K.Navaneedhan vs Sangeetha
2023 Latest Caselaw 1679 Mad

                                                                                     S.A.No.1217 of 2009




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 01.03.2023

                                                       CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                  S.A.No.1217 of 2009

                     1.K.Navaneedhan
                     2.Selvi Shanti (Minor)                               ... Appellants
                     (Represented by her guardian and
                     Mother the 1st appellant)
                                                         ..Vs..
                     1.Sangeetha
                     2.Priya                                               ... Respondents

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 25.06.2009 in A.S.No.3 of 2007 on the file of
                     the Sub Court, Thiruvannamalai, upholding the decree and judgment in
                     O.S.No.25 of 2005 dated 18.04.2006 on the file of the District Munsif
                     Court, Polur, Thiruvannamalai.
                                         For Appellants   : No appearance
                                            For Respondents       : Mr.M.Sriram
                                                     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. The learned

counsel appearing for the respondents is present.

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

S.A.No.1217 of 2009

R. HEMALATHA, J.

mtl

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

prosecution. No costs.

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

To

1. The Sub Court, Thiruvannamalai.

2. The District Munsif Court, Polur, Thiruvannamalai.

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

S.A.No.1217 of 2009

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