A KHADER SHERIFF Vs. KARIM UNNISAH

JUDGEMENT

(1.) THERE is no representation on the side of the appellant. Already, notice is served to the respondent on 18.01.2001. THERE is no representation even on the side of the respondent.

(2.) EARLIER, the Second Appeal came up for hearing on 09.01.2012 and 10.01.2012. On 11.01.2012, when the matter came up for hearing, again there has been no representation on the side of the Appellant and the matter has been directed to be listed under the caption 'for dismissal' on 12.01.2012. Accordingly, the matter has been listed today. Till about 1.00 pm, there is no representation on the side of the Appellant.