A.Puvanendhiran vs The Manager
2023 Latest Caselaw 4408 Mad

                                                                                      S.A(MD).No.771 of 2022

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 18.04.2023

                                                             CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                    S.A.(MD)No.771 of 2022
                                                and C.M.P(MD)No.11686 of 2022

                     A.Puvanendhiran                              .... Appellant/Appellant/Defendant

                                                                 Vs.

                     The Manager,
                     Represented by Sivagangai Samasthanam,
                     Devasthanam, Aranmani Campus,
                     Sivagangai Town,
                     Sivagangai District                ... Respondent/Appellant/Plaintiff

                     Prayer :          Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, against the judgment and decree dated 06.07.2022 passed in
                     A.S.No.233 of 2019 on the file of the Sub Court, Manamadurai, Sivagangai
                     District, confirming the judgment and decree dated 31.07.2019 passed in
                     O.S.No.22 of 2017 on the file of the Principal District Munsif Court,
                     Manamadurai, Sivagngai District.
                                               For Appellant       : Mr.R.Udhayakumar

                                                         JUDGMENT

The matter is listed under the caption 'for dismissal' today. There is no

representation on the side of the appellant once again. Even on the two

hearing dates i.e on 08.02.2023 and 30.03.2023, there was no representation

https://www.mhc.tn.gov.in/judis S.A(MD).No.771 of 2022

on the side of the appellant. The learned counsel for the respondent is

present. It can no be inferred that the appellant is not interesting in

prosecuting this Second Appeal. Accordingly, this Second Appeal is

dismissed for non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

18.04.2023 Index : Yes/No Internet: Yes/No CM

To,

1.The Sub Court, Manamadurai, Sivagangai District

2. The Principal District Munsif Court, Manamadurai, Sivagngai District.

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

https://www.mhc.tn.gov.in/judis S.A(MD).No.771 of 2022

ABDUL QUDDHOSE, J.

CM

S.A.(MD)No.771 of 2022 and C.M.P(MD)No.11686 of 2022

18.04.2023

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