Chitra vs Mottaiyan
2024 Latest Caselaw 19767 Mad

Madras High Court

Chitra vs Mottaiyan on 21 October, 2024

                                                                                      S.A.No.580 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 21.10.2024

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE K.RAJASEKAR

                                              Second Appeal No.580 of 2022

                        Chitra                                                    ... Appellant
                                                            Vs.

                        1. Mottaiyan
                        2. Chinnaiya Pandaram
                        3. Palaniammal
                        4. Santhi
                        5. Nagammal                                               ... Respondents

                        Prayer:     Second Appeal filed under Order XLII Rule 1 r/w Section 100
                        of the Civil Procedure Code against the Judgment and the Decree dated
                        27.03.2013 in A.S.No.52 of 2012, on the file of the Principal District Court,
                        Salem, reversing the Judgment and the Decree dated 24.02.2012 in
                        O.S.No.16 of 2011 on the file of the Sub Court, Attur.


                                    For Appellant       : No appearance
                                    For Respondents : M/s.K.Azhagu Lakshmi
                                                      For M/s. Zeenath Begum


                        1/4




https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.580 of 2022


                                                          JUDGMENT

Earlier, on 18.10.2024, there was no representation on behalf of the

appellant hence, this Court has passed an order recording that this matter

was pending for admission and earlier, this Court vide order dated

22.08.2022, directed the matter to be listed under the caption “for

dismissal” and the matter was listed again after long time and the matter

was adjourned on 21.10.2024 (today).

2. Even today (21.10.2024) also, there is no representation on behalf

of the appellant. The learned counsel for the respondents is present.

Considering that continuously the appellant has not appearing to contest the

case and the matter is pending for admission, the Second Appeal is

dismissed for non prosecution. No order as to costs.

                                                                                           21.10.2024
                        ssi
                        Index        :     Yes / No
                        Speaking Order :Yes/No

Neutral Citation Case : Yes/No

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

To:

1. The Principal District Judge, Salem.

2. The Sub Judge, Attur.

3. The Section Officer, V.R.Section, High Court of Madras.

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

K.RAJASEKAR,J., ssi

21.10.2024

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