Angalammal vs Pattammal
2021 Latest Caselaw 12810 Mad

                                                                                S.A.No.767 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 30.06.2021

                                                      CORAM

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                            Second Appeal No.767 of 2009

                  1.Angalammal
                  W/o.Karthikeyan

                  2.Minor Muthupandi
                  S/o.Karthikeyan

                  3.Minor Murali
                  S/o.Karthikeyan

                  4.Minor Susheela
                  D/o.Karthikeyan

                  (Appellants 2 to 4 are represented by
                  Guardian/ Mother Angammal)                                 ... Appellants

                                                        Vs.
                  1.Pattammal
                  W/o.Chinnakulandai

                  2.Rajendran
                  S/o.Chinnakulandai

                  3.Meera
                  D/o.Chinnakulandai                                       ... Respondents



                  1/4



https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.No.767 of 2009


                            Prayer:- The Second Appeal filed under Section 100 of C.P.C.,
                  against the Judgment and Decree dated 29.01.2009 made in A.S.No.35 of
                  2008 on the file of the Subordinate Judge, Arni, Tiruvannamalai, confirming
                  the Judgement and Decree dated 31.03.2008 made in O.S.No.416 of 2006 on
                  the file of the District Munsif Court, Polur, Tiruvannamalai.


                                   For Appellant     : No Appearance

                                                   JUDGMENT

(The case has been heard through video conference) When the Second Appeal was taken up for hearing on 22.06.2021, the

learned counsel appearing on behalf of the appellants would submit that she

had already filed a Memo dated 10.09.2020 reporting no instructions and the

said memo was also taken on record by this Court 14.09.2020. Thereafter,

this Court had directed the Registry to remove the name of the counsel who

had appeared on behalf of the appellants and to print the name of the

appellants in the cause list and directed to post this matter under the caption

“for dismissal” today.

2.Even though, the matter is listed today under the caption 'for

dismissal', the appellants have not taken any steps to prosecute the matter.

https://www.mhc.tn.gov.in/judis/ S.A.No.767 of 2009

Hence, this Court is inclined to dismiss this second appeal for non

prosecution.

3.In the result this Second Appeal stands dismissed for non

prosecution. No costs.

30.06.2021 kas

Index : yes / no Internet : yes / no

To:

1.The Subordinate Judge Arni Tiruvannamalai

2.The District Munsif Court Polur Tiruvannamalai

https://www.mhc.tn.gov.in/judis/ S.A.No.767 of 2009

R.PONGIAPPAN, J.

kas

S.A.No.767 of 2009

30.06.2021

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