Palavesam vs Madasamy @ Vellaipandian
2024 Latest Caselaw 15526 Mad

Madras High Court

Palavesam vs Madasamy @ Vellaipandian on 9 August, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                  S.A.(MD)No.319 of 2006


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 09.08.2024

                                                    CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                             S.A(MD).No.319 of 2006


                     1.Palavesam
                     2.Sankarammal                               ... Appellants/Respondents/
                                                                           Plaintiffs
                                                         .vs.

                     Madasamy @ Vellaipandian                    ... Respondent/Appellant/
                                                                       Defendant

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 19.04.2005 passed by the
                     Principal Subordinate Judge, Tirunelveli in A.S.No.166 of 2004 reversing
                     the decree and judgment of the I Additional District Munsif, Tirunelveli,
                     dated 09.12.2003 made in O.S.No.8/2001.


                                        For Appellants          : No appearance

                                       For Respondent           : Mr.G.Prabhu Rajadurai




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD)No.319 of 2006




                                                  JUDGMENT

The appeal was listed on 07.08.2024. On that day, there was no

representation for the appellants. Therefore, the appeal was directed to be

listed today (09.08.2024) under the caption 'for dismissal'. Today also there

is no representation for the appellants. Hence, this appeal is dismissed for

non-prosecution. No cost.

Index : Yes / No Speaking Order : Yes / No 09.08.2024 am

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

To

1.The Principal Sub Court, Tirunelveli.

2.The I Additional District Munsif, Tirunelveli,

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

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

V.BHAVANI SUBBAROYAN, J.

am

09.08.2024

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