Ezhumalai vs Sundaramurthy
2022 Latest Caselaw 6191 Mad

                                                                                    S.A.No.2124 of 2002



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 25.03.2022

                                                      CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                 S.A.No. 2124 of 2002

                     Ezhumalai                                                ... Appellant
                                                            Vs.
                     1.Sundaramurthy
                     2.Ramakrishnan                                           ... Respondents

                     Prayer : Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 05.04.2002 passed in A.S. No.17 of 2002, on
                     the file of the Additional District Court (Fast Track Court No.1),
                     Tindivanam, (Sub Court, A.S.No.49 of 1997), upholding the decree and
                     judgment dated 30.04.1997 passed in O.S. No.134 of 1995, on the file of
                     the District Munsif Court cum Judicial Magistrate, Vanur.

                                           For Appellants         : No appearance
                                           For R1                 : Mr.A.K.Sriram
                                                             for M/s.A.S.Kailasam & Associates



                                                    JUDGMENT

When the second appeal came up for hearing on 24.03.2022,

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

be posted under the caption 'for dismissal' on 25.03.2022. Even today,

https://www.mhc.tn.gov.in/judis S.A.No.2124 of 2002

i.e., 25.03.2022 there is no representation for the appellant. The learned

counsel appearing for the first respondent is present.

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

prosecution. No costs.

25.03.2022

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

https://www.mhc.tn.gov.in/judis S.A.No.2124 of 2002

R. HEMALATHA, J.

mtl

To

1. The Additional District Court (Fast Track Court No.1), Tindivanam.

2. The District Munsif Court cum Judicial Magistrate, Vanur.

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

S.A.No. 2124 of 2002

25.03.2022

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