Seeniammal (Died) vs Selvaraj
2023 Latest Caselaw 12961 Mad

                                                                           S.A.(MD).No.1130 of 2008

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 21.09.2023

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD).No.1130 of 2008

                 1.Seeniammal (died)
                 Memo dated 25.08.2023 presented before the Court
                 is recorded. Appellant died and the appellants 2 and 3,
                 who already on record are recorded as
                 LRs. of the deceased 1st appellant vide Court
                 order dated 25.08.2023 made in
                 S.A.(MD).No.1130 of 2008.

                 2.Ponnuthai
                 3.R.Chellappu                                                      ... Appellants
                                                        Vs.
                 1.Selvaraj
                 2.M.Kandhimathi
                                                                                  ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree made in A.S.No.45 of 2007 on the file of
                 the Principal District Court, Tirunelveli, dated 20.02.2008, confirming the
                 judgment and decree made in O.S.No.85 of 2004 on the file of the Principal Sub
                 Court, Tenkasi, dated 19.04.2007.



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https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD).No.1130 of 2008

                                          For Appellants     : Mr.S.Kumar
                                          For Respondents : Mr.B.Saravanan, Senior counsel
                                                              for Mr.Md.Sadiq


                                                       JUDGMENT

The learned counsel appearing for the appellants submitted that he has

sent a letter to the parties to take appropriate instruction, but the parties are not

responded. Hence, he reported that there is no instruction from his client. It

appears that the appellants have no interest in prosecuting the case. Hence, the

Second Appeal is dismissed for non-prosecution. No costs.

21.09.2023

akv

To

1.The Principal District Court, Tirunelveli.

2.The Principal Sub 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.1130 of 2008

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.1130 of 2008

21.09.2023

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