R.Jayachandran vs A.R.Balasubramanian
2022 Latest Caselaw 1757 Mad

                                                                              S.A.No.1545 of 2011

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 03.02.2022

                                                       CORAM

                                   THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                S.A.No.1545 of 2011
                                                        and
                                                  M.P.No.1 of 2011


                  1.R.Jayachandran
                  2.R.Raman                                                     .. Appellants

                                                           Vs
                  1.A.R.Balasubramanian
                  2.The Assistant Engineer, O & M,
                    TNEB,
                    Guduvancherry.                                              .. Respondents

                  Prayer : The Second Appeal is filed under Section 100 of C.P.C. against
                  the judgment and decree passed in A.S.No.1 of 2011 dated 20.07.2011
                  on the file of the learned Principal Subordinate Judge, Chengalpattu,
                  confirming the judgment and decree made in O.S.No.213 of 2004 dated
                  30.04.2010 on the file of learned District Munsif, Chengalpattu.


                                          For Appellants        :   No appearance

                                          For Respondent-1      :   Mr.T.V.Krishnamachari
                                          For Respondent-2      :   No appearance


                                                     JUDGMENT

When this appeal came up for hearing on 31.01.2022, there

was no representation for the appellants. Hence, the case was directed

https://www.mhc.tn.gov.in/judis S.A.No.1545 of 2011

R. PONGIAPPAN, J.

rsi

to be listed under the caption 'For Dismissal' on 03.02.2022.

Accordingly, the case was listed today under the caption 'For dismissal'.

2. Even today (03.02.2022), when the case was called, there

is no representation on behalf of the appellants either in person or

through counsel. The learned counsel appearing for the respondents is

present. Hence, this Second Appeal is dismissed for non prosecution.

No costs. Consequently, connected miscellaneous petition is closed.

                                                                                  03.02.2022
                  Internet : Yes/No
                  Index      : Yes/No
                  rsi

                  To

1.The Principal Subordinate Judge, Chengalpattu.

2.The District Munsif, Chengalpattu.

S.A.No.1545 of 2011 and M.P.No.1 of 2011

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