Subbian vs Amsavalli
2024 Latest Caselaw 18621 Mad

Madras High Court

Subbian vs Amsavalli on 20 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                S.A(MD)No.459 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 20.09.2024

                                                    CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                            S.A(MD)No.459 of 2005


                     Subbian                                           ... Appellant

                                                       .vs.

                     1.Amsavalli
                     2.Lakshmi
                     3.Pushpam
                     4.Malar                                           ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree of Additional Sub-Court,
                     Kumbakonam, dated 28.12.2004 in A.S.No.30 of 2004 partly reversing the
                     judgment and decree of the District Munsif-cum-Judicial Magistrate,
                     Pabanasam, dated 28.08.2003 in O.S.No.48 of 1996.


                                       For Appellant          : No appearance

                                       For R1                 : Mr.V.Chandrasekaran




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               S.A(MD)No.459 of 2005




                                                  JUDGMENT

The appeal was listed on 19.09.2024. On that day, there was no

representation for the appellant. Therefore, the appeal was directed to be

listed today (20.09.2024) under the caption 'for dismissal'. Today also there

is no representation for the appellant. Hence, this appeal is dismissed for

non-prosecution. No cost.

Index : Yes / No Speaking Order : Yes / No 20.09.2024 am

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

To

1.The Additional Sub-Court, Kumbakonam.

2.The District Munsif-cum-Judicial Magistrate, Pabanasam

3. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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

V.BHAVANI SUBBAROYAN, J.

am

20.09.2024

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