Pappa vs Muthusamy
2024 Latest Caselaw 18327 Mad

Madras High Court

Pappa vs Muthusamy on 13 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                  S.A(MD)No.435 of 2005


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 13.09.2024

                                                          CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                               S.A(MD)No.435 of 2005

                1.Pappa
                2.Rajeswari                          ... Appellants/Respondents/Plaintiffs

                                                        Vs.

                1.Muthusamy
                2.Perumal                            ... Respondents/Appellants/Defendants


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 16.02.2005 made in
                A.S.No.108 of 2004 on the file of the District Court, Karur, reversing the
                judgment and decree dated 25.07.2003 made in O.S.No.43 of 2000 on
                the file of the Sub Court, Kulithalai.


                                  For Appellants              : No appearance

                                  For Respondents             : No appearance




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                                                                              S.A(MD)No.435 of 2005




                                                     JUDGMENT

When the matter was taken up for hearing on 12.09.2024, the

learned counsel appearing for the appellants reported 'no instructions'.

Hence, this Court had directed the Registry to print the name of the

appellants in the cause list and thereby the matter was ordered to be

listed on 13.09.2024.

2.When the matter is taken up for hearing today, even though

the names of the appellants have been printed in the cause list, there

was no representation on behalf of the appellants. 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 District Court, Karur.

2.The Sub Court, Kulithalai.

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