Chitravelu vs Karmegam
2023 Latest Caselaw 13843 Mad

                                                                                     S.A.No.543 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED :       12.10.2023

                                                     CORAM

                                  THE HONOURABLE MRS.JUSTICE R. KALAIMATHI

                                               S.A.No.543 of 2004
                                                      and
                                            C.M.P(MD)No.4543 of 2004

                     Chitravelu                               ... Appellant/Appellant/Plaintiff


                                                     -Vs-

                     1.Karmegam                               ... Respondent/Respondents/
                                                                           Defendants
                     2.Karmegam(Died)
                     3.R.Balammal
                     4.R.Lakshmi
                     5.K.Balamurugan
                     (R3 to R5 are brought on record as LRs
                     of the deceased R2 vide order dated
                     04/02/2013 in M.P(MD)Nos.1 to 3/11)

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, to set aside the judgment and decree of the learned Subordinate
                     Judge, Paramagudi, in A.S.No.85 of 2001 confirming the judgment and
                     decree of the District Munsif Court, Paramakudi, in O.S.No.154 of 1995.



                     _________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.543 of 2004


                                            For Appellants      : No appearance
                                            For R1, R3 to R5    : Mr.S.Sivathilakar

                                                    JUDGMENT

Lastly, on 08.07.2011 when the matter came up for hearing, it was

posted for taking steps to implead the legal representatives of the deceased

second respondent. Thereafter, the matter was listed on 04.10.2023. On that

day, there was no representation on behalf of the appellants and the matter

was listed on 12.10.2023 under the caption “for dismissal”. When the

matter is taken up for hearing today, the learned counsel for the respondent

Nos.1, 3 to 5 is present. There is no representation on behalf of the

appellants. Hence, this Second Appeal is dismissed for non-prosecution. No

costs. Consequently, connected miscellaneous petition is closed.

12.10.2023 NCC:Yes/No Index:Yes/No Internet::Yes/No

_________

https://www.mhc.tn.gov.in/judis S.A.No.543 of 2004

To

1.The learned Subordinate Judge, Paramagudi.

2.The District Munsif Court, Paramakudi.

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

_________

https://www.mhc.tn.gov.in/judis S.A.No.543 of 2004

R. KALAIMATHI,J.

Ns

S.A.No.543 of 2004 and C.M.P(MD)No.4543 of 2004

12.10.2023

_________

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