P.Sitharaman vs Agamanantham
2023 Latest Caselaw 8811 Mad

                                                                                 S.A.No.1571 of 2003




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 21.07.2023

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY


                                                S.A.No.1571 of 2003


                     P.Sitharaman                                        ... Appellant

                                                      Vs.

                     1.Agamanantham
                     2.Saminathan
                     3.Mathrubutheswaran                                  ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 25.04.2001 made in A.S.No.4
                     of 2000 on the file of the Sub-Court, Kumbakonam confirming the
                     judgment and decree dated 09.07.1999 made in O.S.No.549 of 1996, on the
                     file of the First Additional District Munsif, Kumbakonam.


                                        For Appellant       : No appearance
                                        For Respondents     : No appearance




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1571 of 2003




                                                   JUDGMENT

When the matter was taken up for hearing on 19.07.2023, there

was no representation for the appellant, hence, the matter was directed to be

listed on 21.07.2023 under the caption 'for dismissal'. Today when the

matter is taken up for hearing, there is no representation for the appellant

and the respondents. The appeal is of the year 2003. Despite sufficient

opportunity given to the appellant, the appellant has not come forward to

prosecute the appeal. Therefore, this Second Appeal is dismissed for non-

prosecution. No costs.

Index : Yes / No Speaking Order : Yes / No 21.07.2023 am

https://www.mhc.tn.gov.in/judis S.A.No.1571 of 2003

To

1.The Sub-Court, Kumbakonam

2.The First Additional District Munsif, Kumbakonam.

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

https://www.mhc.tn.gov.in/judis S.A.No.1571 of 2003

KRISHNAN RAMASAMY, J.

am

S.A.No.1571 of 2003

21.07.2023

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