Sonaimuthu vs Irsath Ahamad
2023 Latest Caselaw 4312 Mad

                                                                              S.A.(MD)No.664 of 2022

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 17.04.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                S.A.(MD)No.664 of 2022


                     1.Sonaimuthu
                     2.Chinnatambi
                     3.Nachiyappan                                                ... Appellants

                                                         /Vs./

                     1.Irsath Ahamad
                     2.Thalamuthu                                                 ... Respondents


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code to set aside the judgment and decree passed in A.S.No.98 of 2017,
                     on the file of the Additional Sub Court, Dindigul, dated 17.06.2022
                     confirming the judgment and decree passed in O.S.No.5 of 2013 on the
                     file of the District Munsif, Nilakottai, dated 22.06.2017.


                                      For Appellants   : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD)No.664 of 2022

                                                         JUDGMENT

This matter is listed under the caption ‘For Dismissal’ today. There

is no representation on the side of the appellants once again.

2. Even on the last hearing date, ie., on 12.04.2023, there was no

representation on the side of the appellants. It can now be inferred that

the appellants are not interested in prosecuting the Second Appeal.

Accordingly, this Second Appeal is dismissed for non-prosecution.

There shall be no order as to costs.

                                                                                   17.04.2023
                     Index          : Yes / No
                     NCC            : Yes / No
                     Sm

https://www.mhc.tn.gov.in/judis S.A.(MD)No.664 of 2022

TO:

1.The Additional Sub Court, Dindigul.

2.The District Munsif, Nilakottai.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.664 of 2022

ABDUL QUDDHOSE, J.

Sm

Judgment made in S.A.(MD)No.664 of 2022

Dated:

17.04.2023

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