S.Vijayakumar vs N.Maheswari
2025 Latest Caselaw 155 Mad

Madras High Court

S.Vijayakumar vs N.Maheswari on 1 April, 2025

Author: R.Hemalatha

Bench: R. Hemalatha

                                                                                                      S.A.No.1067 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED:01.04.2025
                                                              CORAM:
                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA
                                                   S.A.No.1067 of 2019 and
                                                   C.M.P.No.22922 of 2019

                     S.Vijayakumar                                                              ... Appellant
                                                                    vs.

                     1. N.Maheswari
                     2. S.Sundarakumar
                     3. Bhuvaneshwari                                                               ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of Civil Procedure
                     Code         against   the   decree      and      Judgment,            dated    08.04.2019       in
                     A.S.No.36/2012 on the file of the II Additional District and Sessions
                     Judge, Thiruvallur at Poonamalee, Chennai, upholding the decree and
                     Judgment dated 28.07.2011 in O.S.No.109/2006 on the file of the
                     Subordinate Judge at Poonamallee, Chennai.

                                              For Appellant               : No appearance

                                              For Respondents             : Mr.G.Dilipkumar for R1
                                                                            Mr.K.Karthikeyan for R2
                                                                            No appearance for R3

                                                           JUDGMENT

When the matter is taken up for hearing today, the counsel on

record for the appellant is not present.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/04/2025 05:17:05 pm )

R.HEMALATHA, J.

vum

2. It is seen from the records that several adjournments have

been granted. The appeal is of the year 2019. The counsel for the

respondents are present.

3. The Second Appeal is therefore dismissed for non

prosecution. No costs. Consequently, connected miscellaneous petition

is closed.

01.04.2025 vum Index : Yes/No Speaking / Non-speaking order Neutral Citation : Yes / No

To

1. The II Additional District and Sessions Judge, Thiruvallur at Poonamalee, Chennai.

2. The Subordinate Judge at Poonamallee, Chennai.

3. The Section Officer, VR Section, High Court, Madras.

S.A.No.1067 of 2019 and

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/04/2025 05:17:05 pm )