Madras High Court
G.R.Ramadoss vs Athilakshmi on 1 October, 2019
Author: Abdul Quddhose
Bench: Abdul Quddhose
S.A. No.1456 of 2007 and
M.P.No.1 of 2007
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.10.2019
CORAM
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
S.A. No.1456 of 2007
and
M.P.No.1 of 2007
G.R.Ramadoss ... Appellant
Vs
Athilakshmi ... Respondent
PRAYER: Second Appeal filed under Section 100 C.P.C. against the
judgment and decree dated 06.02.2007 passed in A.S.No.7 of 2005 on the
file of Subordinate Court, Ponneri confirming the Judgment and decree
dated 30.06.2004 passed in O.S.No.856 of 1989 on the file of District
Munsif Court, Ponneri.
For Appellant : Mr.M.Kannan
For Respondent : Mr.P.V.Murlidhar
1/3
http://www.judis.nic.in
S.A. No.1456 of 2007 and
M.P.No.1 of 2007
ABDUL QUDDHOSE, J.
nl
JUDGMENT
The matter is listed under the caption for dismissal, today. The learned counsel for the Appellant seeks further time to argue the matter.
However, the learned counsel for the respondent is ready to argue the matter. Even on the earlier occasion, i.e., on 19.09.2019, there was no representation on the side of the Appellant. It can now be inferred that the Appellant is not interested in prosecuting this Second Appeal.
Accordingly, the Second Appeal is dismissed for non-prosecution. No costs. Consequently, connected miscellaneous petition is closed.
01.10.2019 Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order nl To
1. The Subordinate Court, Ponneri
2. The District Munsif Court, Ponneri.
2/3http://www.judis.nic.in S.A. No.1456 of 2007 and M.P.No.1 of 2007 S.A. No.1456 of 2007 3/3 http://www.judis.nic.in