P.Tamilarasan vs P.Sundari
2021 Latest Caselaw 17363 Mad

                                                                                      S.A.No.489 of 2011


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 24.08.2021

                                                          CORAM:

                                   THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                      S.A.No.489 of 2011

                     1.P.Tamilarasan
                     2.P.Vetrivel
                     3.P.Manimegalai                                             ... Appellants
                                                            ..Vs..

                     P.Sundari                                                   ... Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C., against the
                     judgment and decree dated 14.12.2010 in A.S.No.12 of 2010 on the file of
                     the Principal District Court, Chengalpattu confirming the judgment and
                     decree dated 24.11.2009 in O.S.No.31 of 2008 on the file of the Sub
                     Court, Tambaram.


                                     For Appellants     : No appearance
                                     For Respondent     : No appearance

                                                        JUDGMENT

When the second appeal came up for hearing on 18.08.2021,

there was no representation for the appellants and hence was directed to

be posted under the caption 'for dismissal' on 24.08.2021. Even today, i.e.,

24.08.2021 there is no representation for the appellants. https://www.mhc.tn.gov.in/judis/ S.A.No.489 of 2011

R. HEMALATHA, J.

mtl

2. In view of the same, this Second Appeal is dismissed for non-

prosecution. No costs.

24.08.2021 Index : Yes/No Internet : Yes/No mtl

To

1. The Principal District Court, Chengalpattu

2. The Subordinate Court, Tambaram.

3. The Section Officer, VR Section, High Court, Madras

S.A.No.489 of 2011

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