Francis Xavier vs A.Bartholoma
2022 Latest Caselaw 15408 Mad

                                                                                    S.A.No.593 of 2007

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 15.09.2022

                                                       CORAM

                         THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                                  S.A.No.593 of 2007


                  Francis Xavier                                            .. Appellant

                                                        Versus

                  1.A.Bartholoma
                  2.F.Rozario                                               .. Respondents


                            This Second Appeal has been filed under Section 100 of C.P.C., against
                  the judgment and decree dated 23.08.2006, passed in A.S.No.14 of 2005, on
                  the file of the District Judge and Appellate Authority of the Nilgiris,
                  Udhagamandalam, reversing the judgment and decree of the Trial Court dated
                  27.06.2005, passed in O.S.No.170 of 2002, on the file of the Subordinate
                  Judge, the Nilgiris, Udhagamandalam.

                  For Appellant               :     No Appearance

                  For R1                      :     M/s.R.Meenal




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                                                                                    S.A.No.593 of 2007



                                                                 KRISHNAN RAMASAMY, J.,



                                                                                                  gbi

                                                    JUDGMENT

When this Second Appeal came up for hearing on 08.09.2022, there was

no representation for the appellant. However, with a view to afford an

opportunity to the appellant, the Second Appeal was directed to be posted

today i.e., on 15.09.2022 under the caption 'for dismissal'. Even today, there is

no representation for the appellant. It appears that the appellant is not

interested in prosecuting the appeal further. Hence, this Second Appeal is

dismissed for non-prosecution. No costs.

15.09.2022

gbi

S.A.No.593 of 2007

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