M.Murugesan vs R.Subramani
2021 Latest Caselaw 22744 Mad

                                                                                 S.A.No.438 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 19.11.2021

                                                           CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                 S.A.No.438 of 2010
                                                         and
                                                M.P.Nos.1 and 2 of 2013

                  M.Murugesan                                                .. Appellant

                                                            vs.
                  R.Subramani                                                .. Respondent

                  Prayer : The Second Appeal is filed under Section 100 of C.P.C. against the
                  Judgment and Decree dated 18.07.2006 in A.S.No.34 of 2006 on the file of
                  the Additional Subordinate Judge, Salem, reversing partly the Judgment and
                  Decree dated 04.01.2006 in O.S.No.976 of 2004 on the file of the II
                  Additional District Munsif, Salem.

                                    For Appellant      :     No Appearance
                                    For Respondent     :     No Appearance

                                                      JUDGMENT

When this appeal came up for hearing on 16.11.2021, the learned

counsel for the appellant appeared before this Court and submitted that he

has already handed over the vakalat to the appellant. He has also filed a

memo dated 15.11.2021 to that effect. The said memo was recorded and this

Court directed the Registry to print the name of the appellant in the

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

S.A.No.438 of 2010

R. PONGIAPPAN, J.

rsi

cause-list and to list the matter under the caption 'For Dismissal' on

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

dismissal'.

2. Today (19.11.2021), though the names of the appellant as well as

the respondent have been printed in the cause-list, there is no representation

on behalf of the appellant as well as the respondent either in person or

through counsel. Hence, this Second Appeal is dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous petitions

are closed.

19.11.2021 Internet : Yes/No Index : Yes/No rsi

To

1.The Additional Subordinate Judge, Salem.

2.The II Additional District Munsif, Salem.

S.A.No.438 of 2010 and M.P.Nos.1 and 2 of 2013

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