Kulandai Ammal vs S.Savariraj
2021 Latest Caselaw 3139 Mad

                                                                                S.A.No.1888 of 2000


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATE: 09.02.2021

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                            S.A.No.1888 of 2000

                 1.Kulandai Ammal
                 2.Jayamary
                 3.Rojali
                 4.Alphons                                            ...Appellants
                                                     Vs.

                 1.S.Savariraj
                 2.S.Peter Selvaraj
                 3.S.David Raj                                        ..Respondents


                 PRAYER: This Second Appeal is filed under Section 100 of Civil Procedure
                 Code, setting aside the judgment and decree dated 22.09.1999 made in A.S.
                 (MD).No.100 of 1999 on the file of the Principal Subordinate Court,
                 Trichirappalli and to restore the judgment and decree dated 17.02.1999
                 made in O.S.No.94 of 1996 on the file of the District Munsif Court,
                 Manapparai.




                                   For Appellants   : No Appearance
                                   For Respondents: Ms.Priyavadhana
                                                    for M/s.T.R.Rajaraman




                 1/4
http://www.judis.nic.in
                                                                                    S.A.No.1888 of 2000




                                                 JUDGMENT

Today, the Second Appeal is listed under the caption “for

dismissal”. Even on the last hearing date i.e., on 21.01.2021, there is no

representation on behalf of the appellants. Today also, there is no representation

on the side of the appellants. It can now be inferred that the appellants are not

interested in prosecuting this appeal.

2. Accordingly, this Second Appeal is dismissed for non prosecution. No

costs.

                                                                               18.01.2021
                 Index    : Yes/No
                 Internet : Yes/No
                 tsg
                 To

1.The Principal Subordinate Court, Trichirappalli.

2.The District Munsif Court, Manapparai.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in S.A.No.1888 of 2000

N.SATHISH KUMAR, J.

tsg

S.A.No.1888 of 2000

http://www.judis.nic.in S.A.No.1888 of 2000

09.02.2021

http://www.judis.nic.in