Kasinathan vs /
2024 Latest Caselaw 21142 Mad

Madras High Court

Kasinathan vs / on 6 November, 2024

Author: S.Srimathy

Bench: S.Srimathy

                                                                            S.A.(MD).Nos.241 of 2012




                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 06.11.2024

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                             S.A.(MD).No.241 of 2012

              Kasinathan                                                    ... Appellant
                                                       /Vs./

              1.Thirugnanam @ Thirugnanasampantham

              2.Saratha Ammal                                               ...Respondents

              PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,
              against the Judgment and Decree dated 21.09.2011 passed in A.S.No.6 of 2009 on
              the file of Learned Subordinate Judge, Sivagangai, reversing the Judgment and
              Decree dated 19.02.2008 passed in O.S.No.109 of 2006 on the file of Learned
              District Munsif cum Judicial Magistrate, Tiruppattur.


                                     For Appellant   : Mr.S.Parthasarathy
                                     For Respondents : No appearance
                                                      *****




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                                                                               S.A.(MD).Nos.241 of 2012




                                                      JUDGMENT

The learned Counsel appearing for the appellant submitted that the

respondents died and their only legal heir is not traceable. Therefore, the

appellant is not inclined to contest the second appeal. The appellant has

circulated a letter to this effect to the learned Counsel appearing for appellant.

The learned Counsel appearing for the appellant has filed a memo to this effect

before this Court.

2.Hence, the second appeal is dismissed for non prosecution. No costs.

                                                                               06.11.2024

              Index         : Yes / No
              NCC           : Yes / No
              Tmg

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

TO:

1. Subordinate Judge, Sivagangai.

2. District Munsif cum Judicial Magistrate, Tiruppattur.

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

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

S.SRIMATHY, J.

Tmg

Judgment made in

Dated:

06.11.2024

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