Ammasi vs Lakshmi
2021 Latest Caselaw 4395 Mad

                                                                                   S.A..No.1618 of 2008



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :        19.02.2021

                                                      CORAM

                                   THE HONOURABLE MR. JUSTICE T. RAVINDRAN

                                                S.A.No. 1618 of 2008

                     Ammasi
                     S/o. Ramasamy Gounder                                           ... Appellant

                                                           Vs.

                     1. Lakshmi, W/o. Late Manoharan
                     2. Minor Arasan
                     3. Minor Mala
                     4. Minor Kaliarasan                                           ... Respondents

                         Minor respondents 2 to 4 through court guardian
                         Advocate T.S. Mahendiran


                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     Code against the judgment and decree             in A.S.No.26/2004 dated
                     10.02.2006 on the file of the Subordinate Judge, Mettur against the
                     judgment and decree in O.S.No.95/2000 dated 29.01.2004 on the file of
                     the District Munsif-cum-Judicial Magistrate, Omalur.
                                           For Appellant         : No appearance
                                           For Respondents       : Mr.D. Shivakumaran


                     Page 1 of 2

https://www.mhc.tn.gov.in/judis/
                                                                                  S.A..No.1618 of 2008



                                                                             T. RAVINDRAN, J.
                                                                                                 bga

                                                      JUDGMENT

Counsel for the respondents present.

2. Despite the matter being called twice, there is no

representation for the appellant. Even for the last two hearings, there has

been no representation for the appellant.

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

dismissed for non prosecution with costs. Consequently, connected

miscellaneous petition, if any, is closed.

19.02.2021

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

To

1. The Subordinate Judge, Mettur

2. The District Munsif-cum-Judicial Magistrate, Omalur.

3. The Section Officer, VR Section, High Court, Madras S.A.No. 1618 of 2008

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