V.Vairamani vs V.Sundarajan
2021 Latest Caselaw 20950 Mad

                                                                                   S.A.(MD)No.524 of 2007


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 20.10.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.(MD)No.524 of 2007


                V.Vairamani                                             ... Appellant


                                                            Vs.

                1.V.Sundarajan
                2.Panneer Selvam                                         ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                against the judgment and decree dated 11.03.2005 made A.S.No.193 of 2004 on

                the file of the Principal District Court, Madurai, confirming the judgment and

                decree made in O.S.No.338 of 1996 dated 16.09.2003, on the file of the

                I Additional Sub Court, Madurai.




                                   For Appellant      : No appearance

                                   For Respondents : Mr.J.Barathan



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                                                                                    S.A.(MD)No.524 of 2007




                                                    JUDGEMENT

When the second appeal was taken up for hearing on 07.10.2021, there

was no representation for the appellant. Therefore, the case was adjourned to

08.10.2021 to be listed under the caption “for dismissal”. Today, ie.,

20.10.2021, when the case was taken up for hearing, there was no

representation for the appellant. The learned counsel for the respondents is

ready. Hence, this second appeal is dismissed for non-prosecution. No costs.

                                                                                20.10.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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 Principal District Court, Madurai.

2.The I Additional Sub Court, Madurai.

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

S.A.(MD)No.524 of 2007

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.524 of 2007

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.524 of 2007

20.10.2021

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