of 1995 dated 29.09.2000.

                               For Appellant            : No Appearance
                               For Respondent           : Ms.R. Meenal

                                                        JUDGMENT

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

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

hearing date i.e., on 16.06.2021, there was no representation on the side

of the appellant. However, the learned counsel for the respondent is https://www.mhc.tn.gov.in/judis/

S.A.No.1037 of 2007

present. Therefore, it can now be inferred that the appellant is not

interested to prosecute this Second Appeal. Accordingly, the Second

Appeal is dismissed for non prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

29.06.2021

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

To

1. The Additional Subordinate Judge, Tindivanam

2. The District Munsif, Vanoor.

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

S.A.No.1037 of 2007

ABDUL QUDDHOSE, J.

vsi2

S.A.No.1037 of 2007

29.06.2021

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