Mandhan vs Ranganayaki
2021 Latest Caselaw 15474 Mad

                                                                                S.A.No.2032 of 2002


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      Dated : 02.08.2021
                                                           CORAM
                                   THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                  S.A.No.2032 of 2002
                                                          and
                                                C.M.P.No.17284 of 2004
                                                   and 17734 of 2002

                     1. Mandhan
                     2. Raji                                                       ..Appellants

                                                             Vs.

                     1.   Ranganayaki
                     2.   Komathy
                     3.   Vedagiri
                     4.   Arul
                     5.   Sumathy                                              ...Respondents

                     Prayer: The Second Appeal is filed under Section 100 of Civil
                     Procedure Code against the judgment and decree in OS.No.690/1988
                     dated 29.04.1999 on the file of the District Munsif Court, Poonamallee
                     reversed in AS.No.39 of 1999 dated 10.07.2002 on the file of the
                     Additional District Judge, Fast Track Court No.IV, Poonamallee.


                                     For Appellants      : No appearance.

                                     For Respondents : Mr.A.Palaniappal for R1, R2 & R5
                                                       No appearance for R4.
                                                       R3 – Not claimed.




                     1
https://www.mhc.tn.gov.in/judis/
                                                                                          S.A.No.2032 of 2002


                                                        JUDGMENT

(This case has been heard through video conference) There is no representation on the side of the Appellants. On

27.07.2021, this Court recorded the submission of the learned counsel

for the Appellants that he reports no instructions in this matter and

directed the Registry to print the name of the Appellants in the cause

list and also directed to list the matter on 02.08.2021 (today). The

names of the Appellants have also been printed in the cause list today.

Even today, neither the Appellants have appeared nor have they

engaged a new counsel. It can now be inferred that the Appellants are

not interested in prosecuting this second appeal. Accordingly, the

second appeal is dismissed for non prosecution. No costs.

Consequently, connected miscellaneous petitions are closed.

02.08.2021.

tsh/nl

To

1. The Additional District Judge, Fast Track Court No.IV, Poonamallee.

2. The District Munsif Court, Poonamallee.

ABDUL QUDDHOSE, J.

https://www.mhc.tn.gov.in/judis/ S.A.No.2032 of 2002

tsh/nl

S.A.No.2032 of 2002

02.08.2021.

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