Sulochana vs Ravichandran
2023 Latest Caselaw 6018 Mad

                                                                                  S.A(MD).No.267 of 2023

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 12.06.2023

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                S.A.(MD)No.267 of 2023
                     1.Sulochana
                     2.Sutha
                     3.Suba @ Radha                    .... Appellants/Appellants/Defendants 1 to 3

                                                             Vs.
                     1.Ravichandran
                                                         ... 1st Respondent/1st Respondent/Plaintiff
                     2.Balasekaran                  ...2nd Respondent/2nd Respondent/4th Defendant
                     3.Palampathi                   ...3rd Respondent/3rd Respondent/5th Defendant

                     Prayer :        Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, against the judgment and decree dated 23.02.2022 passed in
                     A.S.No.7 of 2021 on the file of the Sub Court, Aranthangi, Pudukkottai
                     District, confirming the judgment and decree dated 01.10.2020 passed in
                     O.S.No.192 of 2014 on the file of the District Munsif, Aranthangi
                     Pudukkottai District.


                                           For Appellants      : No appearance

                                           For R1              : Ms.Jayasree

                                                                   for M/s.Sivaprakash




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https://www.mhc.tn.gov.in/judis
                                                                                      S.A(MD).No.267 of 2023



                                                         JUDGMENT

On the last hearing date, there was no representation on the side of the

appellants and therefore, the matter was directed to be listed under the

caption 'for dismissal'. Despite the fact that the matter is listed today under

the caption 'for dismissal', there is no representation for the appellants even

today. The learned counsel for the first respondent is present.

2. As seen from the earlier proceedings, the learned counsel for the

appellants has been repeatedly seeking adjournments. It can now be inferred

that the appellants are not interested in prosecuting this Second Appeal.

Accordingly, this Second Appeal is dismissed for non-prosecution. No

costs.

12.06.2023

Index : Yes/No Internet: Yes/No CM

To

1.The Sub Court, Aranthangi, Pudukkottai District

2. The District Munsif, Aranthangi Pudukkottai District

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

https://www.mhc.tn.gov.in/judis S.A(MD).No.267 of 2023

ABDUL QUDDHOSE, J.

CM

S.A.(MD)No.267 of 2023

12.06.2023

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