Vellaiammal vs Chellammal
2023 Latest Caselaw 4410 Mad

                                                                                       S.A(MD).No.26 of 2019

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 18.04.2023

                                                             CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                     S.A.(MD)No.26 of 2019
                                                 and C.M.P(MD)No.1420 of 2019

                     1.Vellaiammal
                     2.Piramuammal                          .... Appellants/Appellants/Plaintiffs

                                                                 Vs.

                     1.Chellammal
                     2.Pathirakalliammal                    ... Respondents/Respondents/Defendants

                     Prayer :          Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, against the judgment and decree dated 18.06.2018 passed in
                     A.S.No.33 of 2010 on the file of the Sub-Court, Thoothukudi confirming
                     the judgment and decree dated 02.09.2009 passed in O.S.No.408 of 2008
                     on the file of the Principal District Munsif Court, Thoothukudi.


                                               For Appellants      : No appearance
                                               For Respondents     : Mr.G.Mohankumar

                                                         JUDGMENT

The matter is listed under the caption 'for dismissal' today. There is no

representation for the appellants. The learned counsel for the respondents is

present.

https://www.mhc.tn.gov.in/judis S.A(MD).No.26 of 2019

2. Even on 09.03.2023, the matter was listed under the caption 'for

dismissal' on account of non-appearance of the appellant on the previous

hearing. Even on the last hearing date on 06.04.2023, the matter was listed

under the caption 'for dismissal'. Only on the request made by the learned

counsel for the appellants/plaintiffs, the matter has been adjourned to today

i.e 18.04.2023 under the very same caption. It can now be inferred that the

appellants are not interested in prosecuting this Second Appeal.

Accordingly, this Second Appeal is dismissed for non-prosecution. No

costs. Consequently, connected miscellaneous petition is closed.

18.04.2023 Index : Yes/No Internet: Yes/No CM

To,

1.The Sub-Court, Thoothukudi

2. The Principal District Munsif Court, Thoothukudi.

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

https://www.mhc.tn.gov.in/judis S.A(MD).No.26 of 2019

ABDUL QUDDHOSE, J.

CM

S.A.(MD)No.26 of 2019 and C.M.P(MD)No.1420 of 2019

18.04.2023

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