Jesu Rajathi vs Marcharaja @ Periakaruppan
2021 Latest Caselaw 19449 Mad

                                                                                 S.A.(MD)No.417 of 2007


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 22.09.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                S.A.(MD)No.417 of 2007


                1.Jesu Rajathi
                2.Joseph Pushparaj
                3.Victor Maria Siluvai Raj                                  ... Appellants

                                                            Vs.
                1.Marcharaja @ Periakaruppan
                2.Thangaraj @ Veeranan                                      ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree dated 28.02.2007 passed in A.S.No.118 of
                2006 on the file of the I Additional Sub Court, Madurai, reversing the judgment
                and decree dated 11.11.2005 passed in O.S.No.82 of 2004 on the file of the
                learned District Munsif Court, Melur.


                                   For Appellants     : No appearance

                                   For Respondents : Mr.K.Periasamy for R1

                                                       Mr.P.T.S.Narendravasan for R2




https://www.mhc.tn.gov.in/judis/
                1/4
                                                                                       S.A.(MD)No.417 of 2007


                                                    JUDGEMENT

When the second appeal was taken up for hearing on 20.09.2021, there

was no representation for the appellants. Therefore, the case was adjourned to

22.09.2021 to be listed under the caption “for dismissal”. Today, ie.,

22.09.2021, when the case was taken up for hearing, there was no

representation for the appellants. Hence, this second appeal is dismissed for

non-prosecution. No costs.

                                                                                    22.09.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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.

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

S.A.(MD)No.417 of 2007

To:

1.The I Additional Sub Court, Madurai.

2.The District Munsif Court, Melur.

Copy to:

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

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

S.A.(MD)No.417 of 2007

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.417 of 2007

22.09.2021

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