K.Mookkaiah vs R.Thangaraj
2022 Latest Caselaw 925 Mad

                                                                1

                                    BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATE: 20.01.2022

                                                             CORAM

                                     THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                                     S.A.(MD) No.273 of 2021


                      K.Mookkaiah                                                  ...Appellant

                                                                vs.

                      1.R.Thangaraj
                      2.C.Vellaichamy
                      3.C.Mookaiah
                      4.S.Thangavel
                      5.S.Balamuthu
                      6.T.Selvaraj
                                                                                 ... Respondents


                                   Second Appeal filed under Section 100 of CPC     against the

                      judgment and decree passed in A.S.No.17 of 2017 on the file of the

                      Principal District Court, Pudukottai dated 29.03.2019 confirming the

                      decree and judgment passed in O.S. No.220 of 2009 dated 11.08.2017

                      on the file of the Sub Court, Pudukottai.



                                   For Appellant      : No appearance

                                   For Respondents    : Mr.G.S.Ashok Adhiythan
                                                        for Mr.Subash Babu




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

When the matter is taken up for hearing on 19.01.2022 in the

morning and again at 2.15 pm., on the same day there was no

representation on behalf of the appellant, thereby the matter was

ordered to be listed under the caption 'for dismissal' on 20.01.2022.

2. Even today (20.01.2022), there is no representation for the

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

costs.

20.01.2022 Index: Yes/No.

Internet: Yes/No.

aav

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 Principal District Court, Pudukottai

2. The Sub Court, Pudukottai.

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

V. BHAVANI SUBBAROYAN, J.

aav

S.A.(MD) No.273 of 2021

20.01.2022

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