Ponkasamuthu Pillai vs Mattu Udaya Konar (Died) ... 1St
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Madras High Court

Ponkasamuthu Pillai vs Mattu Udaya Konar (Died) ... 1St on 13 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                              S.A.No.783 of 2003


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 13.09.2024

                                                  CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                           S.A.No.783 of 2003

                Ponkasamuthu Pillai                    ... Appellant/Appellant/
                                                           1st Respondent/Plaintiff

                                                 Vs.

                1.Mattu Udaya Konar (died)             ... 1st Respondent/1st Respondent/
                                                                  Petitioner/3rd Parties
                2.Arumuga Nainar                       ... 2 Respondent/2nd Respondent/
                                                            nd

                                                                2nd Respondent/Defendant
                3.Esaakiammal
                Malaiyandi (died)
                4.Mariappan
                5.Krishnammal
                6.Venkateshwari
                7.Paramasivan
                8.Chinnangiam
                9.Chithra
                10.Chinnathambi Nainar @ Gokul
                11.Azhagumadathi @ Aishwarya           ... Respondents 3 to 11

                       (Respondent 3 to 11 are brought on record as Lrs of the
                          deceased 1st respondent vide order dated 31.01.2023
                          made in C.M.P(MD)Nos.9981, 9982 and 9983 of 2018
                          in S.A.No.783 of 2003 by SSJ).


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 31.01.2002 made in
                A.S.No.52 of 2001 on the file of the Additional District Judge cum Chief
                Judicial Magistrate, Tuticorin, confirming the judgment and decree dated
                15.06.2001 made in I.A.No.700 of 1996 in I.A.No.40 of 1996 in
                O.S.No.13 of 1996 on the file of the Sub Court, Tuticorin.
https://www.mhc.tn.gov.in/judis


                1/4
                                                                                     S.A.No.783 of 2003




                                  For Appellant                  : No appearance

                                  For RR 3 to 9                  : Mr.K.N.Govardhanan

                                  For RR 10 & 11                 : Mr.H.Arumugam


                                                         JUDGMENT

When the matter was taken up for hearing on 12.09.2024,

there was no representation for the appellant and thereby the matter

was ordered to be listed under the caption 'for dismissal' on

13.09.2024.

2.When the matter is taken up for hearing today, there is no

representation on behalf of the appellant. Hence, the Second Appeal is

dismissed for non-prosecution. No costs.

                                                                                   13.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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

To

1.The Additional District Judge cum Chief Judicial Magistrate, Tuticorin.

2.The Sub Court, Tuticorin.

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.

ps

Judgment made in

13.09.2024

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