N.Karunakaran vs K.Andal
2025 Latest Caselaw 865 Mad

Madras High Court

N.Karunakaran vs K.Andal on 10 July, 2025

                                                                                                    SA No. 178 of 2000




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 10-07-2025

                                                            CORAM

                                   THE HONOURABLE MRS.JUSTICE N. MALA

                                                      SA No. 178 of 2000



                1. N.Karunakaran,
                S/o Nagalinga Pillai,     Ariyapathira
                Pillai Street, Nagapattinam.

                                                                                          Appellant(s)

                                                                 Vs

                1. K.Andal,
                W/o N. Karunakaran,        No.3,
                Thandavaraya Pillai St.,Nagapattinam.

                                                                                          Respondent(s)

                                                      SA No. 178 of 2000

                PRAYER: Second Appeal filed under Section 100 of CPC to allow the second
                appeal, set aside the judgment and decree of the learned Additional District
                Judge, Nagapattinam dated 28.06.1999 passed in AS.No.117/1998 allowing the
                appeal, thereby setting aside the decree and judgment of the learned District
                Munsif, Nagapattinam dated 19.06.1997 in OS.No.55/1996.

                                  For Appellant(s):       No appearance

                                  For Respondent(s):      No appearance



https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 11/07/2025 03:19:25 pm )
                                                                                           SA No. 178 of 2000




                                                     JUDGMENT

(1)When the matter was taken up for hearing on 18.06.2025, there was no

representation for the appellant as well as for the respondent and hence, the

matter was directed to be listed under the caption ''For Dismissal''.

(2)Even today, there is no representation for both the appellant and respondent.

It appears that the parties are not interested in prosecuting the Second Appeal.

(3) Hence, the Second Appeal is dismissed for non prosecution. No costs.

10-07-2025

AP Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No

To

1.K.Andal, W/o N. Karunakaran, No.3, Thandavaraya Pillai St.,Nagapattinam.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 03:19:25 pm )

N.MALA J.

AP

10-07-2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 03:19:25 pm )