Jagadambal vs Manjunath
2021 Latest Caselaw 4067 Mad

                                                                                    S.A..No.1523 of 2008



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :         17.02.2021

                                                      CORAM

                                   THE HONOURABLE MR. JUSTICE T. RAVINDRAN

                                                S.A.No. 1523 of 2008
                                                         and
                                                 M.P. No.1 of 2008


                     1. Jagadambal
                     2. G. Karunakaran                                                ... Appellants
                                                            Vs.
                     C. Surendra Nath (deceased)
                     S. Sarojini (deceased)
                     1. Manjunath
                     2. Shailaja                                                    ... Respondents

                     (Legal representatives of the deceased 1st and 2nd respondents)

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     Code against the judgment and decree passed in A.S.No.15 of 2007 of
                     the Hon'ble 2nd Addl. City Civil Judge at Chennai dated 14.09.2007
                     confirming the judgment and decree dated 26.06.2006 made in
                     O.S.No.907 of 1998 on the file of the VIII Assistant City Civil Court
                     Judge at Chennai.
                                           For Appellants         : No appearance
                                           For Respondents        : Mr. K.P.H. Thulasiraman

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis/
                                                                                   S.A..No.1523 of 2008



                                                      JUDGMENT

Counsel for the respondents present.

2. No representation for the appellants for the past two

hearings. Accordingly, the matter had been directed to be listed today for

dismissal.

3. Even today, there is no representation for the appellants,

despite the matter being called twice. Appellants called, absent.

4. In the light of the abovesaid position, the second appeal is

dismissed for non prosecution, with costs. Consequently, connected

miscellaneous petition is closed.

17.02.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

https://www.mhc.tn.gov.in/judis/ S.A..No.1523 of 2008

To

1. The 2nd Addl. City Civil Judge, Chennai

2. The VIII Assistant City Civil Court Judge, Chennai.

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

https://www.mhc.tn.gov.in/judis/ S.A..No.1523 of 2008

T. RAVINDRAN, J.

bga

S.A.No.1523 of 2008

17.02.2021

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