Nachammal vs Mayandi
2021 Latest Caselaw 1852 Mad

                                                                           S.A(MD).No.165 of 2015


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 27.01.2021

                                                  CORAM :

                            THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                          S.A(MD).No.165 of 2015


                   Nachammal                                 .. Appellant / plaintiff


                                                       Vs.


                   1. Mayandi
                   2.Subramani
                   3.Deivendran
                   4. Kasirajan
                   5.Manoharan
                   6.Angammal
                   7.Dhanalakshmi
                   8.Murugeswari
                   9.Pushpavalli                              ... Respondents / defendants



                   Prayer:     Second Appeal filed under Section 100 CPC against the
                   Judgment and Decree in A.S.No.80 of 2012 passed by the learned
                   Subordinate Judge, Sivagangai, dated 16.06.2014 confirming the decree
                   and Judgment in O.S.No.110 of 2010, dated 21.06.2012 passed by the
                   learned Principal District Munsif, Manamadurai.




                     1/3
http://www.judis.nic.in
                                                                          S.A(MD).No.165 of 2015




                                For Appellant          : No appearance

                                For R2                 : No appearance
                                For R3 to R5           : Mr. C.M.Arumugam
                                For R6 and R9          : Mr. P. Muthukrishnan
                                For R7 and R8          : Mr. S. Balakrishnan



                                                ORDER

Since there was no appearance on behalf of the appellant on

08.01.2021 as well as on 22.01.2021, this appeal was listed under the

caption for dismissal today. Even today, non appears for the appellant.

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

27.01.2021

Index : yes/no Internet : yes/no trp

To

1. The Subordinate Court, Sivagangai,

2. The Principal District Munsif, Manamadurai.

http://www.judis.nic.in S.A(MD).No.165 of 2015

R.SUBRAMANIAN,J.,

trp

S.A(MD).No.165 of 2015

27.01.2021

http://www.judis.nic.in