K.Singaravelu vs Kalaiselvi
2022 Latest Caselaw 1202 Mad

                                                                             S.A(MD)No.730 of 2009


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 25.01.2022

                                                      CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                             S.A(MD)No.730 of 2009


                     K.Singaravelu                   ... Appellant/Appellant/Defendant

                                                        Vs.
                     Kalaiselvi
                     rep. by her sister and next friend S.Nirmala
                     (Substituted the guardian and next friend of the
                     respondent vide Court order dated 14.01.2020 made in
                     C.M.P(MD) No.5620 of 2019.)
                                                   ... Respondent/Respondent/Plaintiff



                     Prayer : Second Appeal filed under Section 100 of the Code of Civil

                     Procedure against the judgment and decree, dated 28.02.2008 passed in

                     A.S.No.49 of 2007, on the file of the Principal District Court, Thanjavur,

                     confirming the judgment and decree, dated 14.06.2006 passed in

                     O.S. No.149 of 2004 on the file of the District Munsif Court, Thanjavur.



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                              S.A(MD)No.730 of 2009


                                  For Appellant            : No Appearance
                                  For Respondent           : Mr.N.Balakrishnan


                                                   JUDGMENT

When the matter was taken up for hearing on 21.01.2022,

the learned counsel for the appellant reported no instructions. Hence,

this Court had directed the Registry to print the name of the appellant in

the cause list and post the matter on 25.01.2022.

2.Even today i.e., on 25.01.2022, there is no representation

on behalf of the appellant either in person or through counsel, despite his

name being printed in the cause list. The Second Appeal is of the year

2009. When the matter is taken up for hearing, there is no representation

on behalf of the appellant and the same clearly indicates that the

appellant has not shown any interest to prosecute the appeal any further.

Hence, the Second Appeal is dismissed for non-prosecution. No costs.

                                                                         25.01.2022
                     Index        : Yes/No
                     Internet     : Yes/No
                     rm

https://www.mhc.tn.gov.in/judis S.A(MD)No.730 of 2009

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Principal District Court, Thanjavur.

2.The District Munsif Court, Thanjavur.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.730 of 2009

V.BHAVANI SUBBAROYAN, J.

rm

Judgment made in S.A(MD)No.730 of 2009

25.01.2022

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