S.Kalimuthusamy vs P.R.Somasundaram
2023 Latest Caselaw 8810 Mad

                                                                                       S.A.No.1767 of 2003




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 21.07.2023

                                                       CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                               S.A.No.1767 of 2003
                                                       and
                                            C.M.P(MD)No.16118 of 2003


                     S.Kalimuthusamy                                        ... Appellant

                                                         Vs.

                     P.R.Somasundaram                                       ... Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 28.01.2003 made in A.S.No.
                     75 of 2002, on the file of the Additional Subordinate Court, Tenkasi
                     confirming the judgment and decree dated 24.06.2002 made in O.S.No.211
                     of 2000, on the file of the Principal District Munsif, Tenkasi.


                                         For Appellant         : No appearance

                                         For Respondent        : M/s.J.Anandhavalli




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1767 of 2003




                                                   JUDGMENT

When the matter was taken up for hearing on 19.07.2023, there

was no representation for the appellant, hence, the matter was directed to be

listed on 21.07.2023 under the caption 'for dismissal'. Today when the

matter is taken up for hearing, there is no representation for the appellant.

The appeal is of 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. No costs.

Consequently, connected miscellaneous petition is closed.

Index : Yes / No Speaking Order : Yes / No 21.07.2023 am

https://www.mhc.tn.gov.in/judis S.A.No.1767 of 2003

To

1.The Additional Subordinate Court, Tenkasi.

2.The Principal District Munsif, Tenkasi.

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

https://www.mhc.tn.gov.in/judis S.A.No.1767 of 2003

KRISHNAN RAMASAMY, J.

am

S.A.No.1767 of 2003

21.07.2023

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