Subramanian vs Chellammal
2023 Latest Caselaw 13375 Mad

                                                                      S.A.No.1680 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                Dated : 29.09.2023

                                                     CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                               S.A.No.1680 of 2003

                     Subramanian
                                                                            ... Appellant

                                                        -vs-


                     Veerasasthakovil
                     Oor Suzhndha Vinayakar kovil street,
                     Vadakku Veeravanallure, Ambasamudram Taluk,
                     rep. by its Hasthas

                     1.Chellammal
                      W/o Late Ganesan Chettiar

                     2.Deivanayagam
                     3.Brahmanayagam

                     R2 and R3 are sons of Late Ganesan Chettiar.
                     R1 to R3 are residing at Chettiar mela street,
                     Vadakku Veeravanallure.

                     4.Vallinayagam
                       S/o Gandhimathinathan Chettiar
                       Old Village, Vadakku Veeravanallure,
                       Ambasamudram Taluk.

                     5.Papanasam Chettiar
                       S/o Subramania Chettiar
                       Nadu Street, Vadakku Veeravanallure,
                       Amabasamudram Taluk.
https://www.mhc.tn.gov.in/judis
                     1/4
                                                                          S.A.No.1680 of 2003

                     6.Muthuvinayagam Chettiar
                       S/o Subramania Chettiar,
                       Melaradhaveedhi Melambasamudram
                       Ambasamudram Taluk.

                     7.Lakshmi @ Pushpammal
                       W/o Late Gopalakrishna Konar

                     8.Kannan
                     9.Nambi
                     R8 and R9 are sons of
                     Late Gopalakrishna Konar.

                     R7 to R9 are residing at
                     Yadhavar Nadu Street,
                     Vadakku Veeravanallure,
                     Ambasamudram Taluk.
                                                                             ... Respondents

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 22.04.2002 made in
                     A.S.No.15 of 1994 on the file of the Subordinate Court, Ambasamudram
                     reversing the Judgment and Decree dated 31.03.1994 made in O.S.No.75
                     of 1991 on the file of the District Munsif Court, Ambasamudram.

                                  For Appellant     ... No appearance

                                  For Respondents   ... No appearance




https://www.mhc.tn.gov.in/judis
                     2/4
                                                                              S.A.No.1680 of 2003


                                                       JUDGMENT

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

was no representation for the appellant. Hence, it was listed on

14.09.2023 under the caption “for dismissal”. On that date, the learned

counsel for the appellant sought time. Hence, it is listed today under the

same caption. Today, when the matter is called, there is no

representation for the appellant. Hence, the Second Appeal is dismissed

for non-prosecution. No costs.

29.09.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Subordinate Judge, Ambasamudram.

2.The District Munsif, Ambasamudram.

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

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

S.A.No.1680 of 2003

KRISHNAN RAMASAMY, J.

skn

S.A.No.1680 of 2003

29.09.2023

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