R.Krishnasami vs Ponnusamy (Deceased)
2021 Latest Caselaw 14463 Mad

                                                                                       SA.No.972 of 2007



                                           In the High Court of Judicature at Madras

                                                       Dated : 19.7.2021

                                                           Coram

                                         The Honourable Mr.Justice ABDUL QUDDHOSE
                                       Second Appeal No.972 of 2007 & MP.No.1 of 2007


                     R.Krishnasami                                                 ...Appellant
                                                              Vs
                     1.Ponnusamy (deceased)
                     2.P.Subramaniam
                     3.V.P.Balan
                     4.Smt.Jayalakshmi
                     5.Smt.Mallika
                     6.P.Ravichandran
                     7.Smt.Vijayalakshmi
                     8.Smt.Salammal
                     9.Smt.Rajeswari
                     10.Smt.Padma
                     11.Smt.Shanthi
                     12.Smt.Manjula
                     13.Selvi V.Jothi                                              ...Respondents



                                   APPEAL under Section 100 of the Civil Procedure Code against

                     the judgment and decree dated 09.12.2005 made in A.S.No.53 of

                     2004 on the file of the Sub-Court, Tirupur          confirming the judgment

                     and decree dated 24.9.2004 made in O.S.No.1 of 2002 on the file of

                     the District Munsif Court, Tirupur.




                     1/3


https://www.mhc.tn.gov.in/judis/
                                                                                     SA.No.972 of 2007



                                      For Appellant :             No appearance

                                      Respondents 1 to 4 &
                                      R6 to R13 :                 appeal dismissed vide court order
                                                                  dated 21.6.2021

                                      Respondent-5 :              served and no appearance


                                                           JUDGMENT

There is no representation for the appellant.

2. This Court dismissed the appeal for non prosecution as

against R1 to R4 and R6 to R13. On the last hearing i.e 12.7.2021, the

learned counsel for the appellant sought time to get instructions as to

whether anything survives for adjudication in this appeal. Since there

is no representation for the appellant, it can be inferred that the

appellant is not interested in prosecuting the appeal.

3. Hence, the above second appeal is dismissed for non

prosecution as against the remaining respondent namely the fifth

respondent also. Consequently, the connected MP is also dismissed.

19.7.2021 To

1.The Sub-Court, Tirupur.

2.The District Munsif Court, Tirupur.

https://www.mhc.tn.gov.in/judis/ SA.No.972 of 2007

ABDUL QUDDHOSE,J

RS

SA.No.972 of 2007 & MP.No.1 of 2007

19.7.2021

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