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Chandran … vs Manickam
2024 Latest Caselaw 17447 Mad

Citation : 2024 Latest Caselaw 17447 Mad
Judgement Date : 3 September, 2024

Madras High Court

Chandran … vs Manickam on 3 September, 2024

                                                                                    S.A.No.1513 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 03.09.2024

                                                      CORAM

                             THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                                S.A. No. 1513 of 2011
                                                and M.P.No.1 of 2011

                     Chandran                                                         … Appellant

                                                           Vs.

                     1.Manickam
                     2.Singaravadivel                                               .. Respondents

                     PRAYER: Second Appeal filed under Section 100 of C.P.C., to set aside
                     the judgment and decree dated 21.03.2011 passed in A.S.No.5 of 2010 on
                     the file of the Sub Court, Mannargudi, reversing the judgment and decree
                     dated 30.09.2009 passed in O.S.No.28 of 2003 on the file of the District
                     Munsif Court, Thiruthuraipoondi.
                                           For Appellant         : No appearance

                                           For Respondents       : Mr.Karthikesan

                                                  JUDGMENT

When the matter was taken up for hearing on 06.08.2024,

13.08.2024 and 23.08.2024, there was no representation for the appellant.

Hence, the matter was posted today under the caption 'for dismissal'.

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

Even today, there is no representation for the appellant. Hence, the

Second Appeal is dismissed for non-prosecution. However, there shall be

no order as to costs. Consequently, the connected Miscellaneous Petition

is closed.

03.09.2024 Index :Yes/No gsa

To

1.The Subordinate Judge, Mannargudi.

2.The District Munsif, Thiruthuraipoondi.

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

N.SENTHILKUMAR, J.

Gsa

03.09.2024

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

 
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