Perumal Udayar vs Chinnammal
2021 Latest Caselaw 10810 Mad

                                                                               S.A.No.884 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 27.04.2021

                                                         CORAM:

                                    THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                    S.A.No.884 of 2005
                                                 and M.P.No.12400 of 2005

                     1.Perumal Udayar
                     2.Nallammal
                     3.Azhagammal
                     4.Sellammal
                     5.Selvambal                                                     ...Appellants
                                                            vs.
                     1.Chinnammal
                     2.Palani Ammal
                     3.Chinnaponnu
                     4.Adhimoolam
                     5.Anjalai
                     6.Vasudevan
                     7.Pappathi
                     8.Sarasu
                     9.Thangammal
                     10.Pappa                                                      ...Respondents
                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the judgment
                     and decree of the Subordinate Judge's Court at Ariyalur dated 14.10.2004 in
                     A.S.No.160 of 1984 confirming the judgment and decree of the District Munsif
                     Court at Perambalur dated 12.7.1984 in O.S.No.1002 of 1981.


                                   For Appellants       : No appearance
                                   For Respondents      : R1 to R4, R6 – sd – NA
                                                          R5 – died
                                                          R7, R9 & R10 – Refused
                                                          R8 – not known


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                                                                                   S.A.No.884 of 2005

                                                                            ABDUL QUDDHOSE, J.

                                                                                                pam

                                                          JUDGMENT

Learned counsel for the Appellants on 16.04.2021 has reported "no

instructions" in this matter. Today, the names of the Appellants have also been

printed. The Second Appeal is of the year 2005. Till date, the Appellants have

neither appeared by themselves before this Court or have engaged through a

new counsel. It can now be inferred that the Appellants are not interested to

prosecute the Second Appeal. Accordingly, the Second Appeal is dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

27.04.2021

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

S.A.No.884 of 2005

To

1.The Subordinate Judge's Court at Ariyalur

2.The District Munsif Court at Perambalur

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