Arokiyaraj vs Azhagarsamy
2023 Latest Caselaw 3736 Mad

                                                                            S.A.(MD)No.521 of 2022

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 03.04.2023

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                S.A.(MD)No.521 of 2022


                     Arokiyaraj                                              ... Appellant

                                                            /Vs./

                     1.Azhagarsamy
                     Madathipathi Shree NachiappaGnanadhesigar
                     2.M.Maiyappan                                           ... Respondents


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code to set aside the judgment and decree passed in A.S.No.44 of 2019,
                     on the file of the Sub Court, Sivagangai, dated 25.03.2022 as confirmed
                     in O.S.No.92 of 2011 on the file of the District Munsif, Sivagangai, dated
                     22.03.2019.


                                      For Appellant      : No appearance
                                      For Respondents : Mr.S.Muthumalairaja (R1)




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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD)No.521 of 2022

                                                         JUDGMENT

This matter is listed under the caption 'For Dismissal' today. There

is no representation on the side of the appellant once again. Even on the

last hearing date, ie., on 28.03.2023, there was no representation on the

side of the appellant. The learned counsel appearing for the first

respondent is present. It can now be inferred that the appellant is not

interested in prosecuting this Second Appeal. Accordingly, this Second

Appeal is dismissed for non-prosecution. There shall be no order as to

costs.

                                                                                   03.04.2023
                     Index          : Yes / No
                     NCC            : Yes / No
                     Sm

https://www.mhc.tn.gov.in/judis S.A.(MD)No.521 of 2022

TO:

1.The Sub Court, Sivagangai.

2.The District Munsif, Sivagangai.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.521 of 2022

ABDUL QUDDHOSE, J.

Sm

Judgment made in S.A.(MD)No.521 of 2022

Dated:

03.04.2023

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