Mohana Bai vs K.Ganesan
2021 Latest Caselaw 10394 Mad

                                                                                      S.A. No.620 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 22.04.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                     S.A. No.620 of 2007
                     Mohana Bai                                                 ...      Appellant
                                                             Vs

                     1.K.Ganesan
                     2.R.Ganeshan
                        (R2 is impleaded vide order
                        of Court dated 26.02.2021
                        made in M.P.No.1 of 2015
                        in SA.No.620 of 2007)
                                                                                ...    Respondents

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     Judgement and Decree passed in A.S.No.47/2005 on the file of the Sub-
                     ordinate Court, Poonamallee, dated 29.12.2006 confirming the Judgment
                     and decree passed in O.S.No.80/2004 on the file of the District Munsif cum
                     Judicial Magistrate, Ambattur dated 30.08.2005.
                                     For Appellant            : No appearance
                                     For Respondent 1         : Mr.P.B.Ramanujam




                                                                           ABDUL QUDDHOSE, J.

                     1/2



https://www.mhc.tn.gov.in/judis/
                                                                                     S.A. No.620 of 2007



                                                                                                     nl
                                                        JUDGMENT

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

representation on the side of the Appellant. Even on the last hearing date

i.e., on 07.04.2021, there was no representation on the side of the Appellant.

The Appellant has also not taken steps to serve notice on R2 till date.

2. It can now be inferred that the Appellant is not interested in

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

dismissed for non-prosecution. No costs.

22.04.2021

nl

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

To

1. The Sub-ordinate Court, Poonamallee

2. The District Munsif cum Judicial Magistrate, Ambattur

S.A. No.620 of 2007

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