K.Singaravelu vs R.Velu Konar
2022 Latest Caselaw 1513 Mad

                                                                            S.A(MD)No.18 of 2012


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 31.01.2022

                                                    CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD)No.18 of 2012

                     1.K.Singaravelu
                     2.B.Shanthi                                      ... Appellants

                                                       Vs.

                     R.Velu Konar                                     ... Respondent


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

                     Procedure against the judgment and decree, dated 23.04.2003 passed in

                     A.S.No.93 of 2001, on the file of the Subordinate Court, Tiruchirapalli,

                     confirming the judgment and decree, dated 26.07.2001 passed in O.S.

                     No.416 of 1996 on the file of the District Munsif Court, Manapparai.



                                   For Appellants         : No Appearance
                                   For Respondent         : Mr.A.Thiagarajan


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               S.A(MD)No.18 of 2012




                                                   JUDGMENT

When the matter was taken up for hearing on 19.01.2022,

the learned counsel for the appellants submitted that he has no

instructions from the client, hence the matter was posted to 28.01.2022.

On 28.01.2022, the learned counsel for the appellants filed a memo

stating that he has 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 31.01.2022.

2. Even today i.e., on 31.01.2022, there was no

representation on behalf of the appellants and the same clearly indicates

that the appellants have not shown any interest to prosecute the appeal

any further. Hence, the Second Appeal is dismissed for non-prosecution.

No costs.

                                                                        31.01.2022
                     Index        : Yes/No
                     Internet     : Yes/No
                     rm

https://www.mhc.tn.gov.in/judis S.A(MD)No.18 of 2012

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 Subordinate Court, Tiruchirapalli.

2.The District Munsif Court, Manapparai.

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.18 of 2012

V.BHAVANI SUBBAROYAN, J.

rm

Judgment made in S.A(MD)No.18 of 2012

31.01.2022

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