R.Selvam .. Defendant / ... vs A.M.Raja .. Plaintiff / Appellant ...
2022 Latest Caselaw 6607 Mad

                                                                                        SA.No.807/2017




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 30.03.2022

                                                       CORAM:

                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR

                                       SA.No.807/2017 and CMP.No.20272/2017


                    R.Selvam                                          .. Defendant / Respondent /
                                                                         Appellant


                                                            Vs.

                    A.M.Raja                                          .. Plaintiff / Appellant /
                                                                         Respondent



                    Prayer:- Second Appeal preferred under 100 of CPC against the judgment
                    and decree dated 17.02.2017 passed in A.S.No.28/2016 on the file of the
                    learned Sub-Court, Sathyamangalam, partially reversing the judgment and
                    decree dated 16.02.2016 in O.S.No.111/2014 on the file of the learned
                    District Munsif Judge, Sathyamangalam.

                                      For Appellant     :         No appearance
                                      For Respondent    :         M/s.E.Gomathi
                                                                  for Mr.J.Franklin




https://www.mhc.tn.gov.in/judis
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                                                                                        SA.No.807/2017




                                                             JUDGMENT

(1) When the present Second Appeal was listed on 28.03.2022 for

hearing, there was no representation on behalf of the appellant.

Hence, this Court directed the matter to be posted under the caption

''For Dismissal'' today.

(2) Though the matter is listed under the caption ''For Dismissal''

today, there is no representation on behalf of the appellant. Hence,

this Court is left with no other option except to dismiss the Second

Appeal for default.

(3) In the result, the Second Appeal is dismissed for non prosecution.

No costs. Consequently, connected Civil Miscellaneous Petition is

closed.

30.03.2022 cda Internet : Yes

https://www.mhc.tn.gov.in/judis 2 Page of 3 SA.No.807/2017

S.S.SUNDAR, J.,

cda

To

1.The District Munsif Judge, Sathyamangalam.

2.The Sub-Judge, Sathyamangalam.

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

SA.No.807/2017 and CMP.No.20272/2017

30.03.2022

https://www.mhc.tn.gov.in/judis 3 Page of 3