G.Anna vs G.Thiruvalluvan
2022 Latest Caselaw 1511 Mad

                                                                 1

                                   BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATE: 31.01.2022

                                                               CORAM

                                    THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                                    S.A.(MD) No.404 of 2012

                     1. G.Anna
                     2. G.Gnanam
                     3. G.Lalitha                                                         ...Appellants

                                                                 vs.

                     G.Thiruvalluvan
                     Rep. by his power agent
                     Rengammal
                     (Power agent deleted vide court
                     order dated 19.06.2017 made in
                     MP(MD) No.1 of 2012                                                ... Respondent


                                  Second Appeal filed under Section 100 of CPC to set aside the

                     decree and judgment dated 24.02.2011 in A.S. No.40 of 2009 on the

                     file of the Additional District and Sessions Judge (Fast Track Court

                     No.II)         Pattukottai    reversing   the     judgment   and    decree   dated

                     15.07.2009 in O.S. No.27 of 2005 on the                  file of the Sub Court,

                     Pattukottai.



                                  For Appellants      : No appearance
                                  For Respondent    : Mr. D.R.Murugesan




https://www.mhc.tn.gov.in/judis
                                                             2

                                                        JUDGMENT

When the matter is taken up for hearing on 06.08.2019, the

learned counsel for the appellant would submit that he has no

instructions from the client, hence the matter was posted to

16.08.2019. Thereafter the matter was posted on 21.12.2021, the

learned counsel for the appellant reported no instructions. Hence this

Court had directed the Registry to print the name of the appellants in

the cause list and post the matter on 27.01.2022.

2. When the matter came up for hearing on 27.01.2022, there

was no representation on behalf of the appellants, thereby the matter

was ordered to be listed under the caption 'for dismissal' on

31.01.2022.

3. Even today (31.01.2022), there is no representation for the

appellant. Hence the matter is dismissed for non prosecution. No

costs.

31.01.2022 Index: Yes/No.

Internet: Yes/No.

aav

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

Note: In view of the present lock down owing to COVID 19 pandemic, a web copy of the order may be utilised 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 Additional District and Sessions Judge (Fast Track Court No.II) Pattukottai

2. The Sub Court, Pattukottai.

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

V. BHAVANI SUBBAROYAN, J.

aav

S.A.(MD) No.404 of 2012

31.01.2022

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