Valarmathi vs Natesan
2022 Latest Caselaw 8296 Mad

                                                                                  S.A.No.1512 of 2011




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 20.04.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 1512 of 2011


                     Valarmathi                                             ... Appellant

                                                          Vs.
                     1.Natesan
                     2.Gananam                                              ... Respondents


                     Prayer : Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 28.02.2008 passed in A.S. No.8 of 2007, on
                     the file of the Additional District Court, (Fast Track Court No.3),
                     Vridhachalam, upholding the decree and judgment dated 03.07.2006
                     passed in O.S.No.642 of 1996, on the file of the District Munsif cum
                     Judicial Magistrate Court, Thittakudi.


                                          For Appellant         : No appearance
                                          For R2                : Mr.J.Antony Jesus




                     Page 1 of 2

https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1512 of 2011



                                                                          R. HEMALATHA, J.
                                                                                                mtl

                                                    JUDGMENT

When the second appeal came up for hearing on 19.04.2022,

there was no representation for the appellant and hence was directed to

be posted under the caption 'for dismissal' on 20.04.2022. Even today,

i.e., 20.04.2022 there is no representation for the appellant. The learned

counsel appearing for the second respondent is present.

2. In view of the same, the Second Appeal is dismissed for non

prosecution. No costs.

20.04.2022

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

To

1. The Additional District Court,(Fast Track Court No.3), Vridhachalam.

2. The District Munsif cum Judicial Magistrate Court, Thittakudi.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No. 1512 of 2011

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