Mookayee vs Malla Gounder
2024 Latest Caselaw 17224 Mad

Madras High Court

Mookayee vs Malla Gounder on 2 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                  S.A(MD)No.147 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 02.09.2024

                                                      CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD)No.147 of 2004


                     Mookayee                                            ... Appellant

                                                         .vs.

                     1.Malla Gounder
                     2.Tamilvanan                                       ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 24.09.2003 made in A.S.No.
                     584 of 1999, on the file of the I Additional Sub-Judge, Trichirappalli in
                     partly reversing the judgment and decree dated 22.07.1998 made in O.S.No.
                     84 of 1997, on the file of the District Munsif Court, Manapparai.


                                         For Appellant          : No appearance

                                         For Respondents        : Mr.K.Govindarajan




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               S.A(MD)No.147 of 2004




                                                  JUDGMENT

The appeal was listed on 27.08.2024. On that day, there was no

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

listed today (02.09.2024) under the caption 'for dismissal'. Today also there

is no representation for the appellant. Hence, this appeal is dismissed for

non-prosecution. No cost.

Index : Yes / No Speaking Order : Yes / No 02.09.2024 am

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

To

1.The I Additional Sub-Judge, Trichirappalli.

2.The District Munsif Court, Manapparai.

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

02.09.2024

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