V.Ramasamy vs Krishnan
2024 Latest Caselaw 18328 Mad

Madras High Court

V.Ramasamy vs Krishnan on 13 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                       S.A(MD)Nos.453 & 454 of 2006


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 13.09.2024

                                                    CORAM

                    THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                       S.A(MD)Nos.453 & 454 of 2006

                S.A(MD)No.453 of 2006

                V.Ramasamy                                        ... Appellant

                                                  Vs.

                Krishnan                                          ... Respondent

                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree made in A.S.No.85 of 2003, dated
                20.04.2004, on the file of the Principal Sub-Court, Tenkasi reversing the
                judgment and decree made in O.S.No.101 of 2001, dated 11.08.2003 on the
                file of the Principal District Munsif, Tenkasi.
                S.A(MD)No.454 of 2006

                V.Ramasamy                                        ... Appellant

                                                  Vs.

                Krishnan                                          ... Respondent

                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree made in A.S.No.27 of 2004, dated
                20.04.2004, on the file of the Principal Sub-Court, Tenkasi confirming the
                judgment and decree made in O.S.No.101 of 2001 dated 11.08.2003, on the
                file of the Principal District Munsif, Tenkasi.
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                                                                             S.A(MD)Nos.453 & 454 of 2006


                                  For Appellant                : No appearance
                                  (in both appeals)
                                  For Respondent               : No appearance
                                  (in both appeals)

                                                       JUDGMENT

When the matters were taken up for hearing on 30.08.2024, the

learned counsel appearing for the appellant filed a memo stating that the

letter sent to the appellant has been returned with an endorsement

'insufficient address' and reported 'no instructions'. Hence, this Court directed

the Registry to print the name of the appellant in the cause list and directed to

list the matters on 13.09.2024.

2.When the matters are 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 and the same clearly indicates that

the appellant has not shown any interest to prosecute the appeals any further.

There is no representation for the respondent. Hence, these Second Appeal

are dismissed for non-prosecution. No costs.

                                                                                   13.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                am

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

S.A(MD)Nos.453 & 454 of 2006

To

1.The Principal Sub-Court, Tenkasi.

2.The Principal District Munsif, Tenkasi.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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S.A(MD)Nos.453 & 454 of 2006

V.BHAVANI SUBBAROYAN, J.

am

Judgment made in S.A(MD)Nos.453 & 454 of 2006

13.09.2024

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