Jayalakshmi vs G.Dellibabu
2024 Latest Caselaw 17685 Mad

Madras High Court

Jayalakshmi vs G.Dellibabu on 5 September, 2024

Author: T.V.Thamilselvi

Bench: T.V.Thamilselvi

                                                                                S.A.No.1282 of 2009

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED :05.09.2024

                                                             CORAM

                                   THE HON'BLE MRS. JUSTICE T.V.THAMILSELVI

                                                      S.A.No.1282 of 2009


                        1.Jayalakshmi
                        2.Nagalakshmi
                        3.Dhanalakshmi                                         ... Appellants

                                                              Vs

                        1.G.Dellibabu
                        2.Executive Officer,
                          Arulmigu Chennakesava Perumal Koil,
                          Choolai, Chennai-600 112.                             ... Respondents

                        PRAYER: Second Appeal filed Under Section 100 of the Civil Procedure

                        Code, against the Judgment and decree dated 20.12.2007 made in

                        A.S.No.536 of 2007 on the file of III Additional Judge, City Civil Court,

                        Chennai reversing the Judgement and decree dated 22.03.2007 made in

                        O.S.No.2494 of 2003 on the file of XII Assistant Judge, City Civil Court,

                        Chennai.

                                     For Appellants      :     No appearance


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                                                                                 S.A.No.1282 of 2009

                                       For R1            :     Mr. M.A.Abdul Wahab
                                       For R2            :     Dr.S.Suriya,
                                                                Additional Government Pleader


                                                        JUDGMENT

When the matter was taken up for hearing on 21.08.2024, there was

no representation for the appellants. Hence, the Second Appeal was directed

to be listed under the caption 'for dismissal' on 30.08.2024. Even today,

there is no representation for the appellants.

2. Hence, this Second Appeal is dismissed for non prosecution.

No Costs.

05.09.2024

rri Index : Yes/No Speaking Order: Yes/No Neutral citation: Yes/No

To

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1.The III Additional Judge, City Civil Court, Chennai.

2.The XII Assistant Judge, City Civil Court, Chennai.

3.The Section Officer, VR Section,

High Court of Madras.

T.V.THAMILSELVI,J.

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rri

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