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Muthiah Thevar vs Jothi @ Gomathi
2022 Latest Caselaw 9751 Mad

Citation : 2022 Latest Caselaw 9751 Mad
Judgement Date : 9 June, 2022

Madras High Court
Muthiah Thevar vs Jothi @ Gomathi on 9 June, 2022
                                                                                   S.A.No. 591 of 1998


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 09.06.2022

                                                        CORAM :

                                  THE HONOURABLE Mrs. JUSTICE R. HEMALATHA

                                                   S.A.No. 591 of 1998


                     1. Muthiah Thevar
                     2. Kalai Pandian                                     ... Appellants

                                                             Vs.


                     1.Jothi @ Gomathi
                     2.Krishnammal
                     3.Sankaralinga Thevar
                     4.Lakshmi ammal
                     (set ex parte)                                      ... Respondents


                     Prayer : Second Appeal is filed under Section 100 CPC as against the

                     Judgment and Decree, made in A.S.No.19 of 1997 on the file of the Sub

                     Court, Srivilliputur, dated 09.12.1997 confirming the Judgment and decree

                     made in O.S.No.61 of 1996, dated 27.11.1996 on the file of the Additional

                     District Munsif Court, Srivilliputur.


                                   For Appellant                         : No appearance




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


                     1/3
                                                                                  S.A.No. 591 of 1998


                                                    JUDGMENT

When the second appeal came up for hearing on 08.06.2022,

there was no representation for the appellants and hence was directed to be

posted under the caption 'for dismissal' on 09.06.2022. Even today, i.e., on

09.06.2022 there is no representation for the appellant.

2. In view of the same, the Second Appeal is dismissed for non

prosecution. No costs.

09.06.2022

Index : Yes/No Internet :Yes/No trp

To

1. The Sub Court, Srivilliputur

2. The Additional District Munsif Court, Srivilliputur.

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

S.A.No. 591 of 1998

R. HEMALATHA, J.,

trp

S.A.No. 591 of 1998

09.06.2022

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

 
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