V.Latha vs Valarmathy
2024 Latest Caselaw 15308 Mad

Madras High Court

V.Latha vs Valarmathy on 7 August, 2024

                                                                                 S.A.No.1375 of 2007

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :        07.08.2024

                                                          CORAM

                                   THE HONOURABLE MR. JUSTICE P.B.BALAJI

                                                     S.A.No.1375 of 2007

                     1.V.Latha
                     2.Minor Sonia
                                                                                    ...Appellants
                                                            Vs.


                     1.Valarmathy
                     2.Chinnusamy
                     3.Sivakami
                                                                                 ...Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and and Decree of the learned Second
                     Additional Sub Judge, Gobichettipalayam dated 30.11.2006 made in A.S.
                     No.47 of 2005 confirming the Judgment of decree of the learned District
                     Munsif, Gobichettipalayam dated 04.02.2005 made in O.S. No.55 of 2004.


                                    For Appellants      :Ms.J.Lingitha for
                                                         Mr.M.S.Palaniswamy

                                    For Respondents : Mr.S.Kaarthik for R1
                                                      No Appearance for R2
                                                     Mrs.Zeenath Begum for R3

                                                                                P.B.BALAJI, J,

                     1/2

https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.1375 of 2007



                                                          JUDGMENT

The learned counsel for the appellants submit that despite informing

the appellants about the hearing of the Second Appeal, they have not come

forward to give instructions. The learned counsel for the appellants has also

placed a letter with acknowledgment card before this Court for perusal.

2. Recording the said submissions of the learned counsel for the

appellants and since the appellants are not intended to pursue this matter,

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

                                                                                            07.08.2024

                     Index             : Yes/No
                     Internet          : Yes/No
                     rkp

                     To

1.The Additional Sub Judge, Gobichettipalayam.

2.The District Munsif, Gobichettipalayam.

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