Anthony Joseph vs Little Mount Mission
2023 Latest Caselaw 6767 Mad

                                                                                     S.A.No.800 of 2003




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 21.06.2023

                                                      CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                 S.A.No.800 of 2003

                     1. Anthony Joseph
                     2. Sagaya Arokiya Mary                                         ... Appellants
                                                        ..Vs..

                     1.Little Mount Mission
                       Rep. by its Arch Diosease of Madra,
                       Mylapore.
                     2. Madurai Nayaki
                     3. Paramalambikai
                     4. Amurparaj
                     5. Sarala Arokiya Mary                                        ... Respondents


                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 19.10.2001 in A.S.No.237 of 1999 on the file
                     of the VII Additional Judge, City Civil Court, Chennai, upholding the
                     decree and judgment in O.S.No.4506 of 1988 dated 26.04.1996 on the file
                     of the VIII Assistant Judge, City Civil Court, Madras.

                                           For Appellants        : No appearance
                                           For Respondents       : No appearance




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                                                                                   S.A.No.800 of 2003




                                                                          R. HEMALATHA, J.
                                                                                               bga
                                                     JUDGMENT

When the matter is taken up for hearing today, there is no

representation on behalf of the appellants.

2. A perusal of the records shows that till date no steps have

been taken by the appellants to serve notice to the respondents 1, 3 and 4.

Since the second appeal is of the year 2003, I do not find any reason to

keep the appeal pending. In view of the same, the Second Appeal is

dismissed for non prosecution. No costs.

21.06.2023 Index : Yes/No Internet : Yes/No bga To

1. The VII Additional Judge, City Civil Court, Chennai.

2. The VIII Assistant Judge, City Civil Court, Madras.

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

S.A.No.800 of 2003

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