Kalaiselvi vs Rajathi
2023 Latest Caselaw 14223 Mad

                                                                                 S.A.No.1273 of 2004


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 07.11.2023

                                                      CORAM

                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                               S.A.No.1273 of 2004

                     1.Kalaiselvi
                     2.P.Ganeshkumar, aged 18 years,
                       (Rep. by his mother and natural guardian Tmt.P.Kalaiselvi)
                                                                             ...Appellants
                                                        vs.
                     1.Rajathi
                     2.Minor Thamilarasai, aged 14 years,
                       (Rep. by her mother and natural guardian Rajathi)
                     3.Workshop Personnel Officer,
                       Southern Railway, Ponmalai,
                       Tiruchirapalli - 4.
                     4.The Chief Executive Officer,
                       Southern Railway Employees Co-op. Credit Society Limited,
                       Tiruchirapalli -1.
                     5.Regional Manager,
                       Life Insurance Corporation of India,
                       Unit I, Tiruchirapalli -1.
                                                                          ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 25.02.2004 in
                     A.S.No.227 of 2003 on the file of the I Additional District Judge, P.C.R.,
                     Tiruchirapalli modifying the Judgment and Decree dated 10.06.2003 in
                     O.S.No.988 of 2002 on the file of the III Additional District Munsif,
                     Tiruchirapalli.




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.1273 of 2004


                     For Appellants                 :      No appearance

                     For Respondents                :      Mr.A.Haja Mohideen for R3
                                                           Mr.D.Jeyam for R5
                                                           No appearance for R1, R2 and R4


                                                          JUDGMENT

When the Second Appeal came up on 18.10.2023, since there

was no representation for the appellants, it is posted today under the

caption 'for dismissal'.

2. R3 and R5 are represented through counsel.

3. As there is no representation for the appellants today also, the

Second Appeal stands dismissed for non-prosecution. No costs.

07.11.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis S.A.No.1273 of 2004

To

1.The I Additional District Judge, P.C.R., Tiruchirapalli

2.The III Additional District Munsif, Tiruchirapalli.

3.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1273 of 2004

R.KALAIMATHI, J.

mbi

S.A.No.1273 of 2004

07.11.2023

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