Elumalai Gounder vs Kuppusamy
2021 Latest Caselaw 13483 Mad

                                                                                  S.A. No.620 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 07.07.2021

                                                     CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                S.A. No.620 of 2005

                     1.Elumalai Gounder
                     2.Ponnusamy
                     3.Aayee Ammal
                     4.Kalaimani
                     5.Rajaram
                     6.Duraimurugan                                         ...      Appellants
                                                        Vs
                     1.Kuppusamy
                     2.Govindasamy
                     3.Kamatchi Ammal
                     4.Pavunambal
                     5.Mani
                     6.Kannagi
                     7.Yasodhai Ammal
                     8.Kumar                                                ...    Respondents

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     Judgment and Decree of the learned Principal Sub Judge, at Tindivanam
                     dated 27.09.2004 passed in A.S.No.73 of 2002 dismissing the appeal and
                     confirming the decree and judgment of the learned Principal District
                     Munsif, Senji in O.S.No.85 of 1992 dated 30.10.2002.


                                                                      ABDUL QUDDHOSE, J.

                     1/2



https://www.mhc.tn.gov.in/judis/
                                                                                      S.A. No.620 of 2005

                                                                                                      nl
                               For Appellants                        : No appearance
                               For Respondents 1, 2, 4 to 6 & 8      : Mr.R.Agilesh
                               For Respondents 3 & 7                 : No residence


                                                       JUDGMENT

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

no representation on the side of the Appellants. Even on the last hearing

date i.e., on 16.04.2021, there was no representation on the side of the

Appellants. It can now be inferred that the Appellants are not interested in

prosecuting this second appeal. Accordingly, this Second Appeal shall stand

dismissed for non-prosecution. No costs.

07.07.2021 nl

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

To

1. The Principal Sub Judge, at Tindivanam

2. The Principal District Munsif, Senji S.A. No.620 of 2005

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