V.Nagarathinammal vs V.S.Govindhachari Trust
2021 Latest Caselaw 722 Mad

                                                                       S.A.No.1133 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 08.01.2021

                                                     CORAM:

                                      THE HON'BLE MR.JUSTICE T.RAVINDRAN

                                                 S.A.No.1133 of 2008

                     1. V.Nagarathinammal

                     2. Shanmuga Achari

                     3. Gowri

                     4. V.Ramani

                     5. V.Durga

                     6. V.Lakshmi

                     Old No.33, New No.44,
                     Andiappan Naicken Street,
                     Choolai,
                     Chennai – 600 112.                                  ...   Appellants

                                                    Vs.

                     V.S.Govindhachari Trust,
                     Rep. By Managing Trustee,
                     M.Kandasamy                                         ... Respondent




                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                 S.A.No.1133 of 2008

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     judgment and Decree in A.S.No.442 of 2003 dated 08.12.2004 by VI
                     Additional City Civil Judge at Chennai against O.S.No.8720 of 1992 dated
                     18.06.2002 on the file of the V Assistant, City Civil Judge at Chennai.
                                           For Appellants     : No appearance

                                           For Respondent     : Mr.G.Sukumaran


                                                  JUDGMENT

Counsel for the respondent present.

2. In this Second Appeal, the counsel for the appellants had already

informed that he has handed over the bundle to the appellants by giving

change of vakalat and also file a memo to that effect. Consequently,

Registry had been directed to list the matter by printing the names of the

appellants in the cause list. When the matter was called on 07.01.2021,

there was no representation on behalf of the appellants. Accordingly, the

matter had been directed to be listed under the caption “ for dismissal” on

on 08.01.2021. Even today i.e., on 08.01.2021, when the matter is called for

hearing, there is no representation for the appellants. Appellants called,

absent.

https://www.mhc.tn.gov.in/judis/ S.A.No.1133 of 2008

3. In the light of the abovesaid factors, the Second Appeal is

dismissed for non-prosecution with costs. Consequently, connected

miscellaneous petition, if any, is closed.

08.01.2021

mfa Index:yes Internet:yes

To

1. The VI Additional City Civil Judge at Chennai.

2.The V Assistant, City Civil Judge at Chennai.

Copy to

The Section Officer, VR Section, High Court, Chennai.

https://www.mhc.tn.gov.in/judis/ S.A.No.1133 of 2008

T.RAVINDRAN, J.

mfa

S.A.No.1133 of 2008

08.01.2021

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