Mani Ammal vs Kuppusamy
2021 Latest Caselaw 13152 Mad

                                                                             S.A. No.1743 of 2003

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 05.07.2021

                                                      CORAM:

                              THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                               S.A. No.1743 of 2003



                      Mani Ammal                                  .... Appellant
                                                     Versus

                      Kuppusamy                                   .... Respondent


                            Second Appeal filed under Section 100 of the Civil Procedure code,
                      against the judgment and decree of the learned District Judge, Cuddalore,
                      dated 29.01.1999 passed in A.S. No.48 of 1999 dismissing the appeal,
                      confirming the decree and judgment of the District Munsif, Cuddalore in
                      O.S. No.640 of 1996, dated 04.03.1998.

                      For Appellant                  : No appearance
                      For Respondent                 : Ms.R.Meenal


                                                     JUDGMENT

The learned counsel for the appellant reports "no instructions" in

this matter. The appellant has also not taken steps to bring on record the

Legal Representatives for the deceased sole respondent. However, the

learned counsel for the respondent is present. It can now be inferred

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S.A. No.1743 of 2003

that the appellant is not interested to prosecute the Second Appeal.

Accordingly, the Second Appeal is dismissed for non prosecution. No

costs.

05.07.2021

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

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To

1. The District Judge, Cuddalore.

2. The District Munsif, Cuddalore

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S.A. No.1743 of 2003

ABDUL QUDDHOSE, J.

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S.A. No.1743 of 2003

05.07.2021

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