Tmt.Gnanasoundary vs Rajapandian
2023 Latest Caselaw 1674 Mad

                                                                                        S.A.No.992 of 2009
                                                                                  and M.P.Nos.1 & 2 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 01.03.2023

                                                      CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                S.A.No.992 of 2009
                                                       and
                                               M.P.Nos.1 & 2 of 2009

                     R.Shanmugam (Died
                     1.Tmt.Gnanasoundary
                     2.S.Sankaranarayanan
                     3.Tmt.Shanthi                                          ... Appellants
                                                          ..Vs..

                     1.Rajapandian
                     2.Augustine
                     3.T.A.Venkatachari
                     4.Radhai Radhakrishnan
                     5.Dhandapani                                           ... Respondents

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 19.01.2009 in A.S.No.671 of 2007 on the file
                     of the IV Additional City Civil Court, Chennai upholding the decree and
                     judgment in O.S.No.2680 of 2000 dated 27.03.2007 on the file of the
                     XIII Assistant City Civil Court, Chennai.

                                           For Appellants          : No appearance
                                           RR1 & 5                 : Given up
                                           For RR2 to 4            : Mr.T.S.Ramarathnam




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                                                                                     S.A.No.992 of 2009
                                                                               and M.P.Nos.1 & 2 of 2009




                                                   JUDGMENT

When the second appeal came up for hearing on 28.02.2023,

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

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

01.03.2023.

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

representation for the appellants.

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

prosecution. No costs. Consequently, connected miscellaneous petitions

are closed.

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

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

S.A.No.992 of 2009 and M.P.Nos.1 & 2 of 2009

R. HEMALATHA, J.

mtl

To

1. The IV Additional City Civil Court, Chennai.

2. The XIII Assistant City Civil Court, Chennai.

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

S.A.No.992 of 2009 and M.P.Nos.1 & 2 of 2009

01.03.2023

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