Asathambi vs Pitchiyan
2021 Latest Caselaw 24394 Mad

                                                                                S.A.No.1875 of 2004

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 10.12.2021

                                                         CORAM

                                  THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                                    S.A.No.1875 of 2004


                     Asathambi                                                  ...Appellant
                                                            Vs
                     1.Pitchiyan
                     2.Jothi
                     3.Shanmuganathan
                     4.Sakthivel
                     5.Minor Manimaran
                       Rep.by its mother and guardian
                       Jothi
                     6.Ponnuswamy
                     7.Veambiyan
                     8.Anbazhagan
                     9.Muruganantham                                           ...Respondents

                           Second Appeal filed under Section 100 of the Code of Civil
                     Procedure as against the judgement and decree dated 19.04.2004 made in
                     A.S.No.15 of 2002 by the Subordinate Judge, Thiruvarur, confirming the
                     Judgement and decree dated 10.04.2001 made in un filed suit in O.S.No.---
                     of 2001 on the file of the District Munsif Court, Mannargudi.

                                    For Appellant            : No appearance




                     1/3



https://www.mhc.tn.gov.in/judis
                                                                                          S.A.No.1875 of 2004

                                                         JUDGMENT

When the matter was listed for hearing on 08.12.2021, none appeared

for the appellant and the same was listed today under the caption 'FOR

DISMISSAL'.

2. Even today, there is no representation for the appellant. Hence, this

Second Appeal is dismissed for non-prosecution. There shall be no order as

to costs.

10.12.2021

Internet: Yes/No ms

To

1.The Subordinate Judge, Thiruvarur.

2.The District Munsif, Mannargudi.

https://www.mhc.tn.gov.in/judis S.A.No.1875 of 2004

J.NISHA BANU, J., ms

S.A.No.1875 of 2004

10.12.2021

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