S. Gnanaprakasam vs Amirtham
2023 Latest Caselaw 6975 Mad

                                                                    S.A.No.1037 of 2010 & M.P. Nos.1 & 2 of 2013




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 23.06.2023

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                              S.A.No.1037 of 2010 &
                                              M.P. Nos.1 & 2 of 2013

                     1. S. Gnanaprakasam
                     2. S. Philips
                     3. S. Kannikai Mary                                                    ... Appellants
                                                         ..Vs..

                        K. Ponnusamy (died)
                     1. Amirtham
                     2. Ravi Kumar
                        Vellankanni (died)
                     3. Gnanasoundari
                     4. Gnanaprakasam
                     5. Lakshmi
                     6. Sampath                                                           ... Respondents

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 12.12.2006 in A.S.No.7 of 2005 on the file of
                     the Additional District Judge (Fast Track Court No.II), Chennai,
                     upholding the decree and judgment in O.S.No.6629 of 1984 dated
                     25.06.2004 on the file of the XIV Assistant Judge, City Civil Court,
                     Chennai.

                                          For Appellants          : No appearance
                                          R1 & R2                 : No ready in notice
                                          For R3 to R6            : No appearance.


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                                                                 S.A.No.1037 of 2010 & M.P. Nos.1 & 2 of 2013




                                                                             R. HEMALATHA, J.
                                                                                                       bga
                                                     JUDGMENT

When the second appeal came up for hearing on 22.06.2023,

there was no representation for the appellants and hence the Registry was

directed to post this matter under the caption "for dismissal' on

23.06.2023. Even today, i.e., 23.06.2023, there is no representation on

behalf of the appellants.

2. In view of the same, the Second Appeal is dismissed for non

prosecution. No costs. Consequently connected miscellaneous petitions

are dismissed.

23.06.2023 Index : Yes/No Internet : Yes/No bga

To

1. The Additional District Judge (Fast Track Court No.II), Chennai.

2. The XIV Assistant Judge, City Civil Court, Chennai.

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

S.A.No.1037 of 2010 & M.P. Nos.1 & 2 of 2013

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