K.Rangaramanujam vs K.Ramachandran
2023 Latest Caselaw 1671 Mad

                                                                                     S.A.No.1240 of 2009
                                                                                    and M.P.No.1 of 2009



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 01.03.2023

                                                      CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                 S.A.No.1240 of 2009
                                                         and
                                                  M.P.No.1 of 2009

                     1.K.Rangaramanujam
                     2.K.Thillai Govindan
                     3.T.Narasimhan
                     4.T.Pramila                                          ... Appellants
                                                        ..Vs..

                     1.K.Ramachandran
                     2.K.Mohanakrishnan                                   ... Respondents

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 22.04.2009 in A.S.No.707 of 2007 on the file
                     of the VI Additional District Court, Chennai, upholding the decree and
                     judgment in O.S.No.749 of 2004 dated 13.04.2007 on the file of the XIII
                     Assistant City Civil Court, Chennai.

                                           For Appellants        : No appearance
                                           For Respondents       : No appearance




https://www.mhc.tn.gov.in/judis
                     1/2
                                                                                   S.A.No.1240 of 2009
                                                                                  and M.P.No.1 of 2009




                                                                          R. HEMALATHA, J.

                                                                                                 mtl


                                                   JUDGMENT

When the second appeal came up for hearing on 28.02.2023,

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

be posted under the caption 'for dismissal' on 01.03.2023. Even today, i.e.,

01.03.2023 there is no representation for the appellants.

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

prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

01.03.2023 Index : Yes/No Internet : Yes/No mtl

To

1. The VI Additional District Court, Chennai.

2. The XIII Assistant City Civil Court, Chennai.

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

S.A.No.1240 of 2009 and M.P.No.1 of 2009

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