Alamelu vs Parvatham Ammal
2021 Latest Caselaw 10388 Mad

                                                                                  S.A. No.1244 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 22.04.2021

                                                       CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                 S.A. No.1244 of 2007 &
                                                    M.P.No.3 of 2007
                     1.Alamelu
                     2.Venkatesan
                     3.Pachaiyammal                                         ...       Appellants
                                                          Vs

                     Parvatham Ammal                                        ...      Respondent

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the decree
                     and judgment passed by the Learned Principal District Judge, Perambulur in
                     A.S.No.76 of 2002 dated 13.02.2003 reversing the decree and judgment
                     passed by the District Munsif of Perambalur in O.S.No.1096 of 1994 dated
                     21.12.1999.


                                     For Appellants   : No appearance
                                     For Respondent   : Mr.S.Baskaran




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https://www.mhc.tn.gov.in/judis/
                                                                                    S.A. No.1244 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. Even on the last hearing date

i.e., on 07.04.2021, 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. Consequently, connected

miscellaneous petition is closed.

22.04.2021

nl

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

To

1. The Principal District Judge, Perambulur

2. The District Munsif of Perambalur S.A. No.1244 of 2007

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