Arulmary vs Sebastian
2023 Latest Caselaw 12623 Mad

                                                                         S.A.(MD).No.301 of 2008

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 15.09.2023

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                           S.A.(MD).No.301 of 2008

                 1.Arulmary
                 2.Deivasahayam
                 3.Punniya Mary
                 4.Lourdu Mary
                 5.Fathima Mary                                              ... Appellants

                                                     Vs.


                 1.Sebastian
                 2.Arokya Mary
                 3.Yesuraj                                               ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree dated 06.07.1998 passed by the
                 Subordinate Court, Kumbakonam in A.S.No.61 of 1994 reversing the judgment
                 and decree of the learned District Munsif Court, Valangaiman dated 08.03.1994
                 in O.S.No.414 of 1990.


                                   For Appellant    : No appearance
                                   For Respondents : Mr.V.K.Vijayaraghavan

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD).No.301 of 2008

                                                       JUDGMENT

When this matter was listed on 12.09.2023, there was no appearance on

behalf of the appellants and hence, the matter was directed to be listed under the

caption, 'for dismissal' today (15.09.2023).

2. Today, even though the matter is listed under the caption for

dismissal, the learned counsel for the appellants is not present to prosecute the

appeal. The learned counsel for the respondents is present. It shows that the

appellants are not interested in prosecuting the appeal. Hence, this second appeal

is dismissed for non prosecution. No costs.

15.09.2023

RR

https://www.mhc.tn.gov.in/judis S.A.(MD).No.301 of 2008

To

1.The Subordinate Court, Kumbakonam

2.The District Munsif, Valangaiman

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.301 of 2008

KRISHNAN RAMASAMY,J.

RR

S.A.(MD).No.301 of 2008

15.09.2023

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