P.Parthiban vs T.S.Babu
2022 Latest Caselaw 1175 Mad

                                                                                  S.A.No.283 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 25.01.2022

                                                  CORAM
                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                                  S.A.No.283 of 2010
                                                         and
                                                   M.P.No.1 of 2010


                  P.Parthiban                                                 .. Appellant

                                                            Vs
                  T.S.Babu                                                    .. Respondent

                  Prayer: The Second Appeal is filed under Section 100 of C.P.C. against
                  the judgment and decree of the learned Principal Subordinate Judge,
                  Salem passed in A.S.No.35 of 2009 dated 29.09.2009, confirming the
                  judgment and decree of the learned Principal District Munsif, Salem
                  passed in O.S.No.147 of 2005 dated 01.12.2008.

                                  For Appellant         :        No appearance

                                  For Respondent        :        Not ready in notice


                                                     JUDGMENT

Previously, when the matter came up for hearing on 20.01.2022,

the learned counsel for the appellant has appeared before this Court

and reported “No instructions” from the appellant. Hence, in view of the

said submission, this Court directed the Registry to print the name of

the appellant in the cause-list and to list this matter under the caption

'For Dismissal' on 25.01.2022. Accordingly, this case was listed today

under the caption 'For dismissal'.

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

S.A.No.283 of 2010

R. PONGIAPPAN, J.

rsi

2. Today (25.01.2022), though the name of the appellant is

printed in the cause-list, none appeared on behalf of the appellant

either in person or through counsel.

3. In view of the above, the Second Appeal is dismissed for non

prosecution. No costs. Consequently, connected miscellaneous petition

is closed.

                                                                                25.01.2022


                  Internet :      Yes/No
                  Index    :      Yes/No
                  rsi


                  To

1.The Principal Subordinate Judge, Salem.

2.The Principal District Munsif, Salem.

S.A.No.283 of 2010 and M.P.No.1 of 2010

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