N.Ponnusamy vs N.Sivasamy (Died)
2023 Latest Caselaw 12244 Mad

                                                                               S.A. No. 1429 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 11.09.2023

                                                     CORAM

                              THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                               S.A. No.1429 of 2010
                                                       and
                                                M.P.No. 1 of 2010

                     N.Ponnusamy,
                     S/o. Nanjappa Gounder                                 ... Appellant

                                                  Versus
                     N.Sivasamy (died)

                     2. Shanti,
                        W/o. late Sivasamy

                     3. Vijayan,
                        S/o. late Sivasamy

                     (R2 and R3 are brought on record as
                     LRs of deceased sole respondent
                     Sivasamy vide order of court dated
                     09.06.2023 made in C.M.P.Nos.13313,
                     13314 & 13315 of 2020)                                ... Respondents

                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree dated 05.04.2010 passed by I Addl. District Judge,

                     Coimbatore in A.S.No. 104 of 2007 modifying the decree and judgment


                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                     S.A. No. 1429 of 2010

                     dated 08.09.2006 on the file of Principal Subordinate Judge, Coimbatore in

                     O.S.No. 1007 of 1998.

                                       For Appellant           : No appearance

                                       For Respondents         : Mr.K.S.Karthik Raja for R2 & R3


                                                         JUDGEMENT

When the above Second Appeal was listed for several hearings, there was no representation on the side of appellant. Hence, the above matter was posted today under the caption “for dismissal”. Even today, (11.09.2023) there is no representation on behalf of the appellant either in person or through the counsel on record. Hence, the above Second Appeal is dismissed for non-prosecution. No costs. Consequently, the connected Miscellaneous Petition is also closed.

11.09.2023 rpp

To

I Addl. District Judge, Coimbatore.

https://www.mhc.tn.gov.in/judis S.A. No. 1429 of 2010

T.V.THAMILSELVI, J.

rpp

S.A. No. 1429 of 2010

11.09.2023

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