Govindan vs Rajendran
2023 Latest Caselaw 4996 Mad

                                                                            S.A.(MD)No.583 of 2022

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 28.04.2023

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                 S.A.(MD)No.583 of 2022


                     Govindan                                                ... Appellant

                                                            /Vs./


                     1.Rajendran
                     2.Paramasivam
                     3.Karuppaiah                                            ... 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.169 of 2018,
                     on the file of the Additional Sub Court, Tiruchirappalli, dated 19.03.2021
                     confirming the judgment and decree passed in O.S.No.249 of 2010 on the
                     file of the District Munsif Court, Lalgudi, dated 27.02.2018 and dismiss
                     the suit in its entirety.


                                      For Appellant      : No appearance



                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD)No.583 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. This matter

is listed before me for the fourth time.

2. Even on the last hearing date, ie., on 24.04.2023, this Court

recorded the fact that the learned counsel appearing for the appellant has

been repeatedly seeking adjournments and only on the said ground, this

matter has been listed under the caption 'For Dismissal' today. Since

there is no representation on the side of the appellant, it can now be

inferred that the appellant is not interested in prosecuting the Second

Appeal. Accordingly, this Second Appeal is dismissed for non-

prosecution. There shall be no order as to costs.

                                                                                   28.04.2023
                     Index          : Yes / No
                     NCC            : Yes / No
                     Sm

https://www.mhc.tn.gov.in/judis S.A.(MD)No.583 of 2022

TO:

1.The Additional Sub Court, Tiruchirappalli.

2.The District Munsif Court, Lalgudi.

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.583 of 2022

ABDUL QUDDHOSE, J.

Sm

Judgment made in S.A.(MD)No.583 of 2022

Dated:

28.04.2023

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