Srivaikuntam Kottai Pillaimar vs Samuel Ponnuswami
2023 Latest Caselaw 14420 Mad

Madras High Court

Srivaikuntam Kottai Pillaimar vs Samuel Ponnuswami on 21 November, 2023

                                                                                S.A.No.1003 of 2004


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 21.11.2023

                                                        CORAM

                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                                   S.A.No.1003 of 2004

                     Srivaikuntam Kottai Pillaimar
                       Podhu Fund Sangam,
                     Management Swami,
                     Azhagar Dwadesi Kattalai,
                     At Srivaikuntam,
                     Rep. by its Trustee Manoharan Pillai                    ...Appellant

                                                           vs.
                     1.Samuel Ponnuswami
                     2.S.Sudalamuthu
                     3.S.Appavu                                             ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 12.11.2003 in
                     A.S.No.53 of 2002 on the file of the Sub Judge, Thoothukudi reversing
                     the Judgment and Decree dated 12.02.2002 in O.S.No.54 of 2000 on
                     the file of the District Munsif Court, Srivaikuntam.

                     For Appellant             :       No appearance

                     For Respondents           :       No appearance




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.1003 of 2004


                                                        JUDGMENT

When the matter came up on 17.10.2023, the learned counsel for

the appellant submitted that the matter was settled between the parties

and it was posted on 02.11.2023. On 02.11.2023, as there was no

representation for the appellant, it is posted today under the caption 'for

dismissal'.

2. Today also there is no representation for the appellant, and

hence the Second Appeal stands dismissed for non-prosecution. No

costs.

21.11.2023

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

mbi

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

To

1.The Sub Judge, Thoothukudi

2.The District Munsif, Srivaikuntam

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

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

R.KALAIMATHI, J.

mbi

21.11.2023

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