Venkatachalam vs Natesan (Died)
2023 Latest Caselaw 1482 Mad

                                                                          S.No.1318 of 2004




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              Dated : 07.02.2023

                                                   CORAM

                                    THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                               S.No.1318 of 2004


                     Venkatachalam                                 ...Appellant

                                                      Vs.

                     1. Natesan (Died)

                     2. N.Govindaraj

                     3. N.Ganesan

                     4. T.Rani

                     5. N.Murugaiyan                               ...Respondents

                     (R2 to R5 are brought on record as LRs of the deceased sole
                     respondent vide order of the Court dated 21.10.2003 made in
                     C.M.P.Nos.8355 & 8356 of 2001)




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.No.1318 of 2004




                     Prayer: Second Appeal is filed under Section 100 of the Code of Civil

                     Procedure against the Judgment and Decree dated 30.04.1997 made in

                     A.S.No.31 of 1997 on the file of the Additional Subordinate Judge,

                     Nagapattinam confirming the Judgement and Decree passed in

                     O.S.No.183 of 1989 on the file of the District Munsif Court,

                     Thiruthuraipoondi dated 29.02.1996.

                                       For Appellant    :     No Appearance


                                                       JUDGMENT

Today, the matter is listed under the caption “For Dismissal”.

However, when the matter is called there is no representation for the

appellant. Therefore, the Second Appeal is dismissed for non-

prosecution. No costs.

                                                                                     07.02.2023

                     Index             : Yes/No
                     Internet          : Yes/No
                     kan

https://www.mhc.tn.gov.in/judis S.No.1318 of 2004

To

1.The Additional Subordinate Judge, Nagapattinam.

2.The District Munsif Court, Thiruthuraipoondi

https://www.mhc.tn.gov.in/judis S.No.1318 of 2004

P.T. ASHA, J,

kan

S.No.1318 of 2004

07.02.2023

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