S.Samudravel vs Subbiah
2023 Latest Caselaw 13730 Mad

                                                                            S.A.(MD).No.24 of 2017

                                  THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 10.10.2023

                                                    CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                              S.A.(MD).No.24 of 2017

                     S.Samudravel                                            ... Appellant

                                                       /Vs./

                     1.Subbiah
                     2.Nagiah
                     3.G.Annamalai
                     4.S.A.Jagannaatha Raja
                     5.N.S.Sureka
                     6.S.Kasirajam
                     7.C.D.Subramaniam
                     8.John Mathew Kurunthamannil                            ...Respondents


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code against the Decree and Judgment passed in A.S.No.66 of 2015 on
                     the file of the Sub Court, Sankarankoil, dated 07.09.2016, confirming the
                     Decree and Judgment, passed in O.S.No.278 of 2013 on the file of
                     Additional District Munsif Court, Sankarankoil, dated 26.06.2015.



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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD).No.24 of 2017




                                        For Appellant      : No appearance
                                        For Respondents : No appearance


                                                         JUDGMENT

When the second appeal was listed for hearing last occasion on

03.10.2023, the learned Counsel appearing for the appellant did not

appear before this Court. Hence, the case was posted today, ie.,

10.10.2023 under the caption “for dismissal”.

2.Today, ie., on 10.10.2023, also there is no representation for the

appellant. Hence, the second appeal is dismissed for non-prosecution.

No costs.

                                                                                   10.10.2023
                     Index          : Yes / No
                     NCC            : Yes / No

                     Tmg

https://www.mhc.tn.gov.in/judis S.A.(MD).No.24 of 2017

TO:

1.The Sub Court, Sankarankoil.

2.The Additional District Munsif Court, Sankarankoil.

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.24 of 2017

S.SRIMATHY, J.

Tmg

Judgment made in S.A.(MD)No.24 of 2017

Dated:

10.10.2023

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