V.Thangaveeru vs P.Karuppaiah Pillai
2024 Latest Caselaw 17108 Mad

Madras High Court

V.Thangaveeru vs P.Karuppaiah Pillai on 30 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                    S.A(MD)No.611 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 30.09.2024

                                                       CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                S.A(MD)No.611 of 2005


                     V.Thangaveeru                                          ... Appellant

                                                           .vs.

                     P.Karuppaiah Pillai                                   ... Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 11.04.2003 rendered in
                     A.S.No.51 of 2001, on the file of the Sub-Court, Periyakulam confirming
                     the judgment and decree dated 12.02.2001 passed in O.S.No.166 of 1997,
                     on the file of the District Munsif, Periyakulam.


                                           For Appellant          : No appearance

                                           For Respondent         : No appearance




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                S.A(MD)No.611 of 2005




                                                  JUDGMENT

The appeal was listed on 23.09.2024. On that day, there was no

representation for the appellant. Therefore, the appeal was directed to be

listed today (30.09.2024) under the caption 'for dismissal'. Today also there

is no representation for the appellant and the respondent. Hence, this appeal

is dismissed for non-prosecution. No cost.

Index : Yes / No Speaking Order : Yes / No 30.09.2024 am

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

To

1.The Sub-Court, Periyakulam.

2.The District Munsif, Periyakulam.

3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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

V.BHAVANI SUBBAROYAN, J.

am

30.09.2024

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