S.Andiyappan vs S.Kalimuthu (Died)
2024 Latest Caselaw 18250 Mad

Madras High Court

S.Andiyappan vs S.Kalimuthu (Died) on 12 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                 S.A.No.1129 of 2003


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 12.09.2024

                                                        CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD)No.1129 of 2003

                S.Andiyappan                                         ... Appellant

                                                       Vs.

                S.Kalimuthu (Died)
                2.Karuppaiye
                3.Raja
                4.Rajendran
                5.Rajalakshmi
                (Respondents 2 to 5 are brought on
                 record as legal heirs of the deceased
                 sole respondent vide Court order
                 dated 21.03.2022)                                   ... Respondents


                Prayer: Second Appeal filed under Section 100 of the Code of Civil

                Procedure against the judgment and decree made in A.S.No.31/2002 on

                the file of the Principal District Court at Pudukkottai, dated 18.07.2002

                reversing the judgment and decree made in O.S.No.330/1999, on the

                file of the District Munsif Court at Aranthangi, dated 31.10.2001.



                                  For Appellant              : No appearance

                                  For Respondents            : No appearance




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                1/3
                                                                                         S.A.No.1129 of 2003




                                                       JUDGMENT

The appeal was listed on 10.09.2024. On that day, there was

no representation for the appellant. Therefore, the appeal was directed

to be listed today (12.09.2024) under the caption 'for dismissal'. Today

also there is no representation for the appellant. Though the name of

the respondents were printed in the cause list, there is no

representation for the respondents. Hence, this appeal is dismissed for

non-prosecution. No cost.

                                                                                     12.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                am



                To

1.The Principal District Court,

Pudukkottai.

2.The District Munsif Court,

Aranthangi.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

V.BHAVANI SUBBAROYAN, J.

am

Judgment made in

12.09.2024

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