Sivanu Devar ...Defendant/ vs Shanmuganathan ...Plaintiff/
2021 Latest Caselaw 6404 Mad

                                                                            S.A(MD)No.174 of 2017

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 10.03.2021

                                                      CORAM:

                                     THE HON'BLE MRS.JUSTICE R.THARANI

                                               S.A(MD)No.174 of 2017


                   Sivanu Devar                                  ...Defendant/Appellant/
                                                                             Appellant

                                                      Vs.

                   Shanmuganathan                                ...Plaintiff/Respondent/
                                                                               Respondent

                   PRAYER: Second Appeal filed under Section 100 of the Code of Civil
                   Procedure, to set aside the judgment and decree dated 22.06.2016 passed
                   in A.S.No.20 of 2015, by the Principle District Judge, Tirunelveli, in and
                   by which the judgment and decree dated 30.11.2009 passed in O.S.No.
                   145 of 1992 by the Principal Sub Judge, Tirunelveli.


                                     For Appellant    : No appearance

                                     For Respondent   : Mr.R.Subramanian
                                                       for Mr.N.C.Ashok Kumar




https://www.mhc.tn.gov.in/judis
                    Page No.1 of 4
                                                                            S.A(MD)No.174 of 2017



                                                  JUDGMENT

This appeal is pending from the year 2017. When the case was

listed before this Court on 09.02.2022, 16.02.2022 and 01.03.2022, the

learned counsel for the respondent was ready and there was no

representation on the side of the appellant. On 01.03.2022 there was no

representation on the side of the appellant and hence, the case was

directed to be listed on 10.03.2022 under the caption “for argument or for

orders”.

2.Even today ie., on 10.03.2022, there is no representation on the

side of the appellant, which shows that the appellant has not shown any

interest to prosecute the appeal and there is no use in keeping the appeal

pending any further.

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

default. No costs.

10.03.2022 Index:Yes/No Internet:Yes/No Ns https://www.mhc.tn.gov.in/judis

S.A(MD)No.174 of 2017

To

1.The Principle District Judge, Tirunelveli.

2.The Principal Sub Judge, Tirunelveli.

3.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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

S.A(MD)No.174 of 2017

R.THARANI, J.

Ns

S.A(MD)No.174 of 2017

10.03.2021

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