Rathinamani vs Kannayiram
2021 Latest Caselaw 23337 Mad

                                                                                  S.A.No.521 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 29.11.2021

                                                  CORAM
                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                  S.A.No.521 of 2010
                                                         and
                                                  M.P.No.1 of 2010 &
                                                   M.P.No.1 of 2012

                  Rathinamani                                               .. Appellant
                                                         vs.

                  1.Kannayiram
                  2.Malliga                                                 .. Respondents

                  Prayer : Second Appeal is filed under Section 100 of Civil Procedure
                  Code against the Judgment and Decree in A.S.No.9 of 2008 dated
                  28.01.2010 on the file of the learned Subordinate Judge at
                  Maduranthagam, confirming the Judgment and Decree in O.S.No.238 of
                  2002 dated 04.07.2007 on the file of the learned District Munsif Court
                  at Maduranthagam.


                                  For Appellant           :    No appearance

                                  For Respondent-2        :    Mr.N.K.Sivakumar
                                  Respondent-1            :    Died


                                                     JUDGMENT

When this appeal came up for hearing on 22.07.2020 and

16.11.2021, there was no representation for the appellant. Hence, the

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

29.11.2021. Accordingly, the case was listed today under the caption

'For dismissal'.

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

S.A.No.521 of 2010

R. PONGIAPPAN, J.

rsi

2. Even today (29.11.2021), when the case was called, there is

no representation on behalf of the appellant either in person or through

counsel. The learned counsel appearing for the second respondent is

present. Hence, this Second Appeal is dismissed for non-prosecution.

No costs. Consequently, connected miscellaneous petitions are closed.

29.11.2021

Internet : Yes/No Index : Yes/No rsi

To

1.The Subordinate Judge, Maduranthagam.

2.The District Munsif, Maduranthagam.

S.A.No.521 of 2010 and M.P.No.1 of 2010 & M.P.No.1 of 2012

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