Ambujammal vs Balaraman
2022 Latest Caselaw 6857 Mad

                                                                                   S.A.No.1606 of 2011


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 01.04.2022

                                                          CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                     S.A.No.1606 of 2011
                                                             and
                                                      M.P. No.1 of 2011

                     1. Ambujammal
                     2. Palani
                     3. Shanmugam
                     4. Kanniammal
                     5. Selvi
                     6. Kumarai                                                    ... Appellants
                                                            ..Vs..

                     1. Balaraman
                     2. Iyyappan                                                  ... Respondents

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 29.08.2011 in A.S.No.45 of 2009 on the file
                     of the Subordinate Judge, Vaniyambadi,Vellore District, reversing the
                     decree and judgment in O.S.No.550 of 1996 dated 31.10.2000 on the file
                     of the Principal District Munsif, Ambur, Vellore District.


                                    For Appellants      : No appearance
                                    For Respondents     : Ms. S. Meenakumari




https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1606 of 2011


                                                      JUDGMENT

When the second appeal came up for hearing on 31.03.2022,

there was no representation for the appellants and hence the Registry was

directed to post this matter under the caption "for dismissal' on

01.04.2022. Even today, i.e., 01.04.2022 there is no representation for the

appellants. The learned counsel for the Respondents is present.

2. In view of the same, this Second Appeal is dismissed for non

prosecution. No costs. Consequently connected miscellaneous petition is

closed.

01.04.2022 Index : Yes/No Internet : Yes/No bga

To

1. The Subordinate Judge, Vaniyambadi,Vellore District.

2. The Principal District Munsif, Ambur, Vellore District.

3. The Section Officer, V.R. Section, High Court, Madras.

R. HEMALATHA, J.

https://www.mhc.tn.gov.in/judis S.A.No.1606 of 2011

bga

S.A.No.1606 of 2011

01.04.2022

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