Janardhanan vs Vincent
2023 Latest Caselaw 14303 Mad

                                                                         S.A.(MD).No.119 of 2017

                                  THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 16.11.2023

                                                    CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                            S.A.(MD).No.119 of 2017
                     Janardhanan                                           ... Appellant

                                                        /Vs./
                     1. Vincent
                     2. Vavarai Panchayat,
                        Represented by its President.
                     3. Kunjammal
                     4. Vijayalakshmi
                     5. Sanantha Rajan
                     6. Pirithvirajan
                     7. Sivarajan
                     8. Rosamma
                     9. Ponnappan
                     10. Sugumaran                                         ...Respondents
                     [Respondents 3, 5 to 7, 9 & 10 are given up, vide order of this Court,
                     dated 07.02.2017]


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code to set aside the Decree and Judgment dated 21.04.2014 made in
                     A.S.No.42 of 2009 on the file of the Learned Subordinate Judge,

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD).No.119 of 2017

                     Kuzhithurai, reversing the decree and judgment dated 25.11.2009 made
                     in O.S.No.549 of 2001 on the file of the Learned II Additional District
                     Munsif, Kuzhithurai.
                                     For Appellants      : No appearance
                                     For R-2             : Mr.R.Anandharaj


                                                      JUDGMENT

In an earlier occasion, there was no representation on the

side of the Appellant. Since the Appellant has not represented either by

Counsel or by himself to prosecute the matter, this case was posted today

(i.e. 16.11.2023) under the caption 'for dismissal'. Today also the

Appellant is not represented by his Counsel and he is not present in

person, which shows that the Appellant is interested in prosecuting the

Second Appeal.

2. Hence, the Second Appeal is dismissed for

non prosecution. No Costs.

                                                                                  16.11.2023
                     Index        : Yes / No
                     NCC          : Yes / No
                     ksa

https://www.mhc.tn.gov.in/judis S.A.(MD).No.119 of 2017

TO:

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.119 of 2017

S.SRIMATHY, J.

ksa

Judgment made in S.A.(MD)No.119 of 2017

16.11.2023

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