Santha vs Gangadharan
2022 Latest Caselaw 1845 Mad

                                                                                        S.A.No.817 of 2003

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 04.02.2022

                                                             CORAM

                                    THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                                        S.A.No.817 of 2003

                     Santha                                                            ...Appellant
                                                               Vs

                     1.Gangadharan
                     2.Rajendran
                     3.Rajkumar
                     4.Selvaraj                                                      ...Respondents

                                  Second Appeal filed under Section 100 of the Code of Civil Procedure
                     as against the judgement and decree dated 25.07.2002 made in A.S.No.48 of
                     1999 by the learned VII Additional Judge, City Civil Court, Madras in
                     A.S.No.48 of 1999 and confirm the judgment and decree dated 10.11.1998
                     passed by the learned XIV Assistant Judge, City Civil Court, Madras in
                     O.S.No.4051 of 1987.

                                        For Appellant           : Mr.M.L.Ravi
                                                                  for Mr.T.Sivagnanasambandam
                                        For Respondents         : No appearance
                                                                  for R1
                                                                  Mr.T.V.Krishnamachari
                                                                  for R2 to R4



                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.817 of 2003


                                                        JUDGMENT

When the matter was taken up for hearing on 20.01.2022, there was no

representation for the appellant and the matter was directed to be listed on

24.01.2022 under the caption 'For Dismissal'.

2.Today, when the matter is taken up for hearing the learned counsel

for the appellant represented that he is unable to get instructions from the

appellant to pursue the matter further.

3.In view of the above submission made by the learned counsel for the

appellant, this Second Appeal is dismissed for non-prosecution. However,

there shall be no order as to costs.

04.02.2022

Internet: Yes/No ms

https://www.mhc.tn.gov.in/judis S.A.No.817 of 2003

To

1.The VII Additional Judge, City Civil Court, Madras.

2.The XIV Assistant Judge, City Civil Court, Madras.

https://www.mhc.tn.gov.in/judis S.A.No.817 of 2003

J.NISHA BANU, J., ms

S.A.No.817 of 2003

04.02.2022

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