Sathak Bathumal vs Chelladurai Nadar
2023 Latest Caselaw 11905 Mad

                                                                               S.A.No.792 of 2004



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 05.09.2023

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                S.A.No.792 of 2004
                     1.Sathak Bathumal
                     2.Pongumaharajan
                     3.Kulam Seyad Mohamed alias Haji
                     4.Kulam Mohamed Ibrahim
                     5.Kulam Yashmin                                 ...Appellants
                                                       vs.
                     1.Chelladurai Nadar
                     2.Chelliah Nadar
                        Kasi Nadar (deceased)
                     3.Dr.Kulam Abdul Kadar
                     4.Kulam Mohamed Saleem
                     5.Kulam Akbar Ali
                     6.Kulam Akram
                     7.Kulam Selkna Labbal
                     8.Saraswathi
                     9.K.Thangadurai
                     10.Velu Pandy
                     11.Valarmathi


                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.792 of 2004



                     12.K.Prabhu
                     13.J.Jayakumari                                           ... Respondents


                     (Cause title accepted vide order dated 22.03.2004 in C.M.P.No.3858 of
                     2004)


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 26.02.2003 in A.S.No.
                     74 of 2002 on the file of the Principal District Judge, Tuticorin
                     confirming the Judgment and Decree dated 05.04.2002 in O.S.No.724 of
                     1995 on the file of the Principal District Munsif, Tiruchendur.


                     For Appellants                           :     No appearance
                     For Respondents                          :     Mr.M.C.Swamy
                                                                    for R8 to R13

                                                                    Mr.S.Ramakrishnan
                                                                    for R1

                                                       JUDGMENT

When this matter was taken up for hearing on 31.08.2023, there

was no appearance for the appellants. Hence, this matter was directed to

be listed under the caption 'for dismissal' on 05.09.2023.

https://www.mhc.tn.gov.in/judis S.A.No.792 of 2004

2. Even though this matter was listed under the caption 'for

dismissal' today, there is no appearance for the appellants, which shows

that the appellants are not interested to prosecute the appeal. In view of

the same, the Second Appeal is dismissed for non-prosecution. No costs.

05.09.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

To

1.The Principal District Judge, Tuticorin

2.The Principal District Munsif, Tiruchendur

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

https://www.mhc.tn.gov.in/judis S.A.No.792 of 2004

KRISHNAN RAMASAMY, J.

mbi

S.A.No.792 of 2004

05.09.2023

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