Ramachandra Mudaliar vs Shantha
2021 Latest Caselaw 11232 Mad

                                                                                 S.A.No.1489 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 30.04.2021

                                                       CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                  S.A.No.1489 of 2005
                                                          and
                                                 C.M.P.No.16690 of 2002


                     Ramachandra Mudaliar                                 ...   Appellant
                                                       Versus

                     1.Shantha
                     2.Manoharan
                     3.Babu
                     4.Janakiraman
                     5.Jothi
                     6.Gajalakshmi
                     7.Shanthi
                     8.Anitha(Minor)
                     9.Krishnan(Minor)
                     (Minors represented by their mother
                     and guardian Shanthi,
                     7th respondent.)                                     ...   Respondents

                              Second Appeal filed under Section 100 of CPC against the
                     Judgment and Decree dated 21.12.2001 passed in A.S.No.74 of 1990 on
                     the file of the Additional Subordinate Judge, Tindivanam confirming the
                     Judgment and Decree dated 04.05.1990 passed in O.S.No.1077 of 1984
                     on the file of District Munsif, Tindivanam.

                               For Appellant           : No Appearance
                               For Respondents         : Mr.D.Ravichander for R1, R4 to R7
                                                        R3, R8 and R9 Served No Appearance
                                                         R2 - Died
https://www.mhc.tn.gov.in/judis/
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                                                                                   S.A.No.1489 of 2005



                                                        JUDGMENT

The matter is listed under the caption "for dismissal", today. There

is no representation on the side of the appellant, today. Even on the last

hearing date i.e., on 23.04.2021, there was no representation on the side

of the appellant. However, the learned counsel for the respondents 1, 4

to 7 is present. Therefore, it can now be inferred that the appellant is not

interested to prosecute this Second Appeal. Accordingly, the Second

Appeal is dismissed for non prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

30.04.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

To

1. The Additional Subordinate Judge, Tindivanam.

2. The District Munsif, Tindivanam.

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

S.A.No.1489 of 2005

ABDUL QUDDHOSE, J.

vsi2

S.A.No.1489 of 2005 and C.M.P.No.16690 of 2002

30.04.2021

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