Shalamon vs Muthiah ... 1St
2024 Latest Caselaw 18520 Mad

Madras High Court

Shalamon vs Muthiah ... 1St on 19 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                             S.A(MD)No.694 of 2005


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 19.09.2024

                                                               CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  S.A(MD)No.694 of 2005

                Shalamon                                ... Appellant/1st Respondent/1st Defendant

                                                           Vs.

                1.Muthiah                               ... 1st Respondent/Appellant/Plaintiff

                2.Samuevel                              ... 2nd Respondent/2nd Respondent/
                                                                   2nd Defendant


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 10.10.2002 made in
                A.S.No.251 of 2001 on the file of the Sub Court, Aruppukkottai,
                reversing the judgment and decree dated 26.04.2001 made in
                O.S.No.232            of   1998    on    the    file   of   the   District     Munsif     Court,
                Aruppukkottai.


                                  For Appellant                    : No appearance

                                  For R – 1                        : Mr.K.Chelladurai




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


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                                                                              S.A(MD)No.694 of 2005




                                                     JUDGMENT

When the matter was taken up for hearing on 18.09.2024, 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 on 19.09.2024.

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.

                                                                              19.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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

To

1.The Sub Court, Aruppukkottai.

2.The District Munsif Court, Aruppukkottai.

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

19.09.2024

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