Gururajan vs Manavalamamuni
2021 Latest Caselaw 22763 Mad

                                                                                        SA(MD)No.670 of 2021



                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATE: 19.11.2021

                                                           CORAM

                                  THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                                  SA(MD)No.670 of 2021

                     1.Gururajan
                     2.Anbukkarasi                                        ... Appellants
                                                              vs.

                     1.Manavalamamuni
                     2.Sheshadri
                     3.Kamatchi
                     4.Sumathi                                        ... Respondents


                     Prayer: Second Appeal filed under Section 100 of CPC against the judgment

                     and decree in AS.No.21/2018 dated 12.10.2020 on the file of the Sub Court,

                     Mudukulathur, confirming the judgment and decree dated 13.03.2018 in

                     OS.No.8 of 2016 on the file of the District Munsif Court cum Judicial

                     Magistrate Court, Kamuthi by allowing the Second Appeal.

                                      For Appellants          :     No appearance

                                      For Respondents         :     No appearance




                     1/3



https://www.mhc.tn.gov.in/judis
                                                                                    SA(MD)No.670 of 2021



                                                        JUDGMENT

When the matter came up for hearing on 17.11.2021, there was no

representation on behalf of the appellants, thereby the matter was ordered to

be listed under the caption 'for dismissal' on 19.11.2021.

2. Even today (19.11.2021), there is no representation for the

appellant. Hence, the Second Appeal is dismissed for non-prosecution. No

costs.

19.11.2021 Index: Yes/No.

Internet: Yes/No.

mbi

Note: In view of the present lock down owing to COVID 19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

To

1. The Sub Court, Mudukulathur

2. The District Munsif Court cum Judicial Magistrate Court, Kamuthi

https://www.mhc.tn.gov.in/judis SA(MD)No.670 of 2021

V. BHAVANI SUBBAROYAN, J.

mbi

SA(MD)No.670 of 2021

19.11.2021

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