Singaravel vs Sarangapani
2022 Latest Caselaw 14897 Mad

                                                                                  S.A.No.2264 of 2004

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED 06.09.2022

                                                        CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                   S.A.No.2264 of 2004
                                               and C.M.P.No.20229 of 2004

                     Singaravel                                               ... Plaintiff
                                                          Vs.
                     1.Sarangapani
                     2.Mottaiyammal
                     3.Nanni Udayar @ Kolangathan
                     4.Mangayarkarasi Ammal
                     5.Jayavel
                     6.Minor Jayaprakash
                     7.Minor Jayaraj                                          ... Defendants

                     PRAYER : Second Appeal filed Under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree of the I Additional Subordinate
                     Judge Court, at Villupuram, dated 27.09.2004 in A.S.No.128 of 2003,
                     reversing the Judgment and Decree of the I Additional District Munsif
                     Court at Tirukoilur, dated 30.11.2000 in O.S.No.581 of 1992.


                                    For Plaintiff           : Mr.Venkata Subban

                                    For Respondents         : No appearance




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.2264 of 2004

                                                           ORDER

The learned counsel appearing for the plaintiff would submit that he

has sent several letters to the plaintiff and even till date there is no response

from the plaintiff.

2. In view of the above submission and this matter is also pending

from 18 years and even though, plaintiff is not showing in interest in

prosecuting this appeal and he is not in contact with his counsel also.

Accordingly, this appeal is dismissed for non-prosecution. No costs.

Consequently, connected miscellaneous petition is closed.

06.09.2022 Pns

Index : Yes / No Internet : Yes / No

https://www.mhc.tn.gov.in/judis S.A.No.2264 of 2004

To

1. I Additional Subordinate Judge Court, Villupuram.

2. I Additional District Munsif Court, Tirukoilur.

https://www.mhc.tn.gov.in/judis S.A.No.2264 of 2004

KRISHNAN RAMASAMY, J.

Pns

S.A.No.2264 of 2004

06.09.2022

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