Meyyappan vs Kesavamani
2024 Latest Caselaw 18052 Mad

Madras High Court

Meyyappan vs Kesavamani on 10 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                               S.A(MD)No.99 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 10.09.2024

                                                     CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                               S.A(MD)No.99 of 2004


                     1.Meyyappan
                     2.Vembavalli                                      ... Appellants

                                                       .vs.

                     1.Kesavamani
                     2.Thilagavathy
                     3.Valliappan
                     4.Seravali
                     5.Govt. Tahsildar,
                       Devakottai, Ramnagar,
                       Devakottai.                                    ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree in A.S.No.23/2004, on the file of the
                     Sub-Court, Devakottai, dated 03.07.2004 reversing the decree and judgment
                     in O.S.No.35/2003, on the file of the District Munsif Court, Devakottai,
                     dated 16.02.2004.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                S.A(MD)No.99 of 2004


                                           For Appellant      : No appearance

                                          For R1 to R4         : No appearance
                                          For R5               : Mr.R.Ragavendran
                                                                 No appearance


                                                  JUDGMENT

The appeal was listed on 03.09.2024. On that day, there was no

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

listed today (10.09.2024) under the caption 'for dismissal'. Today also there

is no representation for the appellants and the respondents 1 to 4. Hence,

this appeal is dismissed for non-prosecution. No cost.

Index : Yes / No Speaking Order : Yes / No 10.09.2024 am

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

To

1.The Sub-Court, Devakottai.

2.The District Munsif Court, Devakottai

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

10.09.2024

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