M.Maria Michael vs Deivanai
2023 Latest Caselaw 10035 Mad

                                                                          S.A.(MD)No.251 of 2011



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 09.08.2023

                                                    CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                           S.A.(MD)No.251 of 2011 &
                                             M.P.(MD)No.1 of 2015
                     1.M.Maria Michael
                     2.Amalorpava Pushparani                              ...Appellants
                                                      vs.
                     1.Deivanai
                     2.A.Vel Murugan
                     3.A.Sundara Perumal
                     4.S.Kala
                     5.Nalinapoo
                     6.J.Murugan
                     7.J.Krishnan
                     8.Rama Sundaram
                     9.A.Chandran
                     10.Narayanan                                       ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 28.02.2011 in A.S.No.
                     66 of 2010 on the file of the Principal Subordinate Court, Nagercoil



                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A.(MD)No.251 of 2011



                     confirming the Judgment and Decree dated 28.06.2010 in O.S.No.332 of
                     2007 on the file of the I Additional District Munsif Court, Nagercoil.
                     For Appellants                              :     No appearance
                     For Respondents                             :     Mr.P.Prabhakaran
                                                                       for R2, R5 and R7

                                                         JUDGMENT

When this matter was taken up for hearing on 07.08.2023, there

was no appearance for the appellants. Hence, this matter was directed to

be listed under the caption 'for dismissal' on 09.08.2023.

2. Even today, though this matter was listed under the caption 'for

dismissal' there is no appearance for the appellants, which shows that the

appellants are not interested to prosecute the appeal. In view of the

same, the Second Appeal is dismissed for non-prosecution. No costs.

Consequently, the connected Miscellaneous Petition is closed.

09.08.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis S.A.(MD)No.251 of 2011

To

1.The Principal Subordinate Judge, Nagercoil

2.The I Additional District Munsif, Nagercoil.

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.251 of 2011

KRISHNAN RAMASAMY, J.

mbi

S.A.(MD)No.251 of 2011

09.08.2023

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