Shahul Hamid vs Mohamed Gani
2022 Latest Caselaw 9090 Mad

                                                                                S.A.No.1784 of 2001

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated : 28.04.2022

                                                        CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                                   S.A.No.1784 of 2001

                 Shahul Hamid                                                   .. Appellant
                                                           Vs.
                 Mohamed Gani                                                    .. Respondent




                 Prayer:This Second Appeal filed under Section 100 of Civil Procedure

                 Code, against the judgment and decree of the learned Second Additional

                 District Judge, Tirunelveli, dated 28.02.2001, in A.S.No.212 of 1999,

                 reversing the judgment and decree of the learned Additional District Munsif,

                 Valliyoor, dated 28.04.1999 in O.S.No.429 of 1993.


                                  For Appellant               : No appearance
                                  For Respondent              : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1784 of 2001

                                                       JUDGMENT

This appeal has been filed against the judgment and decree of the

learned Second Additional District Judge, Tirunelveli, dated 28.02.2001, in

A.S.No.212 of 1999, reversing the judgment and decree of the learned

Additional District Munsif, Valliyoor, dated 28.04.1999 in O.S.No.429

of 1993.

2. When the matter is taken up for hearing today (28.04.2022),

there is no representation on the side of the appellant and the respondent.

3. This appeal is pending from the year 2001. The original suit was

filed in the year 1993 in O.S.No.429 of 1993 and the first appeal was filed in

the year 1999 in A.S.No.212 of 1999. The second appeal was admitted on

23.11.2001 and the case was listed on 23.03.2022. On 23.03.2022, the

learned counsel for the appellant was reported that he handed over the bundle

tot he parties and gave change of vakalat and the counsel filed a memo to that

effect. Memo was already recorded and the name of the appellant was printed

and the case was adjourned to 25.03.2022, again on 05.04.2022, 12.04.2022

and on 28.04.2022, none appears for the appellant. There is no use in

keeping the appeal pending any further.

https://www.mhc.tn.gov.in/judis S.A.No.1784 of 2001

4. In view of the same, this second appeal is dismissed for default.

No costs.

28.04.2022 Ls

To

1.The Second Additional District Judge, Tirunelveli.

2.The Additional District Munsif, Valliyoor.

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

https://www.mhc.tn.gov.in/judis S.A.No.1784 of 2001

R. THARANI, J.

Ls

S.A.(MD)No.1784 of 2001

28.04.2022

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