A.Sudalaimuthu ... ... vs Thangamony ... ...
2023 Latest Caselaw 11729 Mad

                                                                                      S.A.No.1390 of 2001



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 01.09.2023

                                                              CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                     S.A.No.1390 of 2001
                     A.Sudalaimuthu                       ... Defendant/Respondent/Appellant
                                                               vs.
                     Thangamony                           ... Plaintiff/Appellant/Respondent


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 30.11.2000 in A.S.No.
                     4 of 1982 on the file of the Subordinate Judge, Padmanabhapuram,
                     Kanniyakumari District, reversing the Judgment and Decree dated
                     06.10.1981 in O.S.No.490 of 1980 on the file of the Additional District
                     Munsif, Padmanabhapuram.

                                        For Appellants    :      Mr.S.Suresh Kumar

                                        For Respondents :        No Appearance


                                                         JUDGMENT

When the matter is taken up for hearing today, the learned counsel

for the appellant would submit that he sent a letter to his client. But, he is

https://www.mhc.tn.gov.in/judis S.A.No.1390 of 2001

not able to contact his client. Hence, reports no instructions. Though the

matter is of the year 2001, service to the respondent has not been

completed, in spite of notice was ordered on many occasions.

Publication was also not effected as ordered by this Court. Under this

circumstances, it appears that the appellant is not interested in

prosecuting the case further. Therefore, in view of the above, this second

appeal is dismissed for non prosecution. No costs.

01.09.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

TM

To

1.The Subordinate Judge, Padmanabhapuram, Kanniyakumari District.

2.The Additional District Munsif, Padmanabhapuram.

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

https://www.mhc.tn.gov.in/judis S.A.No.1390 of 2001

KRISHNAN RAMASAMY, J.

TM

S.A.No.1390 of 2001

01.09.2023

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