K. Ranganatha Gounder vs Susila
2023 Latest Caselaw 253 Mad

                                                                              S.A.No.1301 of 2006

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 04.01.2023

                                                         CORAM

                                    THE HONOURABLE Ms.JUSTICE P.T.ASHA.J

                                                    S.A.No.1301 of 2006
                                                    and M.P.No.1 of 2006


                     K. Ranganatha Gounder                                      .. Appellant


                                                            -Vs.-
                     1. Susila
                     2. Govindan
                     3. Venkatesan
                     4. Arumugham
                     5. Sumathi
                     6. Kalaiselvi                                              .. Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure Code against the judgment and decree made in A.S.No.73 of
                     2004 dated 27.04.2005 on the file of the Additional Subordinate Court,
                     Tindivanam upholding the judgment and decree made in O.S.No.180 of
                     1995 dated 13.02.2004 on the file of the District Munsif -cum – Judicial
                     Magistrate, Vanur.


                                    For appellant      ... Mr.Rajnish Pathiyil -No Appearance

                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.1301 of 2006


                                       For Respondents ... Mr.T.R.Rajaraman

                                                         JUDGMENT

When the matter was taken up for hearing on 03.01.2023, there was

no representation for the appellant. Hence, the Registry was directed to list

the matter on 04.01.2023 under the caption 'for dismissal'.

2. Even today (04.01.2023), when the matter is listed under the

caption 'for dismissal', there is no representation for the appellant either in

person or through counsel. Hence, this Second Appeal is dismissed for non-

prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

04.01.2023

srn To

1. The Additional Subordinate Court, Tindivanam

2. The District Munsif -cum – Judicial Magistrate, Vanur.

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

P.T.ASHA.J.,

https://www.mhc.tn.gov.in/judis S.A.No.1301 of 2006

srn

S.A.No.1301 of 2006 and M.P.No.1 of 2006

04.01.2023

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