Loganayaki vs Sundari
2023 Latest Caselaw 15475 Mad

Madras High Court

Loganayaki vs Sundari on 30 November, 2023

Author: S.Srimathy

Bench: S.Srimathy

                                                                               S.A(MD)No.423 of 2017


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 30.11.2023

                                                       CORAM

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                             S.A(MD)No. 423 of 2017
                                                     and
                                           C.M.P(MD)No. 8811 of 2017

                 Loganayaki                                              ...   Appellant
                                                        Vs.


                 1. Sundari
                 2. Ramkumar                                             ...   Respondents


                 PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code
                 to set aside the Decree and Judgment, dated 19.10.2012 passed in A.S.No.47 of
                 2009 on the file of the IV Additional District Court, Tirunelveli confirming the
                 Judgment and Decree, dated 15.09.2006 passed in O.S.No.24 of 2005 on the file
                 of the Subordinate Court, Ambasamudram.


                                     For Appellant     : No appearance
                                     For Respondents   : Mr.H.Arumugam




                 1/4
https://www.mhc.tn.gov.in/judis
                                                                                  S.A(MD)No.423 of 2017


                                                        ORDER

When the matter was taken up hearing on 06.11.2023, it is reported

that the sole appellant died. No steps was taken to implead the Legal Heirs of the

sole Appellant, which shows that the Appellant is not interested in prosecuting the

Appeal.

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

Costs. Consequently, connected miscellaneous petition is closed.

Index : Yes / No 30.11.2023 Internet : Yes KSA

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

To

1. The IV Additional District Court, Tirunelveli.

2. The Subordinate Court, Ambasamudram.

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

30.11.2023

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