P. Banumathy vs V.K.Rangarajan
2024 Latest Caselaw 20015 Mad

Madras High Court

P. Banumathy vs V.K.Rangarajan on 23 October, 2024

                                                                                    S.A.No.881 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 23.10.2024

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE K.RAJASEKAR

                                             Second Appeal No.881 of 2022

                        P. Banumathy                                           ... Appellant
                                                           Vs.
                        1. V.K.Rangarajan
                        2. Bakkiyalakshmi
                        3. N.Mohanbabu
                        4. Gowthami
                        5. Sharmila
                        6. G.Girija
                        7. G.Naveenkumar
                        8. Navaneethammal
                        9. Revathi
                        10. Karthick
                        11. Prabhakaran
                        12. Anbarasan
                        13. Abdul Kalam @ Malik
                        14. Rani                                               ... Respondents

                        Prayer:       Second Appeal filed under Section 100 of the Civil Procedure
                        Code against the Judgment and the decree dated 15.11.2019 in A.S.No.58 of
                        2015, on the file of the Additional Subordinate Court, Vellore, confirming
                        the Judgment and the decree dated 30.06.2015 in O.S.No.86 of 2012 on the
                        file of the District Munsif, Katpadi.

                                    For Appellant      : No appearance



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https://www.mhc.tn.gov.in/judis
                                                                                            S.A.No.881 of 2022

                                                           JUDGMENT

When the matter was taken up for hearing today, there was no

representation on behalf of the appellant.

2. On perusal of the docket orders show that after filing of this appeal,

it was listed for several hearings and the appellant has not come forward to

either appear before this Court or to prosecute the appeal. Hence, the matter

was listed on 24.10.2024 (today) under the caption “for dismissal”. Even, on

24.10.2024 (today) also there is no representation on behalf of the appellant.

3. Therefore, the Second Appeal is dismissed for non prosecution, at

the admission stage itself. No order as to costs.

                                                                                               23.10.2024

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

Neutral Citation Case : Yes/No

To:

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

1. The Additional Subordinate Court, Vellore.

2. The District Munsif, Katpadi.

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

K.RAJASEKAR,J., ssi

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

23.10.2024

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