Mani Ammal vs Kuppusamy
2021 Latest Caselaw 13181 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
                                                         and
                                                 CMP No.1882 of 2001


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

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. Consequently, connected miscellaneous petition is closed.

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

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

S.A. No.1743 of 2003

ABDUL QUDDHOSE, J.

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S.A. No.1743 of 2003

05.07.2021

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