Periyasamy vs Jayammal
2022 Latest Caselaw 6621 Mad

                                                                                  S.A..No.1237 of 2011



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :        30.03.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 1237 of 2011
                                                       and
                                                M.P. No.1 of 2011


                     Periyasamy                                                    ... Appellant
                                                          Vs.
                     1. Jayammal
                     2. Essu @ Eswaran                                            ... Respondents

                     Prayer: Second Appeal filed under Section 100 CPC praying to set
                     aside the decree and judgment dated 17.12.2008 passed in A.S.No.117 of
                     2008 on the file of the Subordinate Judge, Rasipuram, upholding the
                     decree and judgment dated 27.06.2006 passed in O.S. No.103 of 2004 on
                     the file of the District Munsif, Rasipuram.

                                          For Appellant         : No appearance

                                          For Respondents       : Mr. P. Valliappan




                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A..No.1237 of 2011




                                                  JUDGMENT

One Mr.Saravana Kumar (Enrollment No.MS 1772/10),

Advocate, who has not filed vakalat for the appellant sought time to get

instructions from the appellant. It is also represented that the counsels on

record for the appellant have already quit their practice.

2. Since the counsel who is representing the appellant has not

filed vakalat on behalf of the appellant, this second appeal is dismissed

for non prosecution. No costs. Consequently, connected Miscellaneous

Petition is closed.

30.03.2022

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

To

https://www.mhc.tn.gov.in/judis S.A..No.1237 of 2011

1. The Subordinate Judge, Rasipuram.

2. The District Munsif, Rasipuram.

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

https://www.mhc.tn.gov.in/judis S.A..No.1237 of 2011

R. HEMALATHA, J.

bga

S.A.No. 1237 of 2011

30.03.2022

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