N. DHANALAKSHMI Vs. K. SENTHAMARAI

JUDGEMENT

(1.) When the appeal is taken up for hearing today, the appellant Mrs.N.Dhanalakshmi has appeared in person and submitted an affidavit sworn in by her. Her counsel has however not present. Mr.N.Manokaran, learned counsel appearing for the respondent is present.

(2.) In paragraph-4 of her affidavit, she has stated that after Pooja Holidays, the Court's Port-Folio was changed to the Hon'ble Mr. Justice S.Tamilvanan and she had engaged a new counsel viz., Mr.Hariharan and Mrs.Sai Lakshmi and gave vakalat to them on 15.10.2014. She has also stated that without her consent, S.A.No.2125 of 2004 is listed before this Court today i.e., on 20.10.2014 as Part-Heard with her former Advocate's name who had already relinquished his vakalat on 23.9.2014. She has also stated that the appeal be referred to Hon'ble The Chief Justice to be posted before some other Judge as she has lost hope, faith and confidence upon this Court.

(3.) It is obvious to note here that this appeal came up before this Bench on 12.8.2014. On 12.8.2014, when the matter was taken up for hearing, Mr.N.Manokaran, learned counsel for the respondent was ready to argue the case. But Mr.K.Annadurai, learned counsel, who was holding vakalat on behalf of the appellant, had submitted that he was going to withdraw his appearance and to that effect, he had also filed a memorandum, saying that in view of his intimation letter sent to the appellant Mrs.N.Dhanalakshmi by R.P.A.D., dated 11.8.2014 and for the reasons stated therein, he had relinquished his vakalat from this matter.