P.Ayyalusamy Naicker ... ... vs K.Saraswathi
2023 Latest Caselaw 14316 Mad

                                                                                     S.A.No.1549 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED :       17.11.2023

                                                      CORAM

                                  THE HONOURABLE MRS.JUSTICE R. KALAIMATHI

                                                S.A.No.1549 of 2004

                     P.Ayyalusamy Naicker                    ... Defendant/Appellant/Appellant


                                                      -Vs-

                     1.K.Saraswathi
                     2.K.Karthikeyan
                     3.V.Kanagammal
                     4.K.Janaki                              ...Plaintiffs/Respondents/
                                                                                  Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 19.11.2003 made in A.S.No.
                     71 of 2003 on the file of the Sub-Court, Sankarankovil, in confirming the
                     judgment dated 22.04.2003 and decree, dated 12.06.2003 in O.S.No.249 of
                     2000 on the file of the District Munsif Court, Sankarankovil.




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1549 of 2004


                                            For Appellant      : No appearance
                                            For Respondents    : Mr.T.Selvam


                                                            JUDGMENT

When the matter came up for hearing on 30.10.2023, there was no

representation for the appellant and hence, the matter is posted today under

the caption “for dismissal”. The respondents are represented through their

counsel. Today also there is no representation for the appellant. Hence, this

appeal stands dismissed for non-prosecution. No costs.

17.11.2023 NCC:Yes/No Index:Yes/No Internet::Yes/No

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https://www.mhc.tn.gov.in/judis S.A.No.1549 of 2004

To

1.The Sub-Court, Sankarankovil.

2.The District Munsif Court, Sankarankovil.

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

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https://www.mhc.tn.gov.in/judis S.A.No.1549 of 2004

R. KALAIMATHI,J.

Ns

S.A.No.1549 of 2004

17.11.2023

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