Minor.V.Suresh vs S.Veeradhas
2024 Latest Caselaw 21341 Mad

Madras High Court

Minor.V.Suresh vs S.Veeradhas on 8 November, 2024

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                   S.A.(MD) No.368 of 2024



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 08.11.2024

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY


                                               S.A.(MD) No.368 of 2024
                                                         and
                                             C.M.P.(MD) No.8707 of 2024


                 1.Minor.V.Suresh

                 2.Minor.V.Ajithkumar                                            ... Appellants
                   Minors    represented   by    their
                   mother / natural guardian V.Saroja

                                                        -vs-

                 1.S.Veeradhas

                 2.S.Sudalaimoni

                 3.J.Arulrajathurai                                              ... Respondents


                 PRAYER : Second Appeal filed under Section 100 of the Code of Civil

                 Procedure, against the Judgment and Decree, dated 17.06.2015 made in

                 A.S.No.55 of 2012, on the file of the District Court, Kanyakumari at Nagercoil,

                 confirming the Judgment and Decree, dated 14.08.2012 made in O.S.No.52 of

                 2011, on the file of the Principal Sub Court, Nagercoil.


                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                        S.A.(MD) No.368 of 2024




                                  For Appellants    : No appearance

                                  For Respondents   : Mr.K.N.Thampi for R3



                                                      JUDGMENT

On the last hearing date i.e., on 06.11.2024, learned counsel on

record for the appellants reported no instructions. After recording the same,

this Court directed the Registry to print the name of the appellants in the

cause list and post the matter today under the caption “for dismissal”.

2. Accordingly, this matter is listed today under the caption “for

dismissal” by printing the name of the appellants in the cause list. Despite

the same, there is no representation on the side of the appellants.

3. Learned counsel for the third respondent would submit that the

dispute between the parties has been settled amicably and that may be the

reason for the appellants' non-appearance in this matter.

____________

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

4. In view of the above, this second appeal is dismissed for non-

prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                      08.11.2024
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:
                 1.The District Judge,

Kanyakumari at Nagercoil.

2.The Principal Sub Judge, Nagercoil.

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

____________

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

KRISHNAN RAMASAMY, J.

krk

and

08.11.2024

____________

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