Valiyan vs Kathan
2023 Latest Caselaw 11474 Mad

                                                                   S.A.No.617 of 2002

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 29.08.2023

                                                CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.No.617 of 2002

                 1.Valiyan
                 2.Karuppayee
                 3.Periyakkal
                 4.Iyer Ambalakkarar
                 5.Raman Ambalakkarar
                 6.Patchai Ammal
                                                                      ... Appellants
                                                   Vs.
                 1.Kathan
                 2.Arumugham
                 3.Periyasamy
                 4.Palaru
                 5.Mahamuni
                 6.Kanniyappan
                 7.Pillutty
                 8.Vellaiyammal
                 9.Sevugan
                 10.Periyakkal
                 11.Muniyandi
                                                                    ... Respondents




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                         S.A.No.617 of 2002

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the Judgment and Decree dated 29.06.2001 made in A.S.No.20 of
                 2000 on the file of the Sub Judge, Kulithalai confirming the Judgment and Decree
                 dated 14.01.2000 made in O.S.No.169 of 1986 on the file of the District Munsif,
                 Kulithalai.


                                           For Appellants    : No appearance
                                           For Respondents : No appearance




                                                        JUDGMENT

This second appeal is pending from the year 2002 under the caption for '

Notice of Motion. For the past 21 years, this second appeal is not admitted and

the counsel for the appellants is also not ready for arguing the matter. Further,

when the matter is called today, there is no representation for the appellants.

Hence, this Second appeal is dismissed for non-prosecution. No costs.

29.08.2023

NCC : Yes/No Index : Yes/No Internet: Yes skn

https://www.mhc.tn.gov.in/judis S.A.No.617 of 2002

To

1.The Sub Judge, Kulithalai.

2.The District Munsif, Kulithalai.

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

https://www.mhc.tn.gov.in/judis S.A.No.617 of 2002

KRISHNAN RAMASAMY,J.

skn

S.A.No.617 of 2002

29.08.2023

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