M. Sivanesan vs V. Ravi
2021 Latest Caselaw 19989 Mad

                                                                             SA(MD).No.536 of 2015


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 29.09.2021

                                                        CORAM:

                         THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA
                                               SA(MD).No.536 of 2015 and
                                                 MP(MD).No.3 of 2015


                    M. Sivanesan                                                  ... Petitioner

                                                           -Vs-


                    V. Ravi                                                       ... Respondent


                    PRAYER: The Second Appeal is filed under Section 100 C.P.C against

                    the Judgment and decree dated 23.06.2010 made in A.S.No.57 of 2009 on

                    the file of the Principal Subordinate Judge, Kumbakonam reversing the

                    Judgment and decree dated 11.12.2008 made in O.S.No.251 of 2004 on the

                    file of Principal District Munsif, Kumbakonam.



                                   For Appellant         : No appearance

                                   For Respondent       : Mr. G. Gomathi Sankar




                   1
https://www.mhc.tn.gov.in/judis/
                                                                          SA(MD).No.536 of 2015


                                                    JUDGMENT

When the matter was listed on 13.09.2021, there was no

representation for the appellant and thereby, this Court directed the

Registry to post the matter on 22.09.2021. Even on that day, there was no

representation for the appellant and hence, the matter was directed to be

listed today under the caption for dismissal. Today, also there is no

representation on behalf of the appellant. Hence, the Second Appeal is

dismissed for non prosecution. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                               29.09.2021
                    Internet : Yes / No
                    Index    : Yes / No
                    trp

https://www.mhc.tn.gov.in/judis/ SA(MD).No.536 of 2015

To:

1. The Principal Subordinate Judge, Kumbakonam

2. The Principal District Munsif, Kumbakonam.

https://www.mhc.tn.gov.in/judis/ SA(MD).No.536 of 2015

A.D.JAGADISH CHANDIRA, J.

trp

SA(MD).No.536 of 2015 and MP(MD).No.3 of 2015

29.09.2021

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