Maruthamuthu vs A. Mettur Vanniyar Sangam
2023 Latest Caselaw 5309 Mad

                                                                         S.A.No.1559 of 2010 & M.P. Nos.1 & 2 of 2010




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 02.06.2023

                                                         CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                   S.A.No.1559 of 2010 &
                                                   M.P. Nos.1 & 2 of 2010

                     Maruthamuthu                                                                ... Appellant
                                                              ..Vs..

                     1. A. Mettur Vanniyar Sangam
                        Represented by its President and
                        Secretary,
                        Ambavoor Madura
                        Veppanthattai Taluk
                        Perambalur District
                     2. Sengamalai (died)                                                      ... Respondents

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 30.08.2010 in A.S.No.9 of 2009 on the file of
                     the          Principal District Court, Perambalur, reversing the decree and
                     judgment in O.S.No.54 of 2008 dated 08.09.2009 on the file of the
                     Subordinate Court, Perambalur.

                                              For Appellant            : No appearance
                                              For R1                   : Mr. K. Balu




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                                                                 S.A.No.1559 of 2010 & M.P. Nos.1 & 2 of 2010




                                                     JUDGMENT

When the second appeal came up for hearing on 01.06.2023,

there was no representation for the appellant and hence the Registry was

directed to post this matter under the caption "for dismissal' on

02.06.2023. Even today, i.e., 02.06.2023, counsel on record for the

appellant is not present. Mr. R. Rajadurai (Enrolment No. 3980/18), who

is representing on behalf of the counsel on record for the appellant,

sought for an adjournment. Since the second appeal is of the year 2010,

this Court is not inclined to grant any adjournment.

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

prosecution. No costs. Consequently connected miscellaneous petitions

are dismissed.

02.06.2023 Index : Yes/No Internet : Yes/No bga

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

S.A.No.1559 of 2010 & M.P. Nos.1 & 2 of 2010

To

1. The Principal District Judge, Perambalur.

2. The Subordinate Judge, Perambalur.

3. The Section Officer, V.R. Section, High Court, Madras.

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

S.A.No.1559 of 2010 & M.P. Nos.1 & 2 of 2010

R. HEMALATHA, J.

bga

S.A.No.1559 of 2010 & M.P. Nos.1 & 2 of 2010

02.06.2023

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