Jayammal vs A.Varadharaj
2021 Latest Caselaw 12824 Mad

                                                                                    S.A. No.1050 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 30.06.2021

                                                        CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                  S.A. No.1050 of 2007

                     1.Jayammal
                     2.Palani
                     3.Pargunan
                     4.Savithri                                               ...       Appellants

                                                          Vs

                     1.A.Varadharaj
                     2.Padmanabhan                                            ...      Respondents

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     Judgement and Decree passed in A.S.No.20 of 2005 on the file of the
                     Additional District & Sessions Judge (Fast Track Court No.II) Ranipet,
                     dated 25.11.2005 in turn confirming the decree and judgment passed in
                     O.S.No.36 of 1999 on the file of the District Munsif Court cum Judicial
                     Magistrate No.I, Walajahpettai passed on 07.04.2003.


                                     For Appellants         : Mrs.R.Thiripurasundari
                                     For Respondent 1       : Mr.R.Margobandhu
                                     For Respondent 2       : No appearance



                     1/2



https://www.mhc.tn.gov.in/judis/
                                                                                   S.A. No.1050 of 2007

                                                                         ABDUL QUDDHOSE, J.
                                                                                                    nl
                                                       JUDGMENT

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

counsel for the Appellants submit that despite her best efforts to contact the

Appellants, she was unable to do so and hence, she reports no instruction in

this matter. The second appeal is of the year 2007. 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.

30.06.2021 nl

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

To

1. The Additional District & Sessions Judge (Fast Track Court No.II), Ranipet,

2. The District Munsif Court cum Judicial Magistrate No.I, Walajahpettai

S.A. No.1050 of 2007

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