Karuppaiah vs Palaniyammal
2021 Latest Caselaw 13837 Mad

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 12.07.2021

                                                  CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           SA(MD)No.449 of 2010

                1.Karuppaiah

                2.Krishnamoorthy                          ... Appellants / Respondents /
                                                                      Defendants

                                                    Vs.
                Palaniyammal                                   ... Respondent /
                                                                Appellant / Plaintiff


                Prayer : Second Appeal filed under Section 100 of Civil Procedure
                Code, to set aside the decree and judgment of the learned Principal
                District Judge, Pudhukottai in A.S No.15 of 2006 dated 11.10.2007
                reversing the decree and judgment of the Sub Judge, Pudhukottai in
                O.S No.130 of 2002 dated 12.09.2005.


                          For Appellants      : No appearance
                          For Respondent      : Mr.M.Karthikeya Venkatachalapathi


                                                JUDGEMENT

When the matter was taken up for hearing on 09.07.2021, there

was no appearance on behalf of the appellants. Hence, the matter

was adjourned today under the caption “for dismissal”. Even today,

none appears for the appellants.

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

G.R.SWAMINATHAN, J.

skm

2.Therefore, the appeal stands dismissed as non-prosecution.

No costs.

                                                                        12.07.2021

                Index              : Yes / No
                Internet           : Yes/ No
                skm

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1. The Principal District Judge, Pudhukottai.

2. The Sub Judge, Pudhukottai.

Copy to : The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

SA(MD)No.449 of 2010

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