Nirmala Devi vs Sudhadevi
2023 Latest Caselaw 9639 Mad

                                                                                 S.A.No.108 of 2004



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 03.08.2023

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A.No.108 of 2004 &
                                              C.M.P.No.449 of 2004
                     Nirmala Devi                                     ...Appellant
                                                        vs.
                     1.Sudhadevi
                     2.K.Bahuleyan Thambi (died)
                     3.Sivaraman Nair
                     4.Gopakumaran Thambi
                     5.Sulochana Devi
                     6.Jeyakumari
                     7.Jalajaikumari
                     8.Rama Devi                                     ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 25.09.2003 in A.S.No.
                     30 of 2000 on the file of the Subordinate Court, Kuzhithurai allowing the
                     appeal and set aside the Judgment and Decree dated 13.01.2000 in
                     O.S.No.331of 1987 on the file of the II Additional District Munsif,
                     Kuzhithurai.



                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.108 of 2004



                     For Appellant                              :     Mr.R.Devaraj
                     For Respondents                            :     Mr.C.Godwin for R3
                                                                      No appearance
                                                                      for R1, R2, R4 to R8

                                                         JUDGMENT

The learned counsel appearing for the appellant would submit that

he has sent letters to the appellant on 11.08.2018, 04.03.2023 and

13.07.2023 and even after the receipt of those letters, the appellant has

not turned up to give appropriate instructions to him. Therefore, the

learned counsel reported 'no instructions'.

2. The appellant neither provided appropriate instructions to the

learned counsel nor appeared before this Court, which shows that she is

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.

03.08.2023

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

mbi

https://www.mhc.tn.gov.in/judis S.A.No.108 of 2004

To

1.The Subordinate Judge, Kuzhithurai

2.The II Additional District Munsif, Kuzhithurai.

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

https://www.mhc.tn.gov.in/judis S.A.No.108 of 2004

KRISHNAN RAMASAMY, J.

mbi

S.A.No.108 of 2004

03.08.2023

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