M PRABAKARAN Vs. P KAILASAM

JUDGEMENT

(1.) Today when the matter is taken up for hearing, there is no representation for the appellant. Documents perused. This appeal is pending from the year 2009. Inspite of repeated adjournments, the learned counsel appearing for the appellant has not been present before this Court for representing the case of the appellant. Even after sending the notice, nobody is present before this Court for submitting the case of the appellant. So, this Court has appointed Mr.Hari Babu as legal aid counsel for engaging the case of the appellant.

(2.) This appeal arises against the judgment in S.T.C.No.1074 of 2007, dated 23.07.2009, on the file of District Munsif cum Judicial Magistrate, Paramathi.

(3.) The facts of the case is as follows: