Porkilai vs S.Nithyananthan
2023 Latest Caselaw 5880 Mad

                                                                                       S.A.No.1457 of 2010
                                                                                      and M.P.No.1 of 2010



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 09.06.2023

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                S.A.No.1457 of 2010
                                               and M.P.No.1 of 2010

                     Porkilai                                               ... Appellant
                                                          ..Vs..

                     1.S.Nithyananthan
                     2.Ceres Colon                                          ... Respondents


                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 26.11.2002 in A.S.No.1 of 2001 on the file of
                     the Principal District Court, Pondicherry, reversing the decree and
                     judgment in O.S.No.772 of 1990 dated 31.10.2000 on the file of the
                     Principal District Munsif, Pondicherry.


                                          For Appellant            : No appearance
                                          For R1                   : Mr.T.M.Naveen for
                                                                    Mr.K.P.Jotheeswaran




https://www.mhc.tn.gov.in/judis
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                                                                                   S.A.No.1457 of 2010
                                                                                  and M.P.No.1 of 2010




                                                                          R. HEMALATHA, J.
                                                                                                 mtl


                                                   JUDGMENT

When the second appeal came up for hearing on 08.06.2023,

there was no representation for the appellant and hence was directed to be

posted under the caption 'for dismissal' on 09.06.2023. Even today, i.e.,

09.06.2023 there is no representation for the appellant. Learned counsel

for the first respondent is present.

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

prosecution. No costs. Consequently, connected Miscellaneous Petition is

closed.

09.06.2023 Index : Yes/No Internet : Yes/No mtl

To

1. The Principal District Court, Pondicherry.

2. The Principal District Munsif, Pondicherry.

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

S.A.No.1457 of 2010 and M.P.No.1 of 2010

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