Arumugam vs Maniammal
2024 Latest Caselaw 18409 Mad

Madras High Court

Arumugam vs Maniammal on 18 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                   S.A(MD)No.406 of 2006


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 18.09.2024

                                                         CORAM

                    THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                   S.A(MD)No.406 of 2006

                1.Arumugam
                2.Karuppiah                                              ... Appellants


                                                        Vs.

                1.Maniammal
                2.Ponnammal
                3.Chellathaiammal
                4.Petchiammal
                5.The Special Tahsildar,
                  Adi Dravidar Welfare,
                  Srivilliputtur.                             ... Respondents


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

                Procedure against the judgment and decree made in A.S.No.4 of 2004, on the

                file of the Sub-Court, Srivilliputtur, dated 14.12.2005 reversing the judgment

                and decree made in O.S.No.444 of 1998, on the file of the Additional District

                Munsif Court, Srivilliputtur, dated 03.04.2003.



                                  For Appellants              : No appearance
                                  For R1                      : Dismissed for default
                                  For R2 to R5                : No appearance
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                                                                                 S.A(MD)No.406 of 2006




                                                      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 directed to list the matter on 18.09.2024.

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

name of the appellants have been printed in the cause list, there is no

representation on behalf of the appellants and the same clearly indicates that

the appellants have not shown any interest to prosecute the appeal any

further. Hence, the Second Appeal is dismissed for non-prosecution. No

costs.

                                                                                 18.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                am

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

To

1.The Sub-Court, Srivilliputtur.

2.The Additional District Munsif Court, Srivilliputtur.

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

18.09.2024

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