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S.A.Tahar Hussain vs L.R.Varadarajan
2025 Latest Caselaw 7439 Mad

Citation : 2025 Latest Caselaw 7439 Mad
Judgement Date : 24 September, 2025

Madras High Court

S.A.Tahar Hussain vs L.R.Varadarajan on 24 September, 2025

                                                                    1
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 24.09.2025

                                                            CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                                   S.A.No.1230 of 2014
                    S.A.Tahar Hussain                                                          ... Appellant
                                                                  Vs.
                    L.R.Varadarajan                                     ...Respondent
                    PRAYER : This Second Appeal is filed under Section 100 of CPC to set

                    aside the Judgment and Decree passed by the Subordinate Judge,

                    Vaniyambadi, Vellore District, dated 08.07.2014 in A.S.No.23 of 2013

                    confirming the Judgment and Decree dated 07.01.2013 made in O.S.No.92 of

                    2004 on the file of the Principal District Munsif-cum-Judicial Magistrate,

                    Vaniyambadi, Vellore District.

                              For Appellant            : No appearance
                              For Respondent           : Mr.L.R.Varadarajan
                                                         Party-in-person
                                                         JUDGMENT

When this matter was called on 18.09.2025, there is no representation

for the appellant and hence, this matter has been listed today i.e., on

24.09.2025 under the caption, 'For Dismissal'. Even today, there is no

representation for the appellant.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/09/2025 08:21:52 pm )

2. Hence, this appeal is dismissed for non-prosecution. No costs.

                    Index: Yes/No                                                         24.09.2025
                    Speaking/Non-speaking Order
                    gv/ay




                    To

1. The Subordinate Judge, Vaniyambadi, Vellore District,

2. The Principal District Munsif-cum-Judicial Magistrate,

Vaniyambadi, Vellore District..

3. The Section Officer,

V.R.Section,

High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/09/2025 08:21:52 pm )

DR. A.D.MARIA CLETE.,J gv/ay

24.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/09/2025 08:21:52 pm )

 
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