Sekaran vs Arumugam
2023 Latest Caselaw 6432 Mad

                                                                                      S.A(MD).No.130 of 2021

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 16.06.2023

                                                             CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                    S.A.(MD)No.130 of 2021
                                                 and C.M.P(MD)No.2016 of 2021

                     Sekaran                                      .... Appellant/Respondent/Plaintiff

                                                                 Vs.

                     Arumugam                                     ... Respondent/Respondent/Defendant

                     Prayer :          Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, against the judgment and decree dated 13.06.2018 passed in
                     A.S.No.06 of 2015 on the file of the Principal District Court, Pudukottai,
                     reversing the judgment and decree dated 01.02.2014 passed in O.S.No.235
                     of 2009 on the file of the Sub Court, Pudukottai.


                                               For Appellant       : No appearance
                                               For Respondent      : Mr.M.Suresh

                                                         JUDGMENT

The matter is listed under the caption 'for dismissal' today. There is no

representation on the side of the appellant. The learned counsel for the

respondent is present. On the last hearing date also on 06.06.2023, there

was no representation on the side of the appellant and that is the reason why

https://www.mhc.tn.gov.in/judis S.A(MD).No.130 of 2021

the mater is listed today under the caption 'for dismissal'. Earlier it was

recorded by this Court in its earlier order dated 06.06.2023 that the

settlement talks between the parties have failed and there is no possibility of

settlement. It can now be inferred that the appellant is not interested in

prosecuting this Second Appeal. Accordingly, this Second Appeal is

dismissed for non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

16.06.2023 Index : Yes/No Internet: Yes/No CM

To,

1.The Principal District Court, Pudukottai,

2. The Sub Court, Pudukottai.

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

https://www.mhc.tn.gov.in/judis S.A(MD).No.130 of 2021

ABDUL QUDDHOSE, J.

CM

S.A.(MD)No.130 of 2021 and C.M.P(MD)No.2016 of 2021

16.06.2023

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