S.Jagadha vs Chitra
2021 Latest Caselaw 2175 Mad

                                                             S.A.No.150 of 2017


           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                           DATED: 01.02.2021

                               CORAM

           THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY

                           S.A.No.150 of 2017

1.S.Jagadha
2.S.Vijayakumar                                         ...Appellants
                                   Vs
Sivaraman (died)
1.Chitra
2.Rajeevgandhi
3.Devi
4.Thulasirani
5.Lakshmipriya
6.Pavnammal
7.Minor Nivatha
  Rep by her naturl Guardian Pavnammal
8.Minor Thenmozhi
  Rep by her naturl Guardian Pavnammal
9.Jayakumar                                       ... Respondents


(Respondents 6 to 9 impeladed as party respondents vide order dated
29.11.2016 by KRCBJ made in C.M.P.No.5019 of 2016 and M.P.No.2 of 2014
in S.A.Sr.No.85944 of 2013)

1/4
                                                                      S.A.No.150 of 2017


Prayer Civil Revision Petition filed under Section 100 of the Code of Civil
Procedure, prayed to set aside the impugned the judgment and decree dated
31.01.2013 passed in A.S.No.33 of 2012 on the file of the Subordinate Judge,
Harur reversing the Judgment and decree dated 30.03.2012 passed in
O.S.No.131 of 2006 on the file of the District Munsif Court, Harur.
                   For Appellant      : No Appearance
                   For R1 to R5       : Mr.V.Nicholan
                   For R6 to R8       : Mr.M.Ramasamy
                   For R9             : No Appearance


                                   JUDGMENT

On 08.01.2021 and 31.01.2021, the above Second Appeal was listed. On

those occasions, there was no representation for the appellant. Thereafter, the

case is listed today (i.e on 01.02.2021). Even today none appeared on behalf of

the appellant which shows that the appellant is not inclined to prosecute the

case. Hence, the Second Appeal is dismissed for non prosecution. No costs.

01.02.2021 Index: Yes/No Speaking order/Non-speaking order

rst

S.A.No.150 of 2017

To:

1.The Subordinate Judge, Harur

2.The District Munsif Court, Harur.

S.A.No.150 of 2017

KRISHNAN RAMASAMY rst

S.A.No.150 of 2017

01.02.2021