P.R.Seenivasan vs Kaliamoorthy
2024 Latest Caselaw 20119 Mad

Madras High Court

P.R.Seenivasan vs Kaliamoorthy on 24 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                  S.A(MD)No.447 of 2006


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 24.10.2024

                                                          CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  S.A(MD)No.447 of 2006

                P.R.Seenivasan                       ... Appellant/Respondent/Defendant

                                                        Vs.

                Kaliamoorthy                         ... Respondent/Appellant/Plaintiff


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 20.02.2006 made in
                A.S.No.106 of 2005 on the file of the Principal Sub Court, Kumbakonam,
                reversing the judgment and decree dated 11.01.2005 made in
                O.S.No.52 of 1997 on the file of the Principal District Munsif Court,
                Kumbakonam.


                                  For Appellant               : No appearance

                                  For Respondent              : No appearance



                                                       JUDGMENT

When the matter was taken up for hearing on 23.10.2024, 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 23.10.2024.

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

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.

                                                                              24.10.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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

To

1.The Principal Sub Court, Kumbakonam.

2.The Principal District Munsif Court, Kumbakonam.

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

24.10.2024

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