M.A.V.Narayana Rao (Died) vs S.Sankaran
2023 Latest Caselaw 1542 Mad

                                                                                       S.A.No.362 of 2007


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 09.02.2023

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                S.A.No.362 of 2007

                     M.A.V.Narayana Rao (Died)
                     2.N.Madhava Rao
                     3.N.Anusuya Devi                                       ... Appellants

                                                          ..Vs..

                     1.S.Sankaran
                     2.S.Subramanian
                     3.M.Muruga Barathy
                     4.S.Nirmala Devi                                       ... Respondents

                     (Appellants 2 & 3 and fourth respondent brought on record as legal heirs of
                     the deceased first appellant viz., M.A.V.Narayana Rao vide Court order
                     dated 01.07.2021 made in CMP.Nos.9937, 9941 & 9943/2019 and
                     CMP.Nos.7837, 7841 & 7842/2021 in S.A.No.362/2007)

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 08.12.2005 in A.S.No.63 of 2005 on the file of
                     the Principal Sub Court, Chengalpattu, upholding the decree and judgment
                     in O.S.No.97 of 1995 dated 24.01.2005 on the file of the District Munsif
                     Court, Chengalpattu.


                                          For Appellant            : No appearance
                                          For Respondents          : No appearance


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                                                                                     S.A.No.362 of 2007




                                                   JUDGMENT

When the second appeal came up for hearing on 07.02.2023,

there was no representation for the appellants and hence the Registry was

directed to post this matter under the caption "for dismissal' on 08.02.2023.

2.Today, when the matter is taken up for hearing there is no

representation for the appellants.

3. In view of the same, the Second Appeal is dismissed for non-

prosecution. No costs.

09.02.2023 Index : Yes/No Internet : Yes/No mtl

R. HEMALATHA, J.

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

S.A.No.362 of 2007

To

1. The Principal Sub Court, Chengalpattu.

2. The District Munsif Court, Chengalpattu.

3. The Section Officer, V.R. Section, High Court, Madras.

S.A.No.362 of 2007

09.02.2023

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