R.Annamalai vs Vangili Gounder
2022 Latest Caselaw 15393 Mad

                                                                                   S.A.No.2294 of 2003

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 15.09.2022

                                                       CORAM

                         THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                                 S.A.No.2294 of 2003
                                             and C.M.P.No.21633 of 2003

                  R.Annamalai                                               .. Appellant

                                                        Versus

                  1.Vangili Gounder
                  2.Karuppanna Gounder                                      .. Respondents


                            This Second Appeal has been filed under Section 100 of C.P.C., against
                  the judgment and decree passed in A.S.No.150 of 2002 dated 03.07.2002 on
                  the file of Principal District Munsif Court, Namakkal. Partly reversing the well
                  consider judgment and decree passed in O.S.No.1378 of 1986 dated
                  25.04.1997 on the file of Additional District Munsif Court, Namakkal.



                  For Appellant               :     No Appearance

                  For Respondent              :     Mr.A.P.Venkataraman




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


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                                                                                    S.A.No.2294 of 2003



                                                                  KRISHNAN RAMASAMY, J.,



                                                                                                  gbi

                                                      JUDGMENT

When this Second Appeal came up for hearing on 08.09.2022, there was

no representation for the appellant. However, with a view to afford an

opportunity to the appellant, the Second Appeal was directed to be posted

today i.e., on 15.09.2022 under the caption 'for dismissal'. Even today, there is

no representation for the appellant. It appears that the appellant is not

interested in prosecuting the appeal further. Hence, this Second Appeal is

dismissed for non-prosecution. No costs. Consequently, connected

Miscellaneous Petition is closed.

15.09.2022

gbi

S.A.No.2294 of 2003

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