Anju Anna Abraham vs Selvin Charles
2024 Latest Caselaw 18172 Mad

Madras High Court

Anju Anna Abraham vs Selvin Charles on 11 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                    S.A(MD)No.422 of 2006


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 11.09.2024

                                                           CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                S.A(MD)No.422 of 2006
                                                        and
                                              C.M.P(MD)No.3549 of 2006

                Anju Anna Abraham                     ... Appellant/Appellant/Plaintiff

                                                         Vs.

                1.Selvin Charles

                2.The State of Tamil Nadu,
                  Represented by the District Collector,
                  Kanyakumari District,
                  Nagercoil.                ... Respondents/Respondents/Defendants


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 06.09.2005 made in
                A.S.No.100 of 2004 on the file of the I Additional Sub Court, Nagercoil
                (camp at Padmanabapuram) confirming the judgment and decree dated
                05.07.2004 made in                O.S.No.261 of 2002 on the file of the Principal
                District Munsif Court, Padmanabapuram.


                                  For Appellant                 : No appearance

                                  For R – 2                     : Mr.R.Ragavendran
                                                                  Government Advocate




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


                1/4
                                                                              S.A(MD)No.422 of 2006




                                                     JUDGMENT

When the matter was taken up for hearing on 10.09.2024, 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 under the caption 'for dismissal' on 11.09.2024.

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 was

no representation on behalf of the appellant. Hence, the Second Appeal

is dismissed for non-prosecution. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                              11.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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

To

1.The I Additional Sub Court (camp at Padmanabapuram), Nagercoil.

2.The Principal District Munsif Court, Padmanabapuram.

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

11.09.2024

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