P.Paramasivan @ P.P.Sivam vs Sengol Mutt
2024 Latest Caselaw 15830 Mad

Madras High Court

P.Paramasivan @ P.P.Sivam vs Sengol Mutt on 14 August, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                 S.A(MD)No.425 of 2006


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 14.08.2024

                                                           CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                               S.A(MD)No.425 of 2006
                                                       and
                                             C.M.P(MD)No.3599 of 2006


                P.Paramasivan @ P.P.Sivam ... Appellant/Appellant/Defendant


                                                     Vs.


                Sengol Mutt                          ... Respondent/Respondent/Plaintiff


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 23.11.2005 passed in
                A.S.No.198 of 2005 on the file of the Principal Sub Court, Tirunelveli,
                confirming the judgment and decree dated 19.12.2003 passed in
                O.S.No.145 of 1990 on the file of the Principal District Munsif Court,
                Tirunelveli.


                                  For Appellant               : No appearance

                                  For Respondent              : Mr.RM.Arun Swaminathan




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


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                                                                                S.A(MD)No.425 of 2006




                                                      JUDGMENT

When the matter was taken up for hearing on 13.08.2024, the

learned counsel appearing for the appellant reported "no instructions".

Hence this Court had directed the Registry to print the name of the

appellant in the cause list and directed to list the matter on 14.08.2024.

2. Even today i.e., on 14.08.2024, there was no representation

on behalf of the appellant and the same clearly indicates that the

appellant has not shown any interest to prosecute the appeal.

3. The learned counsel appearing for the respondent submitted

that the parties have settled the matter out of Court.

4.In view of the above, the Second Appeal is dismissed as

infructuous. No costs. Consequently, connected Miscellaneous Petition

is closed.

                                                                         14.08.2024
                NCC                        : Yes/No
                Index                      : Yes/No
                Internet                   : Yes
                ps

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

To

1.The Principal Sub Court, Tirunelveli.

2.The Principal District Munsif Court, Tirunelveli.

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

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

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in

14.08.2024

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