C.Selvaraj vs A.Sreenivasan
2022 Latest Caselaw 6190 Mad

                                                                              SA.(MD)No.473 of 2015


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Dated : 25.03.2022

                                                        CORAM

                                     THE HONOURABLE MRS.JUSTICE R.THARANI

                                                S.A(MD)No.473 of 2015


                     C.Selvaraj                                          ... Appellant

                                                           Vs
                     A.Sreenivasan                                       ... Respondent

                     PRAYER :-
                                   This Second Appeal is filed under Section 100 of Civil
                     Procedure Code to call for the records relating to the judgment and
                     decree dated 12.11.2014 made in A.S.No.48 of 2013 on the file of
                     the Principal Subordinate Court, Nagercoil, confirming the order
                     and decreetal order dated 29.10.2012 made in I.A.No.188 of 2012
                     in O.S.No.551 of 2011 on the file of the Principal District Munsif
                     Court, Nagercoil, set aside the same.



                                       For Appellant   : No appearance

                                       For Respondent : Mr.S.Ramakrishnan


                                                       JUDGMENT

This appeal is pending from the year 2015 and was admitted

on 26.08.2015. The case was placed before me on 09.02.2022 and

https://www.mhc.tn.gov.in/judis SA.(MD)No.473 of 2015

15.02.2022. On 15.02.2022, the learned counsel for the appellant

reports no instructions and the registry was directed to print the

name of the appellant. The matter was adjourned to 25.02.2022,

09.03.2022 and 16.03.2022. The learned counsel for the

respondent was ready for arguments. But there is no

representation on the side of the appellant.

2.On 16.03.2022, the case was adjourned to 25.03.2022 for

arguments, finally. Today, ie.,25.03.2022, the learned counsel for

the respondent was ready for arguments. But there is no

representation on the side of the appellant. There is no use in

keeping the case pending any further.

3.Hence this Second Appeal is dismissed for non prosecution.

No costs.

(R T J) 25.03.2022 Index : Yes / No Internet : Yes / No

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https://www.mhc.tn.gov.in/judis SA.(MD)No.473 of 2015

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 Subordinate Court, Nagercoil.

2.The Principal District Munsif Court, Nagercoil.

3.The Record Clerk, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis SA.(MD)No.473 of 2015

R.THARANI, J.

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S.A(MD)No.473 of 2015

25.03.2022

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