Perumal vs Nattan
2021 Latest Caselaw 12822 Mad

                                                                                       S.A. No.1290 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 30.06.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                     S.A. No.1290 of 2005

                     Perumal                                                     ...       Appellant

                                                             Vs

                     Nattan                                                      ...      Respondent

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     Judgement and Decree of the Additional Subordinate Judge's Court at
                     Vridhachalam, dated 22.03.2005 in A.S.No.42 of 2004 reversing the
                     Judgment and Decree of the Principal District Munsif Court at
                     Vridhachalam dated 10.12.2003 in O.S.No.979 of 1992.


                                     For Appellant             : No appearance




                     1/2



https://www.mhc.tn.gov.in/judis/
                                                                                    S.A. No.1290 of 2005

                                                                          ABDUL QUDDHOSE, J.
                                                                                                     nl
                                                       JUDGMENT

The matter is listed under the caption “for dismissal” today. There is

no representation on the side of the Appellant. On the last hearing date i.e.,

on 22.06.2021, learned counsel for the Appellant was present and steps have

also not been taken to bring on record the legal representatives of the

deceased sole respondent. It can now be inferred that the Appellant is not

interested in prosecuting this second appeal. Accordingly, this Second

Appeal shall stand dismissed for non-prosecution. No costs.

30.06.2021 nl

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

To

1. The Additional Subordinate Judge's Court at Vridhachalam

2. The Principal District Munsif Court at Vridhachalam

S.A. No.1290 of 2005

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