M.Kandan vs Mounsamy Madam
2023 Latest Caselaw 12628 Mad

                                                                          S.A.(MD).No.1934 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 15.09.2023

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD).No.1934 of 2003
                                         and CMP(MD) No.17578 of 2003
                 1.M.Kandan
                 2.T.Krishnan                                                 ... Appellants

                                                       Vs.
                 1.Mounsamy Madam
                   Sri Siddeswari Beedam
                   Shencottah Road, Courtallam
                   through its Peedathipathi

                 2.Komu Ammal

                 3.K.Sudalai                                               ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree dated 30.09.2002 passed by the learned
                 Principal Sub Court, Tenkasi in A.S.No.19 of 2002 confirming the judgment and
                 decree of the learned Additional District Munsif Court, Tenkasi dated 25.07.2001
                 in O.S.No.16 of 1998.
                                   For Appellant     : No appearance
                                   For Respondents : No appearance



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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD).No.1934 of 2003



                                                        JUDGMENT

This second appeal was listed twice before the Joint Registrar (Judicial)

for taking steps and for paying batta with correct address. However, none

appeared on behalf of the appellants in all the occasions. Therefore, the second

appeal was listed before this Court for appropriate orders.

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

on beh1alf of the appellants, hence, the matter was directed to be listed under the

caption, 'for dismissal' today (15.09.2023).

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

dismissal, neither the learned counsel for the appellants nor the learned counsel

for the respondents is present to prosecute the appeal. It shows that the appellants

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

dismissed for non prosecution. No costs. Consequently connected Miscellaneous

Petition is closed.

15.09.2023

RR

https://www.mhc.tn.gov.in/judis S.A.(MD).No.1934 of 2003

To

1.The Principal Sub Court, Tenkasi

2.The Additional District Munsif Court, Tenkasi

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.1934 of 2003

KRISHNAN RAMASAMY,J.

RR

S.A.(MD).No.1934 of 2003

15.09.2023

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