Sitharaman vs Subramaniyam
2021 Latest Caselaw 22827 Mad

                                                                                    S.A.No.331 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 22.11.2021

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                            Second Appeal No.331 of 2010
                                                        and
                                                  M.P.No.1 of 2010

                Sitharaman                                                            .. Appellant

                                                        /versus/

                1.Subramaniyam
                2.Jayaraman
                3.Indirani
                4.Selvi                                                            .. Respondents

                Prayer:           Second Appeal has been filed under Section 100 of the Civil
                Procedure Code against the judgment and decree dated 06.09.2006 made in
                A.S.No.92 of 2005 on the file of the Additional Subordinate Judge at Tindivanam,
                confirming the judgment and decree dated 29.06.2005 made in O.S.No.24 of 1997
                on the file of the District Munsif Court, Vanur.


                                       For Appellant   :M/s.N.Mala
                                       For Respondents :Mr.D.Ravichander
                                                         for Mr.K.S.Karthik Raja for R2
                                                         No Appearance for R1 and R3
                                                         R4-Not ready in notice
                                                        ------


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https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.331 of 2010

                                                                               R.PONGIAPPAN,J.

                                                                                                   VRI

                                               JUDGMENT

When this appeal came up for hearing on 17.11.2021, there was no

representation for the appellant. Hence, the case was directed to be listed under

the caption 'for dismissal' on 22.11.2021. Accordingly, the case was listed today

under the caption 'for dismissal'.

2. Even today (22.11.2021), when the case came up for hearing under the

caption 'for dismissal', there is no representation for the appellant either in person

or through counsel. Hence, the second appeal is dismissed for non prosecution.

No costs. The connected miscellaneous petition is closed.

22.11.2021

Vri To:

1.The Additional Subordinate Judge, Tindivanam.

2.The District Munsif Court, Vanur.

S.A.No.331 of 2010

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