S.Leelavathi vs R.Dhanaraj
2024 Latest Caselaw 20142 Mad

Madras High Court

S.Leelavathi vs R.Dhanaraj on 24 October, 2024

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                                S.A. No. 1509 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 24.10.2024

                                                       CORAM

                             THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                S.A. No.1509 of 2010
                                                        and
                                                 M.P.No. 1 of 2010

                     S.Leelavathi                                       ... Appellant
                                                      Versus


                     1. R.Dhanaraj

                     2. The Sub-Registrar,
                        Villivakkam Sub-Registrar's
                         Office,
                        Chennai-600 101.

                     3. R.Rajamani                                            ... Respondents


                     Prayer:- Second Appeal has been filed under Section 100 C.P.C., against

                     the judgment and decree dated 14.11.2008 made in A.S.No. 70 of 2008 on

                     the file of the VII Addl. City Civil Judge, Chennai confirming the

                     judgment and decree dated 28.10.2006 made in O.S.No.4460 of 2003 on

                     the file of VII Asst. City Civil Court, Chennai.



                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                 S.A. No. 1509 of 2010




                                      For Appellant          : No appearance

                                      For Respondents        : Mr.S.Giritharan for R1

                                                              Dr.S.Suriya,
                                                              Addl. Govt. Pleader for R2

                                                              Mrs. A.Dhanalakshmi for R3


                                                        JUDGEMENT

When the above Second Appeal was listed on several occasions, there was no representation on the side of appellant. Hence, the above matter was posted today under the caption “for dismissal”. Even today, (24.10.2024) there is no representation on behalf of the appellant either in person or through the counsel on record. Hence, the above Second Appeal is dismissed for non-prosecution. No costs. Consequently, connected Miscellaneous Petition is closed.

24.10.2024 rpp

To

VII Addl. Judge, City Civil Court, Chennai.

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

T.V.THAMILSELVI, J.

rpp

24.10.2024

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