Mathiazhagan vs Veeramalai
2024 Latest Caselaw 18408 Mad

Madras High Court

Mathiazhagan vs Veeramalai on 18 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                  S.A(MD)No.106 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 18.09.2024

                                                       CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                               S.A(MD)No.106 of 2004


                     Mathiazhagan                                        ... Appellant

                                                         .vs.

                     1.Veeramalai
                     2.Raviverman                                        ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the decree and judgment passed on 19.12.2009 in A.S.No.142
                     of 2003, on the file of the Sub-Court, Trichirappalli confirming the decree
                     and judgment passed on 11.04.2002 in O.S.No.274 of 1992, on the file of
                     the District Munsif Court, Tiruchirapalli.


                                         For Appellant          : No appearance

                                         For R1                 : Mr.R.Subramanian
                                         For R2                 : No appearance




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                              S.A(MD)No.106 of 2004




                                                 JUDGMENT

The appeal was listed on 03.09.2024 and 13.09.2024. On that

days, there was no representation for the appellant. Therefore, the appeal

was directed to be listed today (18.09.2024) under the caption 'for

dismissal'. Today also there is no representation for the appellant and the

second respondent. Hence, this appeal is dismissed for non-prosecution. No

cost.

Index : Yes / No Speaking Order : Yes / No 18.09.2024 am

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

To

1.The Sub-Court, Trichirappalli.

2.The District Munsif Court, Tiruchirapalli.

3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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

V.BHAVANI SUBBAROYAN, J.

am

18.09.2024

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