Chellathurai vs Govindan
2023 Latest Caselaw 2909 Mad

                                                                           S.A.(MD)No.242 of 2022

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 20.03.2023

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                               S.A.(MD)No.242 of 2022
                                                        and
                                          C.M.P.(MD)Nos.3147 & 3148 of 2022


                     Chellathurai                                             ... Appellant

                                                            /Vs./

                     Govindan                                                 ... Respondent


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code to set aside the judgment and decree passed in A.S.No.28 of 2016,
                     on the file of the Subordinate Judge, Pattukottai, Thanjavur District,
                     dated 20.06.2019 confirming the decree and judgment passed in O.S.No.
                     145 of 2013 on the file of the District Munsif, Pattukottai, Thanjavur
                     District, dated 30.09.2019 by allowing this Appeal.


                                      For Appellant      : No appearance
                                      For Respondent     : Mr.D.Senthil




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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD)No.242 of 2022




                                                         JUDGMENT

This matter is listed under the caption ‘For Dismissal’ today. There

is no representation on the side of the appellant once again.

2. Even on the last hearing date, ie., on 10.03.2023, there was no

representation on the side of the appellant. The learned counsel

appearing for the respondent is present. The appellant has challenged the

concurrent findings of the Courts below. It can now be inferred that the

appellant is not interested in prosecuting the Second Appeal.

Accordingly, this Second Appeal is dismissed for non-prosecution.

There shall be no order as to costs. Consequently, connected

Miscellaneous Petitions are closed.

                                                                                   20.03.2023
                     Index          : Yes / No
                     NCC            : Yes / No
                     Sm

https://www.mhc.tn.gov.in/judis S.A.(MD)No.242 of 2022

TO:

1.The Subordinate Judge, Pattukottai, Thanjavur District.

2.The District Munsif, Pattukottai, Thanjavur District.

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.242 of 2022

ABDUL QUDDHOSE, J.

Sm

Judgment made in S.A.(MD)No.242 of 2022

Dated:

20.03.2023

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