Tmt Shunmuga Lakshmi vs V.Kubbiah Thevar
2023 Latest Caselaw 11111 Mad

                                                                               S.A.(MD).No.164 of 2007

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 23.08.2023

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD).No.164 of 2007

                 Tmt Shunmuga Lakshmi                                                   ... Appellant
                                                       Vs.
                 1.V.Kubbiah Thevar
                 2.S.Murugan
                 3.S.Ramar
                 4.S.Arumuga Kumar
                 5.Muthu Mari
                 6.Tmt.Sudhga @ Sudali ammal
                                                                                     ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree in A.S.No.17 of 2006 on the file of the
                 Principal District Judge, Tirunelveli District reversing the judgment and decree
                 dated 21.10.2005 passed in O.S.No.56 of 2004 on the file of the Additional
                 Subordinate Judge, Tenkasi.


                                   For Appellant             : No appearance
                                   For Respondents           : Mr.S.Kumar
                                                              for M/s. Uma Ramanathan


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                             S.A.(MD).No.164 of 2007



                                                     JUDGMENT

When the matter came up for hearing on 21.08.2023, the learned

counsel appearing for the appellant reported that he has no instruction from the

appellant. Hence, this Court directed the Registry to print the name of the

appellant along with the learned counsel for the appellant. Today, the name of the

appellant is printed in the cause list. However, none appeared on behalf of the

appellant. Learned counsel for the respondents is present. It appears that the

appellant is not interested in prosecuting the appeal. Hence, the Second Appeal is

dismissed for non-prosecution. No costs.

23.08.2023

akv

To

1.The Principal District Judge, Tirunelveli District.

2.The Additional Subordinate Judge, Tenkasi.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.164 of 2007

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.164 of 2007

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.164 of 2007

23.08.2023

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