Sakunthala Arunachalam vs Arumuga Pandi
2023 Latest Caselaw 9427 Mad

                                                                               S.A(MD)No.206 of 2008

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 01.08.2023

                                                         CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                   S.A(MD)No.206 of 2008

                     1.Sakunthala Arunachalam
                     2.Bharathi Ganesan
                     3.Akalya Murugesan
                                                                                      ... Appellants

                                                            -vs-

                     Arumuga Pandi
                                                                                      ... Respondent

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 13.09.2007 made in
                     A.S.No.172 of 2005 on the file of the Principal Sub Judge, Tenkasi
                     reversing the Judgment and Decree dated 04.08.2005 made in O.S.No.
                     615 of 2004 on the file of the Principal District Munsif, Tenkasi.

                                  For Appellants         ... No appearance

                                  For Respondent          ... Mr.M.P.Senthil




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                                                                           S.A(MD)No.206 of 2008


                                                       JUDGMENT

When the matter was taken up for hearing on 28.07.2023, there

was no representation for the appellants. Hence, it is listed today under

the caption “for dismissal”. Even today, there is no representation for the

appellants. Hence, the Second Appeal is dismissed for non-prosecution.

No costs.

01.08.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Principal Sub Judge, Tenkasi.

2.The Principal District Munsif, Tenkasi.

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.206 of 2008

KRISHNAN RAMASAMY, J.

skn

S.A(MD)No.206 of 2008

01.08.2023

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