Rajalakshmi vs Rajam
2024 Latest Caselaw 19476 Mad

Madras High Court

Rajalakshmi vs Rajam on 17 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                  S.A(MD)No.448 of 2006


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 17.10.2024

                                                          CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  S.A(MD)No.448 of 2006

                Rajalakshmi                          ... Appellant/Respondent/Plaintiff

                                                        Vs.

                Rajam                                ... Respondent/Appellant/Defendant


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 26.04.2004 made in
                A.S.No.37 of 1996 on the file of the Subordinate Judge, Periyakulam,
                reversing the judgment and decree dated 07.11.1995 made in
                O.S.No.94 of 1992 on the file of the District Munsif Court, Periyakulam.


                                  For Appellant               : No appearance

                                  For Respondent              : No appearance




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                                                                              S.A(MD)No.448 of 2006




                                                     JUDGMENT

When the matter was taken up for hearing on 16.10.2024, the

learned counsel appearing for the appellant reported 'no instructions'.

Hence, this Court had directed the Registry to print the name of the

appellant in the cause list and thereby the matter was ordered to be

listed under the caption 'for dismissal' on 17.10.2024.

2.When the matter is taken up for hearing today, even though

the name of the appellant has been printed in the cause list, there was

no representation on behalf of the appellant. Hence, the Second Appeal

is dismissed for non-prosecution. No costs.

                                                                              17.10.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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To

1.The Subordinate Judge, Periyakulam.

2.The District Munsif Court, Periyakulam.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

V.BHAVANI SUBBAROYAN, J.

ps

Judgment made in

17.10.2024

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