Sengeni Ammal vs Perumal ... Plaintiff/
2024 Latest Caselaw 18262 Mad

Madras High Court

Sengeni Ammal vs Perumal ... Plaintiff/ on 12 September, 2024

                                                                                          S.A. No.228 of 2012

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 12.09.2024

                                                              CORAM :

                                        THE HON'BLE MR. JUSTICE K. RAJASEKAR
                                                       S.A. No. 228 of 2012


                    1.       Sengeni Ammal
                    2.       Narayanan
                    3.       Samikannu                          ... Defendants/ Appellants/ Appellants

                                                                Vs.


                    Perumal                                     ... Plaintiff/ Respondents/ Respondents


                                  Second Appeal filed Under Section 100 of Civil Procedure Code against
                    the Judgment and Decree dated 24.08.2011 made in A.S. No.32 of 2010 on the
                    file of the Principal Subordinate Judge at Tindivanam, confirming the
                    Judgment and Decree dated 26.04.2010 made in O.S.No.52 of 2002 on the file
                    of the District Munsiff Court at Tindivanam.


                                    For Appellants        :     No Appearance

                                    For Respondents       :     M/s. S. Kaithamalai Kumaran


                                                               *****




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                                                                                          S.A. No.228 of 2012



                                                          JUDGMENT

On perusal of the record, it shows that there was no appearance on

behalf of the appellants on 15.11.2023 and after due adjournments, the

Registry was directed to sent notice to the appellants for appearance, and

notice was served to appellants 1 to 3 on 19.12.2023.

2. Even today, when the matter was taken up for hearing, there is no

representation on behalf of the appellants, it shows that appellants have no

interest in this case, therefore, this Court is inclined to dismiss this second

appeal for non-prosecution.

3. Accordingly, the Second Appeal is dismissed for non-prosecution.

No costs.

12.09.2024

stn Index:Yes/No Speaking Order : Yes/No Neutral Citation Case : Yes/No

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

To:

1. The Section Officer, VR Section, High Court, Madras.

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

K. RAJASEKAR, J.

stn

12.09.2024

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