G.Nagarani vs G.Varadarajulu Chetty (Since ...
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Madras High Court

G.Nagarani vs G.Varadarajulu Chetty (Since ... on 25 October, 2024

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                                S.A. No. 1210 of 2009

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 25.10.2024

                                                      CORAM

                             THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                               S.A. No.1210 of 2009

                     Deivanayagi Ammal (since deceased)

                     G.Nagarani                                               ... Appellant
                                                    Versus


                     G.Varadarajulu Chetty (since deceased)

                     1. Gnanasoundari
                     2. Bhaskaran
                     3. Kumar                                                 ... Respondents

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

                     the judgment and decree dated 05.12.2008 made in A.S.No. 9 of 2005 on

                     the file of the Addl. District and Sessions Judge, Ranipet (Fast Track Court

                     No.II), Vellore confirming the judgment and decree dated 25.09.2001

                     made in O.S.No.399 of 1995 on the file of Ditrict Munsif, Sholingur.




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                   S.A. No. 1210 of 2009




                                       For Appellant           : No appearance

                                       For Respondents         : Mr.G.Jermiah

                                                                Mrs. Vasudha Thiagarajan
                                                                     for R2 to R4

                                                         JUDGEMENT

When the above Second Appeal was listed on 25.10.2024, there was no representation on the side of appellant. Hence, the above matter was posted today under the caption “for dismissal”. Even today, (25.10.2024) 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.

25.10.2024 rpp

To

Addl. District and Sessions Judge, Ranipet (Fast Track Court No.II), Vellore

T.V.THAMILSELVI, J.

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

rpp

25.10.2024

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