Kasthuri Rengaramanujam vs V.Narayanasamy
2024 Latest Caselaw 15832 Mad

Madras High Court

Kasthuri Rengaramanujam vs V.Narayanasamy on 14 August, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                        S.A.No.36 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 14.08.2024

                                                     CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  S.ANo.36 of 2004


                     Kasthuri Rengaramanujam                            ... Appellant

                                                        .vs.

                     1.V.Narayanasamy
                     2.V.Rajagopal                                      ... Respondents


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 02.01.2004 in A.S.No.44 of
                     2003, on the file of the Sub-Court, Kovilpatti confirming the judgment and
                     decree, dated 29.11.2002 in O.S.No.149 of 2000 on the file of the District
                     Munsif Court, Kovilpatti.


                                        For Appellant          : No appearance

                                        For Respondents        : Mr.T.R.Rajaraman




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.36 of 2004




                                                 JUDGMENT

The appeal was listed on 06.08.2024 and 13.08.2024. On that

days, there was no representation for the appellant. Therefore, the appeal

was directed to be listed today (14.08.2024) under the caption 'for

dismissal'. Today also there is no representation for the appellant. Hence,

this appeal is dismissed for non-prosecution. No cost.

Index : Yes / No Speaking Order : Yes / No 14.08.2024 am

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

To

1.The Sub-Court, Kovilpatti.

2.The District Munsif Court, Kovilpatti.

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

14.08.2024

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