Ambujammal vs Rajendran
2022 Latest Caselaw 4177 Mad

                                                                           S.A.No.1022 of 2015

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 03.03.2022

                                                     CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                S.A.No.1022 of 2015
                                                        and
                                                 M.P.No. 1 of 2015

                     1. Ambujammal
                     2. Rajasekaran
                     3. Kalyanakumar
                     4. Elisabath                                           ... Appellants

                                                        Vs.

                     1. Rajendran
                     2. Meena
                     3. Karthik
                     4. Ramesh

                     Suseela (Deceased)

                     5. Muniammal
                     6. Munikrishnan
                     7. Nathiya                                            ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgment and Decree dated 09.02.2015 in A.S.No.100 of 2011 on the
                     file of the Subordinate Judge, Tiruttani, confirming the Judgment and
                     Decree dated 08.09.2010 in O.S.No.32 of 2007 on the file of the District
                     Munsif Court, Tiruttani.


https://www.mhc.tn.gov.in/judis
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                                       For Appellants     : No appearance

                                       For Respondents : Ms.S.R.Sumathy for R1 to R4
                                                         R5 to R7 – Not ready in notice

                                                         JUDGMENT

In this case, there has been no representation on the side of the

appellants for the last four hearings. As a last chance, the matter was

posted for hearing today and even today, there is no appearance on behalf

of the appellants.

2. In view of the same, this second appeal is dismissed for non

prosecution. Consequently, connected miscellaneous petition is closed.

No costs.

                                                                                        03.03.2022

                     Index          :Yes/No
                     Internet :Yes/No
                     Lpp


                     To

1.The Subordinate Judge, Tiruttani

2.The District Munsif, Tiruttani.

N. ANAND VENKATESH, J.

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03.03.2022

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