Srinivasan vs Natesan
2023 Latest Caselaw 1677 Mad

                                                                                      S.A.No.1076 of 2009



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 01.03.2023

                                                       CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                  S.A.No.1076 of 2009


                     Srinivasan                                           ... Appellant
                                                         ..Vs..

                     1.Natesan
                     2.Vadivel                                            ... Respondents

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 13.12.2006 in A.S.No.73 of 2006 on the file
                     of the Principal Sub Court, Salem, upholding the decree and judgment in
                     O.S.No.2372 of 2004 dated 06.01.2006 on the file of the I Additional
                     District Munsif Court, Salem.
                                         For Appellant     : No appearance
                                            For R1                : Mr.C.K.M.Appaji

                                                     JUDGMENT

When the second appeal came up for hearing on 28.02.2023,

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

posted under the caption 'for dismissal' on 01.03.2023. Even today, i.e.,

01.03.2023 there is no representation for the appellant. The learned

counsel appearing for the first respondent is present.

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

S.A.No.1076 of 2009

R. HEMALATHA, J.

mtl

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

prosecution. No costs.

01.03.2023 Index : Yes/No Internet : Yes/No mtl

To

1. The Principal Sub Court, Salem.

2. The I Additional District Munsif Court, Salem.

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

S.A.No.1076 of 2009

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