Ramakrishnappa vs Munirathnam
2022 Latest Caselaw 6856 Mad

                                                                                  CMSA.No.14 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 01.04.2022

                                                          CORAM

                                   THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                     Civil Miscellaneous Second Appeal No.14 of 2012
                                                     & M.P.No.1 of 2012

                     Ramakrishnappa                                            ... Appellant

                                                              ..Vs..

                     1. Munirathnam
                     2. Venu
                     3. Kannappan                                              ... Respondents


                     Prayer: This Civil Miscellaneous Second Appeal has been filed under Oder
                     41 Rule 1 of CPC read with under section 100 of the Code of Civil
                     Procedure against the judgment and decree of the learned Subordinate
                     Judge, Hosur dated 14.06.2011 made in C.M.A.No.5 of 2008 confirming the
                     Order of the learned District Munsif, Hosur, dated 18.11.2008 made in
                     REA.2 of 2003.


                                     For Appellant      : Mr.R.Subramanian

                                     For respondents    : Mr.V.Nicholos – R1


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    CMSA.No.14 of 2012

                                                         JUDGMENT

When the matter came up for hearing on 18.03.2022, the learned

counsel for the appellant submitted that he had sent a letter to his client

seeking instructions. Since no instructions was received from his client, the

appeal was adjourned to 25.03.2022. Again on 25.03.2022, at the request of

the appellant, the matter was adjourned to 01.04.2022.

2. When the matter is taken up today, the learned counsel for the

appellant would state that even though he had sent a registered letter to the

appellant seeking instructions in this matter, he has not received any

instructions from his client. The learned counsel for the first respondent is

present.

3. In view of the above facts and circumstances, this Civil

Miscellaneous Second Appeal is dismissed for non prosecution.

Consequently connected miscellaneous petition is closed. No costs.

01.04.2022 vrc

https://www.mhc.tn.gov.in/judis CMSA.No.14 of 2012

Index:yes/no

Internet:yes

To

1. The Subordinate Judge, Hosur

2. The District Munsif, Hosur

https://www.mhc.tn.gov.in/judis CMSA.No.14 of 2012

J.NISHA BANU, J.

vrc

Civil Miscellaneous Second Appeal No.14 of 2012

01.04.2022

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