N.Rajagopalan vs S.Kandasamy
2021 Latest Caselaw 12819 Mad

                                                           S.A.No.1090 of 2001
       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                             DATED: 30.06.2021

                                  CORAM:

         THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                           S.A.No.1090 of 2001
                        and C.M.P.No.11449 of 2001

N.Rajagopalan                                                     ...Appellant
                                      vs.

1.S.Kandasamy
2.P.Jayapal                                                    ...Respondents

Prayer: Second Appeal filed under Section 100 of C.P.C., against the
judgment and decree dated 27.7.99 in A.S.No.57/97 on the file of the
Principal District Court, Salem reversing the judgment and decree dated
30.7.96 in O.S.No.1184/90 on the file of the Additional District Munsif
Court, Salem.
          For Appellant       : Mr.N.Rajagopalan – No appearance
          For Respondents     : Ms.Hemalatha for R1 – No Appearance
                                 R2 – served – No appearance

                                JUDGMENT

On the last hearing date i.e. on 24.06.2021, learned counsel

representing counsel on record for the Appellant would submit that despite

their best efforts to contact the client and intimate the date of hearing, they

have been unable to do so.

ABDUL QUDDHOSE, J.

pam

S.A.No.1090 of 2001

2.Learned counsel for the Appellant had reported "no instructions" in

this matter on the last hearing date, i.e. on 24.06.2021.

3.Thereafter, this Court directed the Registry to print the name of the

Appellant in the cause list and list the matter on 30.06.2021.

4.Today, when the matter taken up for hearing, once again there is no

representation on the side of the Appellant. It can now be inferred that the

Appellant is not interested in prosecuting the Second Appeal.

5.Accordingly, the Second Appeal is dismissed for non-prosecution.

No costs. Consequently, connected miscellaneous petition is closed.

30.06.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order pam S.A.No.1090 of 2001 To

1.The Principal District Court, Salem.

2.The Additional District Munsif Court, Salem.