Muthunayagam vs Thangayyan
2024 Latest Caselaw 18699 Mad

Madras High Court

Muthunayagam vs Thangayyan on 23 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                      S.A(MD)No.227 of 2004


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 23.09.2024

                                                       CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD)No.227 of 2004

                Muthunayagam                                  ... Appellant/Appellant/Plaintiff

                                                      Vs.

                1.Thangayyan
                2.Nesaiyan
                3.Nesamony
                4.Ponnumuthu (died)
                5.Thangappan
                6.Raju
                7.Gnanasoundari                               ... Respondents 1 to 7/
                                                                       Respondents/Defendants

                8.Thankamoni
                9.Moni
                10.Rethnamoni
                11.George
                12.Rethnam
                13.Baby
                14.Rajan
                15.Jayanthi                                   ... Respondents 8 to 15/
                                                                       Lrs of the deceased R4

                      (R - 8 to R - 15 are brought on record as Lrs of the
                          deceased R4 vide order dated 18.03.2022
                          made in C.M.P(MD)Nos.4059 to 4061 of 2017
                          in S.A(MD)No.227 of 2004)


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 20.08.203 made in
                A.S.No.189        of   1997    of   2003    on    the   file   of   the    Sub     Court,
                Padmanabhapuram,          confirming        the   judgment      and     decree     dated
https://www.mhc.tn.gov.in/judis


                1/4
                                                                                   S.A(MD)No.227 of 2004


                27.10.1997 made in O.S.No.716 of 1990 on the file of the Additional
                District Munsif Court at Padmanabhapuram.


                                  For Appellant                  : No appearance

                                  For RR 8 to 15                 : Mr.K.N.Thampi



                                                         JUDGMENT

When the matter was taken up for hearing on 20.09.2024,

there was no representation for the appellant and thereby the matter

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

23.09.2024.

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.

                                                                                   23.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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

To

1.The Sub Court, Padmanabhapuram.

2.The Additional District Munsif Court, Padmanabhapuram.

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

23.09.2024

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