Ramasubbu (Died) ... 1St vs M.M.Feroze
2024 Latest Caselaw 18868 Mad

Madras High Court

Ramasubbu (Died) ... 1St vs M.M.Feroze on 25 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                     S.A(MD)No.589 of 2005


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 25.09.2024

                                                           CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                               S.A(MD)No.589 of 2005

                1.Ramasubbu (died)                  ... 1st Appellant/Appellant/Defendant

                2.Pitchammal
                3.Dhanaramalakshmi
                4.Mahesh Kannan
                5.Nambi Nachiar                     ... Appellants 2 to 5

                      (Appellants 2 to 5 are brought on record as Lrs of the
                        deceased first appellant made in M.P(MD)No.3 of 2007
                        vide order dated 05.02.2008)

                                                          Vs.

                1.M.M.Feroze
                2.V.Esakkiappan
                3.J.Kulasekaraperumal               ... Respondents 1 to 3/Respondents/
                                                             Plaintiffs


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 31.07.2004 made in
                A.S.No.211 of 2003 on the file of the 1st Additional District Court,
                Tirunelveli, confirming the judgment and decree dated 25.07.2003
                made in O.S.No.32 of 2001 on the file of the 2 nd Additional District
                Munsif Court, Tirunelveli.


                                  For Appellants 2 to 4         : No appearance

                                  For Respondents               : Mr.Mr.R.Jeyapaul



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


                1/4
                                                                                 S.A(MD)No.589 of 2005


                                                         JUDGMENT

When the matter was taken up for hearing on 23.09.2024,

there was no representation for the appellants and thereby the matter

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

25.09.2024.

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

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

dismissed for non-prosecution. No costs.

                                                                                 25.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                ps

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

To

1.The 1st Additional District Court, Tirunelveli.

2.The 2nd Additional District Munsif Court, Tirunelveli.

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

25.09.2024

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