Kanniahsamy Naidu vs G.Jayaraj
2023 Latest Caselaw 15470 Mad

Madras High Court

Kanniahsamy Naidu vs G.Jayaraj on 30 November, 2023

                                                                                 S.A.No.757 of 2004


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 30.11.2023

                                                        CORAM

                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                                   S.A.No.757 of 2004
                     1.Kanniahsamy Naidu
                     2.Deivaranjitham
                     3.Mohan
                     4.Hema                                                  ...Appellants
                                                          vs.

                     1.G.Jayaraj
                     2.Natarajan
                     3.S.Rengasamy
                     4.Govindaraj
                     5.Prasanna Lakshmi
                     6.Ramya Rani (Minor)                                  ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 10.09.2003 in
                     A.S.No.50 of 2001 on the file of the Sub Court, Periyakulam confirming
                     the Judgment and Decree dated 09.01.2001 in O.S.No.638 of 1989 on
                     the file of the District Munsif Court, Periyakulam.

                     For Appellants            :       No appearance

                     For Respondents           :       Mr.R.Suriyanarayanan for R3
                                                       No appearance for R1,R2, R4 to R6


                     Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.757 of 2004


                                                      JUDGMENT

The learned counsel for the appellants filed a Memo dated

14.10.2023 stating that she has no instructions from the appellants and

hence, the names of the appellants have been printed in the cause list

today. The Second Appeal stands dismissed for non-prosecution. No

costs.

30.11.2023

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

mbi

To

1.The Sub Court, Periyakulam

2.The District Munsif Court, Periyakulam

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

30.11.2023

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