Pannerselvam vs Govindasamy Pillai
2023 Latest Caselaw 8817 Mad

                                                                                  S.A.No.1893 of 2003




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 21.07.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                               S.A.No.1893 of 2003
                                                       and
                                            C.M.P(MD)No.18187 of 2003


                     Pannerselvam                                          ... Appellant

                                                          Vs.

                     Govindasamy Pillai                                     ... Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 02.12.2002 made in A.S.No.
                     63 of 2002, on the file of the Additional Sub-Court, Kumbakonam
                     confirming the judgment and decree dated 20.12.2001 made in O.S.No.20 of
                     2000, on the file of the Principal District Munsif, Kumbakonam.


                                          For Appellant         : No appearance

                                          For Respondent        : No appearance




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1893 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

and the respondent. 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.1893 of 2003

To

1.The Additional Sub-Court, Kumbakonam.

2.The Principal District Munsif, Kumbakonam.

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

https://www.mhc.tn.gov.in/judis S.A.No.1893 of 2003

KRISHNAN RAMASAMY, J.

am

S.A.No.1893 of 2003

21.07.2023

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