Esakki vs Dhanushkodi (Died) ... 1St
2023 Latest Caselaw 12249 Mad

                                                                               S.A.(MD)No.929 of 2005

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 11.09.2023

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                           S.A.(MD)No.929 of 2005
                                                    and
                                          C.M.P.(MD)No.5996 of 2005

                 Esakki                               ... Appellant / Respondent / Plaintiff
                                                       -Vs-
                 1.Dhanushkodi (died)                  ... 1st Respondent / Appellant / Defendant
                 2.Petchiammal
                 3.C.Petchiammal
                 4.S.Valli
                 5.M.Arunthavasu                      ... Respondents 2 to 5
                 (Respondents 2 to 5 are brought on record as LRS of the deceased sole
                 respondent vide Court order dated 30.06.2023 in M.P.(MD)Nos.1 to 3 of 2011 in
                 S.A.(MD)No.929 of 2005)


                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure to set aside the judgment and decree of the Principal Subordinate
                 Court, Tirunelveli, dated 07.10.2004 made in A.S.No.56 of 2004, setting aside the
                 judgment and decree of the learned Principal District Munsif, Tirunelveli, dated
                 10.12.2003 made in O.S.No.483 of 1998.

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                    S.A.(MD)No.929 of 2005




                                           For Appellant     : Mr.RT.Arivukumar
                                                              for Mr.S.Meenakshi Sundaram
                                           For Respondents : No Appearance


                                                           JUDGMENT

Today, when the matter is taken up for hearing, the learned counsel for

the appellant reported 'no instructions'. It shows that the appellant is not

interested in pursuing this appeal. Therefore, this Court has no other option

except to dismiss this appeal for non-prosecution. Accordingly, this Second

Appeal stands dismissed for non-prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

                                                                                  11.09.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 Yuva

https://www.mhc.tn.gov.in/judis S.A.(MD)No.929 of 2005

To

1.The Principal Subordinate Judge, Tirunelveli.

2.The Principal District Munsif, Tirunelveli.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.929 of 2005

KRISHNAN RAMASAMY, J.

Yuva

S.A.(MD)No.929 of 2005

11.09.2023

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