M.Palayam vs G.Mani
2021 Latest Caselaw 22743 Mad

                                                                                 S.A.No.901 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 19.11.2021

                                                 CORAM
                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                     S.A.No.901 of 2010

                  1.M.Palayam
                  2.M.Ganesan
                  3.M.Krishnaveni                                            .. Appellants

                                                            Vs
                  G.Mani                                                     .. Respondent

                  Prayer : The Second Appeal is filed under Section 100 of C.P.C. against the
                  Judgment and Decree dated 27.01.2005 in A.S.No.440 of 2004 on the file of
                  the Principal Judge, City Civil Court at Chennai, confirming the Judgment
                  and Decree dated 20.01.2004 in O.S.No.6580 of 1995 on the file of VI
                  Assistant Judge, City Civil Court, Chennai.

                                    For Appellants      :    No Appearance
                                    For Respondent      :    No Appearance

                                                       JUDGMENT

When this appeal came up for hearing on 12.08.2020 and 16.11.2021,

there was no representation for the appellants as well as to the respondent.

Hence, the case was directed to be listed under the caption 'For Dismissal' on

19.11.2021. Accordingly, the case was listed today under the caption 'For

dismissal'.

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

S.A.No.901 of 2010

R. PONGIAPPAN, J.

rsi

2. Even today (19.11.2021), when the case was called, there is no

representation on behalf of the appellants as well as the respondent either in

person or through counsel. Hence, this Second Appeal is dismissed for

non-prosecution. No costs.

19.11.2021

Internet : Yes/No Index : Yes/No rsi

To

1.The Principal Judge, City Civil Court, Chennai.

2.The VI Assistant Judge, City Civil Court, Chennai.

S.A.No.901 of 2010

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