M.P.Anandhavel vs R.V.Murugan
2023 Latest Caselaw 4415 Mad

                                                                                         S.A.No.934 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 18.04.2023

                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                    S.A.No.934 of 2003

                 M.P.Anandhavel                                         ...Appellant/Appellant/Plaintiff
                                                             -Vs-
                 R.V.Murugan                                        ...Respondent/Respondent/Defendant


                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree of the Subordinate Court, Periyakulam dated
                 27.02.2002 made in A.S.No.33 of 1993 confirming the judgment and decree of
                 the District Munsif, Uthamapalayam dated 18.11.1992 in O.S.No.354 of 1989.


                                         For Appellants     : No-appearance
                                         For Respondents : Mr.P.Thiagarajan
                                                           for Mr.T.R.Rajaraman


                                                          JUDGMENT

When the matter was taken up for hearing on 13.04.2023,

Mr.T.M.Hariharan, learned counsel submitted that he has filed a Memo dated

https://www.mhc.tn.gov.in/judis S.A.No.934 of 2003

29.03.2023 stating that he has handed over the case bundle along with vakalat on

03.04.2008.

2. Thereafter, no change of vakalat was filed. Hence, the Registry was

directed to remove the name of the learned counsel and print the name of the

appellant. The matter was directed to be listed today under the caption for

dismissal. Today also, there is no representation for the appellant. The appeal is in

the year 2003. Despite sufficient opportunity given to the appellant, the appellant

has not come forward to prosecute the appeal. Therefore, this Second Appeal is

dismissed for non-prosecution with costs of Rs.1,00,000/- (Rupees One Lakh

only) payable by the appellant to the Registry. In case the appellant has filed any

application to restore the appeal, Registry is directed not to take the application

on file unless the appellant deposits the said amount imposed by this Court.

                                                                                       18.04.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 SSB

https://www.mhc.tn.gov.in/judis S.A.No.934 of 2003

To

1. Subordinate Court, Periyakulam

2. District Munsif, Uthamapalayam

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.934 of 2003

P.VELMURUGAN, J.

SSB

S.A.No.934 of 2003

18.04.2023

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