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S.K.Nannammal vs K.V.Lalitha
2023 Latest Caselaw 8920 Mad

Citation : 2023 Latest Caselaw 8920 Mad
Judgement Date : 24 July, 2023

Madras High Court
S.K.Nannammal vs K.V.Lalitha on 24 July, 2023
                                                                               S.A.No.1427 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 24.07.2023

                                                         CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                    S.A.No.1427 of 2003

                     S.K.Nannammal
                                                                                    ... Appellant

                                                            -vs-
                     1.K.V.Lalitha
                     2.G.Sekar
                                                                                 ... Respondents

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 06.09.2002 made in
                     A.S.No.91 of 2000 on the file of the Additional Sub Judge,
                     Kumbakonam confirming the Judgment and Decree dated 21.12.1999
                     made in O.S.No.551 of 1994 on the file of the Additional District Munsif
                     Court, Kumbakonam.



                                  For Appellant          ... No appearance

                                  For Respondents         ... Mr.N.Mohemed Asif for R2




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                              S.A.No.1427 of 2003


                                                       JUDGMENT

When the matter was taken up for hearing on 20.07.2023, there

was no representation for the appellant. Hence, it is listed today under

the caption “for dismissal”. Even today, there is no representation for the

appellant. Hence, the Second Appeal is dismissed for non-prosecution.

No costs.

24.07.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Additional Sub Judge, Kumbakonam

2.The Additional District Munsif, Kumbakonam.

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

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

S.A.No.1427 of 2003

KRISHNAN RAMASAMY, J.

skn

S.A.No.1427 of 2003

24.07.2023

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

 
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