UDHAYAKUMAR Vs. DHANDAPANI

JUDGEMENT

(1.) WHEN the second appeal came up for hearing on 28.8.2014, there was no representation on behalf of the appellant. Even when the second appeal was taken up earlier on 16.7.2014, there was also no representation on behalf of the appellant. Therefore, the Registry was directed to list the second appeal today i.e., on 01.09.2014, under the caption ''For Dismissal ''. Even today, also there is no representation for the appellant. On the other hand, Mr.S.K.Rakhunathan, learned counsel for the first respondent is present. Under this circumstance, this Court presumes that the appellant does not have any interest to get on with the second appeal and therefore, there is no other go for this Court excepting to dismiss the second appeal for non -prosecution. Accordingly, the second appeal is dismissed for non -prosecution.