Sappai vs Pavunambal
2022 Latest Caselaw 7247 Mad

                                                                              S.A.No.1633 of 2008
                                                                        and C.M.P.No.8862 of 2018


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :     06.04.2022

                                                    CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No.1633 of 2008
                                                       and
                                              C.M.P.No.8862 of 2018

                     1.Sappai
                     2.Sekar                                        ... Appellants

                                                       Vs.
                     1.Pavunambal
                     2.Jayachandra Reddiar
                     3.Vasu Chettiar
                     4.Kottapuli
                     5.Mangammal
                     6.Kanniappan
                     7.Govindan
                     8.Elumalai
                     9.Maliga
                     10.Kuppan
                     11.Sekar                                        ... Respondents
                     (Respondents 2 to 11 herein already remained ex parte in the Lower
                     Appellate Court hence in this second appeal they are given up)

                     Prayer : Second Appeal filed under Section 100 CPC, 1908 against the
                     decree and judgment dated 07.07.2008 passed in A.S. No.12 of 2003, on
                     the file of the Sub Court, Madhuranthakam, upholding the decree and
                     judgment dated 15.09.2003 passed in O.S. No.131 of 1997, on the file of
                     the District Munsif Court, Madhuranthakam.

                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1633 of 2008
                                                                             and C.M.P.No.8862 of 2018



                                            For Appellants      : No appearance
                                            For R1              : Mr.M.S.Subramanian
                                            RR2 to 11           : Given up


                                                      JUDGMENT

Today, when the matter is taken up for hearing, there is no

representation for the appellants even though their names are printed in

the cause list after issuing notice to them.

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

prosecution. No costs. Consequently connected civil miscellaneous

petition is closed.

06.04.2022

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

https://www.mhc.tn.gov.in/judis S.A.No.1633 of 2008 and C.M.P.No.8862 of 2018

R. HEMALATHA, J.

mtl

To

1. The Sub Court, Madhuranthakam.

2. The District Munsif Court, Madhuranthakam.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No.1633 of 2008 and C.M.P.No.8862 of 2018

06.04.2022

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