Dhanalakshmi Ammal vs Ganesan
2023 Latest Caselaw 7075 Mad

                                                                                     S.A.No.1326 of 2004




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 26.06.2023

                                                      CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                 S.A.No.1326 of 2004


                     1.Dhanalakshmi Ammal
                     2.Senthamil Koman                                    ... Appellants
                                                        ..Vs..

                     1.Ganesan
                     2.Amuthammal
                     3.Kalaivani
                     4.Revathi
                     5.Parthipan (minor)
                     6.Balachandra (minor)                                ... Respondents

                     (Respondents 5 & 6 minors represented by their mother and natural
                     guardian second respondent)

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 29.04.2002 in A.S.No.163 of 2001 on the file
                     of the Principal District Court, Villupuram, upholding the decree and
                     judgment dated 05.02.2001 in O.S.No.282 of 1998 on the file of the I
                     Additional District Munsif Court, Ulundurpet.


                                           For Appellants        : No appearance


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                                                                                  S.A.No.1326 of 2004




                                                                          R. HEMALATHA, J.

                                                                                                mtl

                                                   JUDGMENT

When the second appeal came up for hearing on 23.06.2023,

there was no representation for the appellants and hence was directed to

be posted under the caption 'for dismissal' on 26.06.2023. Even today, i.e.,

26.06.2023 there is no representation for the appellants.

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

prosecution. No costs.

26.06.2023 Index : Yes/No Internet : Yes/No mtl

To

1. The Principal District Court, Villupuram.

2. The I Additional District Munsif Court, Ulundurpet.

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

S.A.No.1326 of 2004

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