Anthony vs Arockiasamy
2024 Latest Caselaw 19278 Mad

Madras High Court

Anthony vs Arockiasamy on 4 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                             S.A(MD)No.439 of 2005


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 04.10.2024

                                                               CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  S.A(MD)No.439 of 2005

                Anthony                                 ... Appellant/Appellant/Plaintiff

                                                           Vs.

                1.Arockiasamy
                2.K.Arulanandan                         ... Respondents/Respondents/Respondents


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 28.12.2004 made in
                A.S.No.18 of 2004 on the file of the Additional Sub Court, Thanjavur,
                confirming the judgment and decree dated 09.06.2004 made in
                O.S.No.140            of   2003    on    the    file   of   the   District     Munsif     Court,
                Thiruvaiyaru.


                                  For Appellant                    : No appearance

                                  For Respondents                  : No appearance




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                1/4
                                                                              S.A(MD)No.439 of 2005




                                                     JUDGMENT

When the matter was taken up for hearing on 03.10.2024, 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 thereby the matter was ordered to be

listed on 04.10.2024.

2.When the matter is taken up for hearing today, even though

the name of the appellant has been printed in the cause list, there is no

representation on behalf of the appellant. Hence, the Second Appeal is

dismissed for non-prosecution. No costs.

                                                                              04.10.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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

To

1.The Additional Sub Court, Thanjavur.

2.The District Munsif Court, Thiruvaiyaru.

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

04.10.2024

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