Govindaraju vs Valiammai
2022 Latest Caselaw 14598 Mad

                                                                                 S.A. No. 1065 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 17.08.2022

                                                      CORAM

                              THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                S.A. No.1065 of 2013
                                                        and
                                                 M.P.No. 1 of 2013

                     Govindaraju,
                     S/o. Late Periyasamy                                    ... Appellant

                                                   Versus

                     1. Valiammai,
                        W/o. Periyasamy

                     2. Meenakshi,
                        D/o. Periyasamy

                     Periyasamy (died)

                     4. Arunagirinathan,
                        S/o.Govinda Padayachi                                ... Respondents



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

                     the judgment and decree dated 26.02.2013 made in A.S.No.77 of 2011 on

                     the file of the court of 3rd Addl. District and Sessions Judge, Cuddalore at


                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                    S.A. No. 1065 of 2013

                     Virudhachalam reversing the judgment and decree dated 10.02.2009 made

                     in O.S.No.53 of 2004 on the file of Principal Subordinate Court at

                     Virudhachalam.

                                       For Appellant          : No appearance

                                       For Respondents        : Mr.C.Jagadish for R1 & R2

                                                               R3 – died


                                                         JUDGEMENT

When the above Second Appeal was listed on 11.08.2022, there was no representation on the side of appellant. Hence, the above matter was posted today under the caption “for dismissal”. Even today, (17.08.2022) 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.

17.08.2022 rpp

To

III Addl. District and Sessions Judge, Cuddalore.

https://www.mhc.tn.gov.in/judis S.A. No. 1065 of 2013

T.V.THAMILSELVI, J.

rpp

S.A. No. 1065 of 2013

17.08.2022

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