Mahendran vs Tmt. Lakshmikanthammal
2022 Latest Caselaw 11340 Mad

                                                                                S.A. No. 361 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 28.06.2022

                                                     CORAM

                              THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                S.A. No.361 of 2013
                                                        and
                                                 M.P.No. 1 of 2013

                     Mahendran,
                     S/o. Narayanan                                        ... Appellant

                                                  Versus

                     1. Tmt. Lakshmikanthammal,
                        W/o. Janakiraman,

                     2. R.N.Kanagaraj,
                        S/o. Late R.Narayanaswamy Naicker

                     3. M.Sankar,
                        S/o. Late R.Mani

                     4. J.Mahaveera jayanthi,
                        W/o. M.Sankar                                      ... Respondents



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

                     the judgment and decree dated 09.12.2011 in A.S.No. 21 of 2010 on the file

                     of the Subordinate Judge, Kancheepuram reversing the judgment and decree

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                 S.A. No. 361 of 2013

                     passed by the District Munsif cum Judicial Magistrate, Sriperumbudur made

                     in O.S.No.335 of 2008 dated 04.11.2009.

                                  For Appellant           : No appearance

                                  For Respondents         : Mr.K.Venkateshwaran for R1

                                                           Mrs. Vasudha Thiagarajan
                                                                for R2 to R4

                                                    JUDGEMENT

The above Second Appeal was posted for hearing on 13.06.2022, there was no representation for the appellant and hence, the matter was posted today “for dismissal”. Even today, (28.06.2022) 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.

28.06.2022 rpp

To

Sub-Judge, Kancheepuram.

https://www.mhc.tn.gov.in/judis S.A. No. 361 of 2013

T.V.THAMILSELVI, J.

rpp

S.A. No. 361 of 2013

28.06.2022

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