Palanisamy vs Krishnan
2022 Latest Caselaw 14049 Mad

                                                                               S.A. No. 484 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 05.08.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                S.A. No.484 of 2013
                                                        and
                                                 M.P.No. 1 of 2013

                     Palanisamy,
                     S/o. Arumuga Udaiyar                                 ... Appellant

                                                  Versus
                     1. Krishnan,
                        S/o. Munusamy Naiyagar,

                     2. Athimoolam,
                        S/o.Narayana Naiyagar

                     3. Mari Naiyagar @ Peria Kundan,
                        S/o. Vaiyapuri Naiyagar,

                     4. Velayutham @ Naduk Kundan
                        S/o. Vaiyapuri Naiyagar

                     5. Karunanithi @ Chinna Kundan,
                        S/o. Vaiyapuri Naiyagar                           ... Respondents



                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree passed in A.S.No.21 of 2008 on the file of Addl.

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                        S.A. No. 484 of 2013

                     District Judge, (Fast Track Court No.3), Kallakurichi dated 31.03.2011

                     reversing the Decree and Judgment passed in O.S.No.67 of 2003 on the file

                     of III Addl. District Munsif, Kallakurichi, dated 18.03.2005.

                                        For Appellant           : No appearance

                                        For Respondents         : Mr.B.Jawahar for R1

                                                                 R2 – died

                                                                 R3 to R5 – No appearance

                                                          JUDGEMENT

When the above Second Appeal was listed, for the past five hearings, there was no representation on the side of appellant. Hence, the above matter was posted today under the caption “for dismissal”. Even today, (05.08.2022) there is no representation on behalf of the appellant either in person or through the counsel on record. Hence, the above Second Appeal is dismissed for non-prosecution. No costs. Consequently, the connected Miscellaneous Petition is also closed.

05.08.2022 rpp

To Addl. District Judge (F.T.C.No.3), Kallakurichi.

https://www.mhc.tn.gov.in/judis S.A. No. 484 of 2013

T.V.THAMILSELVI, J.

rpp

S.A. No. 484 of 2013

05.08.2022

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