G.Rajendran vs G.Kothandaraman
2023 Latest Caselaw 9430 Mad

                                                                                   S.A(MD)No.514 of 2007



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 01.08.2023

                                                         CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                             S.A(MD)No.514 of 2007 &
                                   C.M.P(MD)No.10611 of 2016 & M.P(MD)No.2 of 2007


                     G.Rajendran                                               ...Appellant
                                                           vs.
                     G.Kothandaraman                                        ... Respondent
                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 27.04.2006 in A.S.No.
                     79 of 2005 on the file of the Subordinate Court, Pattukottai reversing the
                     Judgment and Decree dated 30.09.2004 in O.S.No.256 of 2000 on the file
                     of the District Munsif Court, Pattukottai.


                     For Appellant                           :     No appearance

                     For Respondent                          :     Mr.K.Mani


                                                      JUDGMENT

The appeal was dismissed for non-prosecution on 18.07.2012,

since the matter was listed under the caption 'for dismissal' and there was

https://www.mhc.tn.gov.in/judis S.A(MD)No.514 of 2007

no representation on behalf of either of the parties on that day. The

appeal was restored to file subsequently, by virtue of the order of this

Court dated 22.09.2015. Thereafter, this appeal was listed on several

occasions.

2. When this matter was listed on 28.07.2023, there was no

representation on behalf of the appellant. Therefore, this Court directed

the matter to be listed on 01.08.2023. Accordingly, this matter is listed

today.

3. Even today, there is no representation on behalf of the appellant,

which shows that the appellant is not interested to proceed with the

appeal. Therefore, the Second Appeal is dismissed for non-prosecution.

No costs. Consequently, the connected Miscellaneous Petitions are

closed.

01.08.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order mbi

https://www.mhc.tn.gov.in/judis S.A(MD)No.514 of 2007

To

1.The Subordinate Judge, Pattukottai

2.The District Munsif, Pattukottai

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.514 of 2007

KRISHNAN RAMASAMY, J.

mbi

S.A(MD)No.514 of 2007

01.08.2023

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