Kannan vs Rajeswari
2021 Latest Caselaw 14559 Mad

                                                                           S.A.No.1203 of 2014

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 20.07.2021

                                                    CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                              S.A.No.1203 of 2014
                                                      and
                                             Cross.Obj.No.4 of 2015

                                          (Through Video Conferencing)
                 1.Kannan
                 2.Saravanan
                 3.Rajabai                                               ... Appellants

                                                      Vs.

                 1.Rajeswari
                 2.Kannika Devi (died)
                 3.P.Annamalai
                 4.A.Anandan
                 5.A.Shivakumar
                 6.Uma Maheswari
                 7.Priya                                                 ... Respondents
                 (Respondents 3 to 7 b/R as LR of the deceased
                  R2 vide Court order dated 28.04.2021 made in
                  M.P.Nos.1 to 3/15 in S.A.No.1203/2014)

                        Second Appeal filed under Section 100 of C.P.C., against the
                 Judgment and Decree dated 30.07.2014 passed in A.S.No.12 of 2012 on
                 the file of Principal District Judge, Villupuram modifying the decree and
                 judgment dated 13.12.2011 passed in O.S.No.145 of 2008 on the file of
                 Principal Subordinate Court, Villupuram.

                                   For Appellants  : No appearance
                                   For Respondents : Mr.A.P.Neelamegavannan

                    _________
https://www.mhc.tn.gov.in/judis/
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                                                                              S.A.No.1203 of 2014



                                                 JUDGMENT

Though this case has been listed on several occasions, there is no

representation on behalf of the appellants.

2. Already by an order dated 15.07.2021 it was specifically

mentioned that this case will be listed under the caption for dismissal and

will be dismissed for non-prosecution, if the appellants fails to appear

through their counsel on 19.07.2021.

3. Today also, there is no representation on behalf of the appellants

when the case was called. In view of the same, this second appeal is

dismissed for non-prosecution for statistical purpose with liberty to

restore the appeal as the Court proceedings are being conducted through

Video Conferencing due to Covid-19. No costs. Consequently,

connected cross objection petition is closed.

20.07.2021

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

_________ https://www.mhc.tn.gov.in/judis/ Page No 2 of 4 S.A.No.1203 of 2014

To:

1.The learned Principal District Judge, Villupuram.

2.The Principal Subordinate Court, Villupuram.

_________ https://www.mhc.tn.gov.in/judis/ Page No 3 of 4 S.A.No.1203 of 2014

C.SARAVANAN, J.

jas

S.A.No.1203 of 2014 and Cross.Obj.No.4 of 2015

20.07.2021

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