K. Sumathi vs A. Kothandam
2024 Latest Caselaw 19768 Mad

Madras High Court

K. Sumathi vs A. Kothandam on 21 October, 2024

                                                                                               S.A. No.617 of 2022

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 21.10.2024

                                                              CORAM :

                                         THE HON'BLE MR. JUSTICE K. RAJASEKAR
                                                       S.A. No. 617 of 2022

                    K. Sumathi                           ... Appellant/ Appellant/ Plaintiff

                                                                Vs.


                    A. Kothandam                         ... Respondent/ Respondent / Defendant


                                  Second Appeal filed Under Section 100 of Civil Procedure Code against
                    the Judgment and Decree dated 31.10.2019 made in A.S. No.13 of 2019 on the
                    file of the I Additional District and Sessions Judge, Vellore confirming the
                    Judgment and Decree dated 22.08.2017 made in O.S. No.95 of 2012 on the file
                    of the Subordinate Court at Gudiyatham.


                                    For Appellant        :     No Appearance

                                    For Respondent       :     Mr. S. Vigheshwaran
                                                               (for M/s. S. Arivazhagan)


                                                               *****




                                                             JUDGMENT

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

There was no representation on behalf of the appellant for the past three

hearing dates.

2. Even today, there is no representation on behalf of the appellant and

the learned counsel for the respondent has been appearing continuously for all

the hearings. This shows that the appellant is not interested in this case,

therefore, this Court is inclined to dismiss this second appeal for non-

prosecution.

3. Accordingly, this Second Appeal is dismissed for non-prosecution.

No cost.

21.10.2024 stn Index:Yes/No Speaking Order : Yes/No Neutral Citation Case : Yes/No

To:

1. The Section Officer, VR Section, High Court, Madras.

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

K. RAJASEKAR, J.

stn

21.10.2024

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