Vellaiammal vs Chinnakaruppan
2022 Latest Caselaw 9462 Mad

                                                                                  S.A.(MD)No.179 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 06.06.2022

                                                            CORAM

                                  THE HONOURABLE MRS.JUSTICE R.HEMALATHA

                                                    S.A.(MD)No.179 of 2005

                     1. Vellaiammal

                     2. Kannappan                                                   ... Appellants

                                                            Vs.

                     Chinnakaruppan                                                 ... Respondent

                     PRAYER : Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 26.10.2004 passed in
                     A.S.No.63 of 2002 on the file of the District Court, Sivagangai, reversing
                     the Judgment and Decree dated 27.11.2001 passed in O.S.No.112 of 1991
                     on the file of the Principal District Munsif Court, Manamadurai.



                                   For Appellants       :         Mr.PT.S.Narendravasan


                                   For Respondent       :         Mr.S.Srinivasa Raghavan




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD)No.179 of 2005

                                                     JUDGMENT

A perusal of the records shows that the learned counsel for the

appellants filed a memo dated 16.03.2021 that he has 'no instructions' from

the appellants. The said memo is recorded.

2. When the matter is taken up for hearing today, the learned

counsel appearing for the appellants pointed out that the second appellant is

no more and the sole respondent also died.

3. The learned counsel for the respondent also reported no

instructions.

4. Hence, this Second Appeal is dismissed for non-prosecution.

No costs.

06.06.2022 Index : Yes / No Speaking Order : Yes / No vji

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https://www.mhc.tn.gov.in/judis S.A.(MD)No.179 of 2005

To

1. The District Court, Sivagangai

2. The District Munsif Court, Manamadurai

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https://www.mhc.tn.gov.in/judis S.A.(MD)No.179 of 2005

R. HEMALATHA, J.

vji

S.A.(MD)No.179 of 2005

06.06.2022

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