Alagarsamy Chettiar vs Malliga
2023 Latest Caselaw 15326 Mad

Madras High Court

Alagarsamy Chettiar vs Malliga on 29 November, 2023

Author: S.Srimathy

Bench: S.Srimathy

                                                                             S.A(MD)No.441 of 2017


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 29.11.2023

                                                     CORAM

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                            S.A(MD)No. 441 of 2017

                 1. Alagarsamy Chettiar
                 2. Sivakumar
                 3. Pandiarajan
                 4. Alagu Soundaram
                 5. Nirmala Devi
                 6. Palanichelvan
                 7. Manickam                                           ...   Appellants
                                                       Vs.


                 Malliga                                               ...   Respondent

                 PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code
                 to set aside the Decree and Judgment passed in A.S.No.09 of 2016 on the file of
                 the District Judge, Sivagangai, dated 27.02.2017 confirming the Judgment and
                 Decree made in O.S.No.91 of 2010,       on the file of the Subordinate Court,
                 Sivagangai, dated 03.03.2016.




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https://www.mhc.tn.gov.in/judis
                                                                                     S.A(MD)No.441 of 2017


                                        For Appellants     : No appearance
                                        For Respondent     : Mr.V.R.Shanmuganathan

                                                          ORDER

In an earlier occasion, there was no representation on the side of the

Appellants. Since the Appellants have not represented either by Counsel or by

himself to prosecute the matter, this case was posted today (i.e. 29.11.2023) under

the caption 'for dismissal'. Today also the Appellants are not represented by their

Counsel and they are not present in person, which shows that the Appellants are

not interested in prosecuting the Appeal.

2. Hence, the Second Appal is dismissed for non prosecution. No

Costs.

Index : Yes / No 29.11.2023 Internet : Yes KSA

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

To

1. The District Court, Sivagangai.

2. The Subordinate Court, Sivagangai.

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

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

S.SRIMATHY, J

KSA

Judgment 7made in

29.11.2023

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