Chinnapillaiammal vs Pennachiammal
2023 Latest Caselaw 14087 Mad

                                                                                S.A.No.231 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED :     30.10.2023

                                                   CORAM

                                  THE HONOURABLE MRS.JUSTICE R. KALAIMATHI

                                               S.A.No.231 of 2004


                     1.Chinnapillaiammal
                     2.I.Iyyavu
                     3.Chinnakunjan
                     4.Thangaraju
                     5.Chinnathambi                       ... Appellants/Appellants 2 to 6/
                                                                     LRs of the 3rd Defendant


                                                   -Vs-

                     1.Pennachiammal
                     2.Murugesan
                     3.Palanivel
                     4.Ganesan
                     5.Chellammal
                     6.Chennapillai Ammal                 ... Respondents/Respondents1to5&7
                                                          /Plaintiffs/2to6 Defendants


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 31.07.2003 made in A.S.No.



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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.231 of 2004


                     582 of 1999 passed by the Second Additional Sub-Judge, Trichirapalli,
                     confirming the judgment and decree dated 31.01.1996 made in O.S.No.358
                     of 1992 passed by the District Munsif, Musiri.


                                          For Appellants    : No appearance
                                          For R1 to R4,R6   : No appearance


                                                  JUDGMENT

When the second appeal came up for hearing on 03.10.2023,

there was no representation for the appellants. Thereafter, the matter was

posted on 12.10.2023, since there was no representation, the matter was

posted on 30.10.2023 under the caption “for dismissal”. When the matter is

taken up for hearing today, there is no representation on behalf of the

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

costs.

30.10.2023 NCC:Yes/No Index:Yes/No Internet::Yes/No

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https://www.mhc.tn.gov.in/judis S.A.No.231 of 2004

To

1.The Second Additional Sub-Judge, Trichirapalli.

2.The District Munsif, Musiri.

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

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https://www.mhc.tn.gov.in/judis S.A.No.231 of 2004

R. KALAIMATHI,J.

Ns

S.A.No.231 of 2004

30.10.2023

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