S.Govindan vs K.Durairaj
2023 Latest Caselaw 12514 Mad

                                                                               S.A.No.1736 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 14.09.2023

                                                         CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                    S.A.No.1736 of 2003

                     1.S.Govindan
                     2.Chinnakaruppan
                     3.Ramasamy
                     4.Kalanchiyam
                     5.Annamalai
                                                                                      ... Appellants

                                                            -vs-

                     1.K.Durairaj
                     2.P.R.Krishnan
                                                                                     ... Respondents

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 29.08.1997 made in
                     A.S.No.8 of 1997 on the file of the Sub Judge, Sivagangai reversing the
                     Judgment and Decree dated 23.09.1996 made in O.S.No.286 of 1993 on
                     the file of the Additional District Munsif, Sivagangai.

                                  For Appellant          ... No appearance

                                  For Respondents         ... No appearance for R2




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                              S.A.No.1736 of 2003


                                                       JUDGMENT

When the matter was taken up for hearing on 12.09.2023, there

was no representation for the appellant. Hence, it is listed today under

the caption “for dismissal”. Even today, there is no representation for the

appellant. Hence, the Second Appeal is dismissed for non-prosecution.

No costs.

14.09.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Sub Judge, Sivagangai.

2.The Additional District Munsif, Sivagangai.

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

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

S.A.No.1736 of 2003

KRISHNAN RAMASAMY, J.

skn

S.A.No.1736 of 2003

14.09.2023

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