R. Selvaraju vs Thilagavathi
2021 Latest Caselaw 5929 Mad

                                                                                      S.A..No.1189 of 2009



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED :       05.03.2021

                                                        CORAM

                                   THE HONOURABLE MR. JUSTICE T. RAVINDRAN

                                                  S.A.No. 1189 of 2009
                                                           and
                                                    M.P.No.1 of 2009
                     R. Selvaraju,S/o. Rangan                                           ... Appellant
                                                             Vs.
                     Thilagavathi, W/o. Azhwar                                         ... Respondent

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     Code against the judgment and decree dated 07.08.2009 passed in
                     A.S.No.37/2009, on the file of Principal District Judge, Villupuram,
                     whereby modifying the judgment and decree dated 23.04.2008 passed by
                     the Additional District Munsif, Villupuram in O.S.No.405/2004.


                                             For Appellant         : No appearance.
                                             For Respondent        : Mr. N. Suresh


                                                      JUDGMENT

It could be seen from the notes paper that there has been no

representation for the appellant for many hearings, accordingly, the

matter was directed to be listed today under the caption "for dismissal"

today.

https://www.mhc.tn.gov.in/judis/ S.A..No.1189 of 2009

T. RAVINDRAN, J.

bga

2. Today, when the matter is called, there is no representation

for the appellant, despite the matter being called twice. The appellant

called, absent. Counsel for the respondent present.

3. In the light of the abovesaid position, the second appeal is

dismissed for non prosecution with costs. Consequently, connected

miscellaneous petition is closed.

05.03.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Principal District Judge, Villupuram,

2. The Additional District Munsif, Villupuram

3. The Section Officer, VR Section, High Court, Madras

S.A.No. 1189 of 2009

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