Marappa Gounder vs Palaniyammal
2023 Latest Caselaw 6422 Mad

                                                                                S.A(MD).No.609 of 2021

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 16.06.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                S.A.(MD)No.609 of 2021

                     Marappa Gounder                  .... Appellant/Appellant/Plaintiff

                                                           Vs.

                     Chinnama Nayakkar (Died)
                     1.Palaniyammal
                     Subramaiyan (Died)

                     2.Muthusamy
                     3.Palaniyammal
                     4.Gandhimathi
                     5.Vijaya
                     6.Uma
                     7.Minor.Pavithra
                     8.Minor.Aravinth                 ... Respondents/Respondents/Defendants

                     Prayer :        Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, against the judgment and decree dated 16.04.2021 passed in
                     A.S.No.17 of 2018 on the file of the          Subordinate Court, Kulithalai,
                     confirming the judgment and decree dated 18.01.2018 passed in O.S.No. 41
                     of 2004 on the file of the District Munsif Court, Kulithalai.


                                           For Appellant     : No appearance
                                           For R2 to R8       : Mr.R.M.Sivakumar
                                           For R1             : Mr.V.Karuna


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https://www.mhc.tn.gov.in/judis
                                                                                      S.A(MD).No.609 of 2021

                                                         JUDGMENT

This case has been listed under the caption 'for dismissal' today. There

is no representation on the side of the appellant. As seen from the earlier

proceedings, the learned counsel for the appellant had been repeatedly

seeking adjournment in this matter. On the last hearing date also on

07.06.2023, the learned counsel for the appellant sought time on the ground

that the appellant will explore the possibility of settlement with the

respondents. On the said submission, the matter was adjourned for today's

hearing. It is listed under the caption 'for dismissal' on the ground that the

learned counsel for the appellant has been repeatedly seeking adjournments.

The learned counsel for the respondents 2 to 8 is present through video

conferencing. It can now be inferred that the appellant is not interested in

prosecuting this Second Appeal. Accordingly, this Second Appeal is

dismissed for non-prosecution. No costs.

16.06.2023 Index : Yes/No Internet: Yes/No CM

https://www.mhc.tn.gov.in/judis S.A(MD).No.609 of 2021

To,

1.The Subordinate Court, Kulithalai,

2. The District Munsif Court, Kulithalai.

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

https://www.mhc.tn.gov.in/judis S.A(MD).No.609 of 2021

ABDUL QUDDHOSE, J.

CM

S.A.(MD)No.609 of 2021

16.06.2023

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