V.Shankaran vs Nallammal
2024 Latest Caselaw 418 Mad

Madras High Court

V.Shankaran vs Nallammal on 5 January, 2024

                                                                           SA(MD).No.159 of 2015


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 05.01.2024

                                                         CORAM:

                      THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR


                                                   SA(MD).No.159 of 2015


                    V.Shankaran                                              ... Appellant

                                                             -vs-

                    1.Nallammal
                    2.V.Krishnamoorthy                                     .. Respondents

                    PRAYER: The Second Appeal is filed under Section 100 C.P.C to set

                    against the Judgment and Decree rendered by the learned Principal District

                    Judge, Tiruchirappalli in A.S.No.31 of 2013, dated 21.10.2013 reversing

                    the Judgment and decree of the learned Second Additional Subordinate

                    Judge, Tiruchirappalli in O.S.No.339 of 2006, dated 21.02.2013.



                                  For Appellants        : No appearance

                                  For Respondents        : No appearance




                   1
https://www.mhc.tn.gov.in/judis
                                                                                SA(MD).No.159 of 2015


                                                     JUDGMENT

The Second Appeal is of the year 2015 and the same has been

came up for consideration on 04.01.2024. As there was no representation

for the appellant, the same was directed to be listed today under the caption

“for dismissal”. In spite of the same, the matter being listed today under

the caption for dismissal, there is no representation for the appellant

neither through counsel nor appeared in person. In the circumstances, this

Court is left with no other option except to dismiss this Second Appeal for

non prosecution.

2. Accordingly, the Second Appeal is dismissed for non

prosecution. No costs.

                                                                                     05.01.2024
                    Internet : Yes / No
                    Index    : Yes / No
                    trp

                    To

1. The learned Principal District Judge, Tiruchirappalli.

2. The learned Second Additional Subordinate Judge, Tiruchirappalli

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

MUMMINENI SUDHEER KUMAR. J.

trp

05.01.2024

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