Jamuna vs Krishnaveni
2023 Latest Caselaw 7080 Mad

                                                                                      S.A.No.634 of 2004



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 26.06.2023

                                                       CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                  S.A.No.634 of 2004


                     1.Jamuna
                     2.Kalaiselvi                                          ... Appellants
                                                         ..Vs..

                     Krishnaveni                                           ... Respondent

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 23.10.2002 in A.S.No.167 of 1999 on the file
                     of the I Additional District Court cum Chief Judicial Magistrate, Salem,
                     upholding the decree and judgment dated 10.12.1988 in O.S.No.722 of
                     1988 on the file of the Additional Sub Court, Salem.

                                            For Appellants        : No appearance
                                                   JUDGMENT

Today when the matter is taken up for hearing, there is no

representation for the appellants. It is seen from the records that on several

occasions counsel for the appellants is directed to serve notice to the sole

respondent. Till date no steps have been taken to serve notice to the sole

respondent. The Second Appeal is of the year 2004 and hence, I do not

find any reason to keep the appeals pending.

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

S.A.No.634 of 2004

R. HEMALATHA, J.

mtl

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 I Additional District Court cum Chief Judicial Magistrate, Salem.

2. The Additional Sub Court, Salem.

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

S.A.No.634 of 2004

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