P.Gunasundari vs P.Ramachandran ... 1St
2022 Latest Caselaw 4167 Mad

                                                                        S.A(MD)No.567 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 03.03.2022

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.567 of 2010


                   P.Gunasundari                                    ... Appellant/
                                                                        Appellant/
                                                                        2nd Defendant

                                                   -Vs-


                   1.P.Ramachandran                                 ... 1st Respondent /
                                                                        1st Respondent /
                                                                        Plaintiff

                   2.P.Saroja Ammal
                   3.Velmurugan
                   4.K.Manimegalai
                   5.P.Somasundarajan
                   6.P.Muthukumar
                   7.P.Velsamy @ Venugopal
                   8.P.Gnanasambantha Moorthy
                   9.P.Shanmugam                                   ... Respondents 2 to 9/
                                                                       Respondents 2 to 9/
                                                                       Defendants 1,3 to 9

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 26.02.2010 made in A.S.No.45
                   of 2009 on th file of the Sub Court, Ramanathapuram, confirming the
                   judgment and decree dated 27.11.2008 made in O.S.No.7 of 2007 on the file
                   of the District Munsif Cum Judicial Magistrate, Kamuthi.
https://www.mhc.tn.gov.in/judis


                   1/9
                                                                            S.A(MD)No.567 of 2010

                                         For Appellant       : No Appearance
                                         For Respondents     : Mr.A.V.Arun for R.1
                                                   JUDGMENT

None appears for the appellant. The case is posted under the caption

“for dismissal”. Even yesterday also, there was no representation. The

second appeal is dismissed for non-prosecution.

2. Registry shall entertain any petition for restoration only on

payment of a sum of Rs.10,000/- (Rupees Ten Thousand only) as cost,

payable to the High Court Legal Services committee, Madurai Bench of

Madras High Court, Madurai.

03.03.2022

Internet : Yes/No Index : Yes/No mga

To

1.The Sub Court, Ramanathapuram.

2.The District Munsif Cum Judicial Magistrate, Kamuthi.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A(MD)No.567 of 2010

G.R.SWAMINATHAN.J.,

mga

Judgment made in S.A.(MD)No.567 of 2010

03.03.2022

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