Amirtham vs Navanithan
2022 Latest Caselaw 13498 Mad

                                                                      S.A(MD)No.967 of 2004

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 28.07.2022

                                                   CORAM

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                            S.A(MD)No.967 of 2004
                     1.Amirtham
                     2.Saraswathi
                     3.Vadivel
                     4.Chandran                    ...Appellants/Appellants/D-6,7, 9 & 10

                                                      Vs.

                     1.Navanithan
                     2.Saraswathi
                     3.Ayyavoo
                     4.Kesavan
                     5.Marimuthu
                     6.Parvatham
                     7.Janaki
                     8.Govindaraj                  ...Respondents/Respondents/D-2 to 5,
                                                          8, 11 & 12

                     PRAYER:- Second Appeal filed under Section 100 of Code of Civil
                     Procedure, against the Judgment and Decree dated 28.02.2004 made in
                     A.S.No.3 of 2002 on the file of the Additional District cum Fast Track
                     Court, Ramanathapuram, confirming the Judgment and Decree dated

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                             S.A(MD)No.967 of 2004

                     30.10.2001 made in O.S.No.36 of 1995 on the file of the District Munsif
                     Cum Judicial Magistrate Court, Thiruvadanai.


                                       For Appellants    :No appearance
                                       For R-1           :R.Sundar

                                                        JUDGMENT

When this appeal was taken up for hearing on 13.07.2022, there

was no representation on behalf of the appellants and therefore, the

appeal was directed to be posted today, i.e., on 28.07.2022, for

appearance of the appellants.

2. Even today, there is no representation on the side of the

appellants to prosecute the case.

4.Therefore, this Appeal stands dismissed for non prosecution.

No Costs.

28.07.2022

Index : Yes/No Internet: Yes/No ksa

https://www.mhc.tn.gov.in/judis S.A(MD)No.967 of 2004

To

1.The Additional District cum Fast Track Court, Ramanathapuram.

2. The District Munsif Cum Judicial Magistrate Court, Thiruvadanai.

3.The Section Officer, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A(MD)No.967 of 2004

S.ANANTHI, J.

ksa

Judgment made in S.A.(MD)No.967 of 2004

28.07.2022

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