G.R.Vishaka Guru vs Premasekaran
2023 Latest Caselaw 15467 Mad

Madras High Court

G.R.Vishaka Guru vs Premasekaran on 30 November, 2023

Author: G.Chandrasekharan

Bench: G.Chandrasekharan

                                                                      1

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 30.11.2023

                                                              CORAM:

                             THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN

                                               S.A(MD)NO.658 OF 2023
                                                       and
                                             C.M.P(MD)No.15512 of 2023


                     G.R.Vishaka Guru                         :Appellant/Appellant/Second
                                                                               Defendant

                                                      .vs.


                     1.Premasekaran

                     2.J.Jeyabaskaran                         :Respondents/Respondents/
                                                                              Plaintiffs


                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code against the judgment and decree made in O.S.No.5 of 2009,
                     dated         22.102021,    on     the    file       of   the   District   Munsif   Court,
                     Palani,confirming the judgment and decree made in A.S.No.46 of
                     2021, dated 29.03.2023, on the file of Additional Sub-Court, Palani.


                                       For Appellant                      :No appearance

                                                      JUDGMENT

*********

This Second Appeal is pending for admission quiet some

time. Repeated adjournments have been taken by the appellant for

the admission of this Second Appeal. Since there was no

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

representation for the appellant on 22.11.2023, this Second Appeal

was ordered to be posted under the caption ‘’for dismissal’’ next

week. Therefore, this Second Appeal is posted today under the

caption ‘’for dismissal’’ before this Court. Today also, there is no

representation for the appellant.

2.In the said circumstances, the Second Appeal is dismissed

for non-prosecution. No costs. Consequently, connected

Miscellaneous Petition is closed.

30.11.2023

Index:Yes/No Internet:Yes/No NCC:Yes/No vsn

To

1.The District Munsif, Palani.

2.The Additional Sub-Judge, Palani.

3.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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

G.CHANDRASEKHARAN,J.

vsn

JUDGMENT MADE IN S.A(MD)NO.658 OF 2023 and

30.11.2023

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