Thilaga vs Arumugham
2021 Latest Caselaw 13036 Mad

                                                                                   S.A. No.1324 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 02.07.2021

                                                        CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                   S.A. No.1324 of 2005
                                                           and
                                                 C.M.P. No.17696 of 2005

                     1. Thilaga
                     2. Sarasa
                     3. Lakshmi                                      ...   Appellants
                                                        Versus

                     Arumugham                                       ...   Respondent


                           Second Appeal filed under Section 100 of Civil Procedure Code
                     against the Judgment and Decree in A.S. No.9 of 2002 dated 23.02.2005
                     on the file of Additional District Judge (FTC) - II at Ranipet, confirming
                     the judgment and decree made in O.S. No.157 of 1989, dated 07.09.2002
                     on the file of the District Munsif's Court at Ranipet.


                               For Appellant s          : No appearance
                               For Respondents          : Mr.A. Seshan

                                                        JUDGMENT

(Heard Video Conference)

The matter is listed under the caption “for dismissal”, today. There

is no representation on the side of the appellants. On the previous https://www.mhc.tn.gov.in/judis/

S.A. No.1324 of 2005

hearings dates i.e. on 21.04.2021 and 28.06.2021, there was no

representation on the side of the appellants. However, the learned

counsel for the respondent is present. The Second Appeal is of the year

2005. Therefore, it can now be inferred that the appellants are not

interested to prosecute this Second Appeal. Accordingly, the Second

Appeal is dismissed for non prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

02.07.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

To

1. The Additional District Judge (FTC) - II at Ranipet,

2. The District Munsif Court at Ranipet.

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

S.A. No.1324 of 2005

ABDUL QUDDHOSE, J.

vsi2

S.A. No.1324 of 2005

02.07.2021

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