Chellakannu vs Karuppaiyan
2023 Latest Caselaw 1483 Mad

                                                                                S.A.No.359 of 2007


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 07.02.2023

                                                         CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                     S.A.No.359 of 2007
                                                            and
                                                     M.P. No.1 of 2007


                     Chellakannu                                               ... Appellant
                                                           ..Vs..

                     Karuppaiyan                                             ... Respondent


                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the

                     decree and judgement dated 20.12.2005 in A.S.No.6 of 2003 on the file

                     of the Subordinate Court, Ariyalur, reversing the decree and judgment

                     dated 21.12.2001 in O.S.No.48 of 1998 on the file of the District Munsif

                     Court, Jayankondam.



                                    For Appellant      : No appearance
                                    For Respondent     : No appearance.




https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.359 of 2007


                                                                           R. HEMALATHA, J.
                                                                                                  bga
                                                      JUDGMENT

It is seen from the records that on 08.11.2022

Mr.K.Selvakumar, Advocate, informed this Court that he is undertaking to

file vakalat for the appellant in the present Second Appeal. Hence the

Registry was directed to print his name in the cause list and list the matter

on 17.11.2022. However, he did not appear before this Court on

17.11.2022 and till date no vakalat has been filed by him. Today also

there is no representation on behalf of the appellant.

2. In view of the same, the Second Appeal is dismissed for non

prosecution. No costs. Consequently connected miscellaneous petition is

closed.

07.02.2023 Index : Yes/No Internet : Yes/No bga

To

1. The Subordinate Judge, Ariyalur.

2.The District Munsif, Jayankondam.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No.359 of 2007 and M.P. No.1 of 2007 https://www.mhc.tn.gov.in/judis