Poongothai vs P.Kumar
2022 Latest Caselaw 5936 Mad

                                                                                    S.A.No.860 of 2010
                                                                                  and M.P.No.1 of 2010


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :      23.03.2022

                                                      CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                S.A.No. 860 of 2010
                                                        and
                                                 M.P.No.1 of 2010

                     1.Poongothai
                     2.Shemala
                     3.Thenmozhi
                     4.Dhamayanthi
                     5.Geetha
                     6.Sivagami                                            .. Appellants
                                                        Vs.

                     P.Kumar                                               ... Respondent

                     Prayer: Second Appeal filed under Section 100 Civil Procedure against
                     the decree and judgment dated 31.03.2008 in A.S.No.612 of 2007 on the
                     file of the IV Additional City Civil Court, Chennai, reversing against the
                     decree and judgment dated 09.08.2007 in O.S.No.6304 of 2005 on the
                     file of the VI Assistant City Civil Court, Chennai.

                                          For Appellants : No appearance




                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.860 of 2010
                                                                                  and M.P.No.1 of 2010




                                                      JUDGMENT

It is seen from the records that though Mr.Madhana Kumar,

Advocate, undertook to file vakalat on behalf of the appellants in the

above appeal, till date no vakalat has been filed.

2. Today, when the matter is taken up for hearing, there is no

representation for the appellants.

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

prosecution. No costs. Consequently connected miscellaneous petition is

closed.

23.03.2022

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

https://www.mhc.tn.gov.in/judis S.A.No.860 of 2010 and M.P.No.1 of 2010

R. HEMALATHA, J.

mtl

To

1. The IV Additional City Civil Court, Chennai.

2. The VI Assistant City Civil Court, Chennai.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No. 860 of 2010 and M.P.No.1 of 2010

23.03.2022

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