Karpagam vs M. Kuppusamy
2021 Latest Caselaw 4730 Mad

                                                                            S.A..No.1462 of 2008



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :     23.02.2021

                                                      CORAM

                                   THE HONOURABLE MR. JUSTICE T. RAVINDRAN

                                                S.A.No. 1462 of 2008
                                                         and
                                            M.P.Nos.1 of 2008 & 1 of 2013

                     1. Karpagam, Wife of Late Thirugnanam
                     2. Dillibabu, Son of Late Thirugnanam
                     3. Dhairyalakshmi, D/o. Late Thirugnanam
                     4. Thandavarayan, Son of Late Thirugnanam                 ... Appellants

                                                    Vs.

                     1. M. Kuppusamy
                     2. K. Sivakumar, S/o. Kuppusamy
                     3. K. Nirmala, D/o. Kuppusamy
                     4. K. Sathyamurthi, S/o. Kuppusamy
                     5. Mannappan
                        Son of Ponnusamy Gounder
                     6. Parvathi, Wife of Palani
                     7. Visalakshi, Wife of Mani                             ... Respondents



                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     Code against the judgment and decree of the learned Additional District
                     and Sessions Judge (Fast Track Court No.2), Ranipet made in A.S. No.15
                     of 2002 dated 10.06.2008 reversing the judgment and decree of the

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis/
                                                                                     S.A..No.1462 of 2008



                     learned District Munsif of Ranipet made in O.S. No.595 of 1988 dated
                     19.04.1993.


                                             For Appellants       : No appearance.
                                             For Respondents
                                             For R2 to R4         : Mr.R. Venkatesan
                                             For R5 to R7         : Mr. P. Manikannan
                                             R1                   : No appearance.


                                                       JUDGMENT

Counsel for the respondents present.

2. In this matter, the counsel for the appellants already reported

no instructions and the appellants being called and remaining absent, the

Registry was directed to list the matter today under the caption "for

dismissal" by printing the names of the appellants in the cause list.

3. Today, when the matter is called, there is no representation

for the appellants. The appellants called, absent.

https://www.mhc.tn.gov.in/judis/ S.A..No.1462 of 2008

4. Resultantly, the second appeal is dismissed for non

prosecution with costs. Consequently, connected miscellaneous petitions

are closed.

23.02.2021

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

To

1. The Additional District and Sessions Judge (Fast Track Court No.2), Ranipet.

2. The District Munsif of Ranipet.

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

https://www.mhc.tn.gov.in/judis/ S.A..No.1462 of 2008

T. RAVINDRAN, J.

bga

S.A.No. 1462 of 2008

23.02.2008

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