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M.G.Kannan vs V.Palaniammal
2023 Latest Caselaw 2978 Mad

Citation : 2023 Latest Caselaw 2978 Mad
Judgement Date : 21 March, 2023

Madras High Court
M.G.Kannan vs V.Palaniammal on 21 March, 2023
                                                                                S.A.(MD).No.482 of 2022


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 21.03.2023

                                                       CORAM

                            THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE

                                              S.A.(MD).No.482 of 2022
                                                       and
                                             C.M.P.(MD).No.6158 of 2022


                M.G.Kannan                                     ... Appellant/Appellant/Defendant


                                                            Vs.

                V.Palaniammal                                 ... Respondent/Respondent/Plaintiff


                Prayer: Second Appeal is filed under Section 100 of CPC to set aside the
                judgment and decree made in A.S.No.2 of 2017 on the file of Sub Court,
                Virudhunagar dated 24.02.2020 confirming the Judgment and decree made in
                O.S.No.19 of 2014 dated 02.07.2016 on the file of the District Munsif Court,
                Virudhunagar, allow the above Second appeal.


                                  For Appellant     : No appearance




                1/3

https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD).No.482 of 2022




                                                     JUDGMENT

The matter is listed under the caption "for dismissal" today. There is no

representation on the side of the appellant once again. Even on the last hearing

date on 10.03.2023, there was no representation on the side of the appellant. It

can now be inferred that the appellant is not interested in prosecuting this

Second Appeal. Accordingly, this Second Appeal is dismissed for

non-prosecution. There shall be no order as to costs. Consequently, connected

miscellaneous petition stands closed.



                                                                           21.03.2023
                NCC               : Yes / No
                Index             : Yes / No
                Internet          : Yes/ No
                Lm

                To

                1.The Sub Court,
                  Virudhunagar.

2.The District Munsif Court, Virudhunagar.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.482 of 2022

ABDUL QUDDHOSE, J.

Lm

S.A.(MD).No.482 of 2022

21.03.2023

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

 
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