Youth Social Service Union vs J.P.Durai
2022 Latest Caselaw 4674 Mad

                                                                                  S.A.No.822 of 2003



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 09.03.2022

                                                      CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 822 of 2003


                     Youth Social Service Union
                     Rep. by its Secretary General,
                     Mr.S.Nayagam                                           ... Appellant

                                                          Vs.

                     1.J.P.Durai
                     2.S.Prabhudoss
                     3.A.A.Gopalan
                     4.G.Saravanan
                     5.K.Anbhalagan                                         ... Respondents


                     Prayer : Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 01.08.2000 passed in A.S. No.61 of 1999, on
                     the file of the Principal District Court, Erode, reversing the decree and
                     judgment dated 07.12.1998 passed in O.S. No.343 of 1993, on the file of
                     the District Munsiff Cum Judicial Magistrate, Perundhurai.

                                          For Appellant         : No appearance
                                          For R1                : Mr.N.Manoharan




                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.822 of 2003




                                                    JUDGMENT

When the second appeal came up for hearing on 04.03.2022,

there was no representation for the appellant and hence was directed to

be posted under the caption 'for dismissal' on 07.03.2022. Even today,

i.e., 09.03.2022 there is no representation for the appellant.

2. In view of the same, the Second Appeal is dismissed for non

prosecution. No costs.

09.03.2022

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

To

1. The Principal District Court, Erode.

2. The District Munsiff Cum Judicial Magistrate, Perundhurai.

3. The Section Officer, VR Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis S.A.No.822 of 2003

R. HEMALATHA, J.

mtl

S.A.No. 822 of 2003

09.03.2022

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