P.Veerappan vs P.Venkatachalam
2023 Latest Caselaw 6959 Mad

                                                                        C.M.S.A.No.24 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                               DATED: 23.06.2023
                                                    CORAM
                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                              C.M.S.A.No.24 of 2015

                P.Veerappan                                                          .. Appellant

                                                     Versus
                1.P.Venkatachalam
                2.V.Kumar
                3.Anitha                                                           .. Respondents

                Prayer : Civil Miscellaneous Second Appeal filed under Order 42 Rule 2 of
                CPC read with under Section 100 of CPC against the Judgment and Decree of
                the learned Subordinate Judge, Namakkal made in CMA.No.13 of 2007 dated
                27.01.2012 reversing the judgment and decree dated 23.03.2006 passed in
                R.E.A.No.915 of 2005 in R.E.P.No.307 of 2004 in O.S.No.625 of 1999 on the
                file of learned Additional District Munsif, Namakkal.

                          For Appellant          : Mr.I.Abrar Md Abdullah (No appearance)

                          For Respondents        : Mr.P.Wesley Issac for R1 & R2
                                                   Mr.K.A.Ravindran for R3

                                                  JUDGMENT

The Civil Miscellaneous Appeal has been filed against Judgment and

Decree of the learned Subordinate Judge, Namakkal made in CMA.No.13 of

2007 dated 27.01.2012 reversing the judgment and decree dated 23.03.2006

passed in R.E.A.No.915 of 2005 in R.E.P.No.307 of 2004 in O.S.No.625 of

https://www.mhc.tn.gov.in/judis C.M.S.A.No.24 of 2015

1999 on the file of learned Additional District Munsif, Namakkal.

2. On 16.06.2023, there was no representation for the appellant, hence,

the matter is posted today under the captioned, for dismissal. However, even

today, there is no representation for the appellant, hence, this appeal stands

dismissed for non prosecution. No costs.

23.06.2023 Internet : Yes/No Speaking Order/Non-Speaking Order dhk

To

The Presiding Officer, The Subordinate Judge, Namakkal

https://www.mhc.tn.gov.in/judis C.M.S.A.No.24 of 2015

A.A.NAKKIRAN, J.

dhk

C.M.S.A.No.24 of 2015

23.06.2023

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