S.Palammal vs Gnanalet
2023 Latest Caselaw 11938 Mad

                                                                                S.A(MD)No.544 of 2007


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 05.09.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A(MD)No.544 of 2007
                                                      and
                                               M.P(MD)No.1 of 2007

                     1.S.Palammal
                     2.R.Jebajeevi
                     3.E.Subaretnam                  ... Defendants 7 to 9/Respondents 6 to 8/
                                                             Appellants

                                                       Vs.

                     1.Gnanalet
                     2.Vijayan                        ... Plaintiffs/Appellants/Respondents
                     3.Joseph Antony (Died)
                     4.Poomani
                     5.Thangalekshmi
                     6.Nesammal
                     7.Mariathai (Died)
                     8.Mary Saroja
                     9.Diana
                     10.Baskar
                     Respondents 8 to 10 are brought on record
                     as Lrs of the deceased 3rd respondent vide
                     court order dated 21.07.2023
                     11.Glory Bai
                     12.Christu Raj



                     Page 1 of 4


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                                                                                 S.A(MD)No.544 of 2007


                     Respondents 11 & 12 are brought on record
                     as Lrs of the deceased 7th respondent vide
                     Court order dated 21.07.2023

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree in A.S.No.24 of 2005 dated
                     05.12.2006 on the file of the Subordinate Judge, Padmanabhapuram
                     reversing the judgment and decree in O.S.No.198 of 1998 dated 08.10.2004,
                     on the file of the Additional District Munsif, Eraniel.
                                        For Appellants      : Mr.K.Sreekumaran Nair
                                        For R1 & R2         : Mr.S.Jeyakumar
                                        For R4 to R6, 8 & 9 : No appearance

                                                   JUDGMENT

The learned counsel appearing for the appellants reported no

instruction. It shows that the appellants are not interested in prosecuting the

case. Hence, this second appeal is dismissed for non-prosecution. No costs.

Consequently, connected miscellaneous petition is closed.

Index : Yes / No Speaking Order : Yes / No 05.09.2023 am

https://www.mhc.tn.gov.in/judis S.A(MD)No.544 of 2007

To

1.The Sub-Court, Padmanabhapuram.

2.The Additional District Munsif, Eraniel.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.544 of 2007

KRISHNAN RAMASAMY, J.

am

S.A(MD)No.544 of 2007

05.09.2023

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