Chinnachellaya Konar(Died) vs Thayammal
2023 Latest Caselaw 11358 Mad

                                                                                 S.A.No.1895 of 2022

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 28.08.2023

                                                     CORAM:

                          THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                               S.A.No.1895 of 2022


                    1. Chinnachellaya Konar(died)
                    2. Ponnuswamy
                    3.P.Thangaswamy
                    4.P.Subbaiah
                    5.P.Veluchamy                                ... Appellants / defendants
                    (appellants 2 to 5 brought on record as LRs
                    of the deceased sole appellant vide Court order,
                    dated 03.08.2023 made in CMP.No.10732 of 2003
                    in SA.No.1895 of 2002)

                                                          Vs.

                    Thayammal                                    ... Respondent / Plaintiff

PRAYER: This Second Appeal is filed under Section 100 CPC to set aside the Judgment and decree, dated 03.05.2022 made in A.S.No.52 of 2001 on the file of the Subordinate Judge, Sankarankovil confirming the Judgment and decree in O.S.No.407 of 1995, dated 23.04.2001 on the file of the Principal District Munsif Court, Sankarankovil.

                                  For Appellants          : No appearance
                                  For respondent          : Mr.M. Thirunavukkarasu

https://www.mhc.tn.gov.in/judis S.A.No.1895 of 2022

Judgment

When the matter was taken up for hearing on 23.08.2023, no

one appeared on behalf of the appellants and thereafter, this Court directed

the Registry to list the matter on 25.08.2023 under the caption “for

dismissal” and accordingly, the matter is listed today. Even today, none

appeared on behalf of the appellants. It shows that the appellants are not

interested in prosecuting the case. In such circumstances, the second

Appeal is dismissed for non-prosecution. No costs.

28.08.2023

Index : Yes / No Internet : Yes / No trp

To

1. The Subordinate Judge, Ambasamudram.

2. The Principal District Munsif, Ambasamudram.

https://www.mhc.tn.gov.in/judis S.A.No.1895 of 2022

KRISHNAN RAMASAMY, J.,

trp

S.A.No.1895 of 2022

28.08.2023

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