M.Thomas vs Palammal
2024 Latest Caselaw 640 Mad

Madras High Court

M.Thomas vs Palammal on 9 January, 2024

                                                                                    S.A.No.168 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 09.01.2024

                                                     CORAM

                        THE HON'BLE MR.JUSTICE MUMMINENI SUDHEER KUMAR

                                                S.A.No.168 of 2003

                     1.M.Thomas
                     2.M.Michael Nayagam
                     3.Varghese
                     4.Stephen
                     5.Bamabas
                     6.Celement                               ... Appellants/Appellants/
                                                                  Plaintiffs 2 to 4 &
                                                                  LRs of 5th Plaintiff

                                                        Vs.

                     1.Palammal
                     2.L.Johnson
                     3.Sobia Helen
                     4.Vergia Helan                           ... Respondents/Respondents/
                                                                  LRs of sole Defendant


                     Prayer: Appeal filed under Section100 of Civil Procedure Code to set aside

                     the judgment and decree dated 30.09.2002 made in A.S.No.55 of 1996 on
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                     Page 1 of 4



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                                                                                     S.A.No.168 of 2003



                     the file of the Subordinate Court, Padmanabhapuram, confirming the

                     judgment and decree dated 23.04.1996 made in O.S.No.32 of 1986 on the

                     file of the Additional District Munsif Court, Padmanabhapuram.


                                   For Appellants     :         No appearance

                                   For Respondents    :         No appearance


                                                          JUDGMENT

Learned counsel for the appellants filed a memo dated 25th March,

2008 vide USR No.1256 reporting “no instructions” and requests this Court

to issue notice to the appellants. As the appellants were duly represented by

counsel, who now chose to report no instructions, the question of ordering

notice to the appellants does not arise. It is for the appellants to make an

alternative arrangement for representing the second appeal. Hence, there is

none to prosecute this appeal. In the circumstances, this Court is left with

no other option except to dismiss the appeal for non-prosecution.

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2. Accordingly, this Second Appeal is dismissed for non-

prosecution. However, there shall be no order as to costs.

09.01.2024

NCC : Yes/No Index : Yes/No Internet : Yes

abr

To

1.The Subordinate Judge, Padmanabhapuram.

2.The Additional District Munsif, Padmanabhapuram.

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

MUMMINENI SUDHEER KUMAR, J.

abr

09.01.2024

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