C.Ayyanar vs V.Nagulappan
2023 Latest Caselaw 13996 Mad

                                                                        S.A.(MD).No.233 of 2017

                                  THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 18.10.2023

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                             S.A.(MD).No.233 of 2017
                                                      and
                                            C.M.P.(MD)No.4780 of 2017

                     C.Ayyanar                                            ... Appellant

                                                       /Vs./

                     1. V.Nagulappan
                     2. V.Solaiselvam
                     3. Thangavelammal                                    ...Respondents


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code to set aside the Decree and Judgment dated 02.03.2017 made in
                     A.S.No.8 of 2016 on the file of the Learned Subordinate Judge,
                     Viruthunagar confirming the decree and judgment dated 29.04.2015
                     made in O.S.No.3 of 2008 on the file of Learned Principal District
                     Munsif, Viruthunagar.


                                    For Appellants   : No appearance
                                    For Respondents : Mr.M.Kannan


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                             S.A.(MD).No.233 of 2017

                                                     JUDGMENT

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 themselves to prosecute the matter, this case was posted

today (i.e. 18.10.2023) 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 Second Appeal.

2. Hence, the Second Appeal is dismissed for

non prosecution. No Costs. Consequently, connected miscellaneous

petition is closed.

                                                                                18.10.2023
                     Index        : Yes / No
                     NCC          : Yes / No
                     ksa

https://www.mhc.tn.gov.in/judis S.A.(MD).No.233 of 2017

TO:

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.233 of 2017

S.SRIMATHY, J.

ksa

Judgment made in S.A.(MD)No.233 of 2017

18.10.2023

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