Ramani vs Rajeswari Ammal
2021 Latest Caselaw 10243 Mad

                                                                                      S.A. No.548 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 21.04.2021

                                                           CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                      S.A. No.548 of 2007
                     1.Ramani
                     2.Shakila                                              ...    Appellants
                                                              Vs

                     1.Rajeswari Ammal
                     2.Andalammmal                                          ...   Respondents

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     judgment and decree dated 17.11.2005 made in A.S.No.45 of 2000 on the
                     file of the Additional District Judge (Fast Track Court No.II),
                     Kancheepuram confirming the Judgment and Decree dated 24.03.2000 made
                     in O.S.No.78 of 1999 on the file of the District Munsif Court, Uthiramerur.


                                     For Appellants      : No appearance
                                     For Respondent 1 : No appearance




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https://www.mhc.tn.gov.in/judis/
                                                                                     S.A. No.548 of 2007

                                                                           ABDUL QUDDHOSE, J.
                                                                                                     nl
                                                        JUDGMENT

The matter is listed under the caption for dismissal today. There is no

representation on the side of the Appellants. The name of the Appellants

have also been printed in the casuelist today. Even on the last hearing date

i.e., on 08.04.2021, there was no representation on the side of the

Appellants. It can now be inferred that the Appellants are not interested in

prosecuting this second appeal. Accordingly, this second appeal shall stand

dismissed for non-prosecution. No costs.

21.04.2021

nl

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order

To

1. The Additional District Judge (Fast Track Court No.II), Kancheepuram

2. The District Munsif Court, Uthiramerur.

S.A. No.548 of 2007

https://www.mhc.tn.gov.in/judis/