Radha Ammal vs Sulochana
2024 Latest Caselaw 5092 Mad

Madras High Court

Radha Ammal vs Sulochana on 4 March, 2024

                                                                              S.A.No.670 of 2012


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 04.03.2024

                                                    CORAM

                                  THE HONOURABLE Mr. JUSTICE G.ARUL MURUGAN

                                                S.A.No.670 of 2012



                     Sagadevan (Since Deceased)
                     1.Radha Ammal
                     2.Govindasamy
                     3.Valarmathi
                     4.Sangeetha
                     5.Thulasi Ammal
                     6.Haribalan                                     … Appellants

                                                       vs.

                     1.Sulochana
                     2.Munisami                                      ...Respondents



                     Prayer:- Second Appeal filed under Section 100 of the Civil Procedure

                     Code against the judgment and decree dated 08.02.2012 passed in

                     A.S.No.53 of 2009 on the file of the Subordinate Judge, Ranipet

                     confirming the judgment and decree dated 28.11.2005 passed in

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.670 of 2012


                     OS.No.202 of 2004 on the file of the District Munsif, Ranipet.



                                        For Appellants     : Mr.Narayana Prasad for
                                                             Mr.N.Baskar

                                        For Respondents    : No Appearance

                                                         JUDGMENT

When the matter was called for hearing on 16.02.2024, there was no

representation on the side of the appellants. Therefore, this Court directed

the Registry to list the case on 19.01.2024, under the caption 'for

dismissal'. Accordingly, the matter is listed today. Today (on 04.03.2024)

also there is no representation for the appellants, which shows that the

appellants are not interest in prosecuting the case. Hence, the present

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

04.03.2024

Index : Yes/No Speaking order/Non-speaking order

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

drl

To

1. The Subordinate Judge, Ranipet.

2. The District Munsif Court, Ranipet.

G.ARUL MURUGAN,J

drl

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

04.03.2024

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