Boopathy vs Subramania Chettiar
2022 Latest Caselaw 6424 Mad

                                                                            S.A.No. 822 of 2016


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 29.03.2022

                                                    CORAM

                           THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               S.A.No. 822 of 2016
                                                       and
                                              CMP No.15723 of 2016

                     Boopathy                                         ...    Appellant


                                                       Vs

                     1. Subramania Chettiar

                     2. Tamilarasi                                    ...    Respondents


                     PRAYER: Second Appeal filed under Section 100 of C.P.C., to set aside

                     the Judgment and Decree dated 03.02.2016 in A.S.No.35 of 2012 on the

                     file of the Principal District Judge, Kancheepuram at Chengalpattu and

                     reversing the Judgment and Decree dated 30.01.2006 in O.S.No.10 of

                     2004 on the file of the Subordinate Judge, Madurantakam.



                                  For Appellant    : No appearance




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                  S.A.No. 822 of 2016

                                                        JUDGMENT

Since the learned counsel for the appellant was not present during

the previous hearing, the second appeal was posted under the caption 'for

dismissal' today. Even today, the learned counsel for the appellant is not

present. Hence, the second appeal is dismissed for non-prosecution.

Consequently, connected miscellaneous petition is closed. No costs.

29.03.2022

Index :Yes/No Internet :Yes/No Lpp

To

1.The Principal District Judge, Kancheepuram at Chengalpattu

2.The Subordinate Judge, Madurantakam.

N. ANAND VENKATESH, J.

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

S.A.No. 822 of 2016

Lpp

S.A.No. 822 of 2016 and CMP No.15723 of 2016

29.03.2022

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