Pinangukarar @ M.Ramasamy vs Ramasamy (Deceased)
2025 Latest Caselaw 8349 Mad

Madras High Court

Pinangukarar @ M.Ramasamy vs Ramasamy (Deceased) on 4 November, 2025

                                                                                             S.A.No.855 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 04-11-2025

                                                              CORAM

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                          S.A.No.855 of 2014
                                                 and
                                           M.P.No.1 of 2014
                                                  &
                                        C.M.P.No.14499 of 2022
                Pinangukarar @ M.Ramasamy                                                     ... Appellant
                                                                  Vs

                Ramasamy (Deceased)

                1. Paramasivam

                2. Ramasamy                                                              ... Respondents

                PRAYER: This Second Appeal is filed under Section 100 of C.P.C., against the
                judgment and preliminary decree dated 31.07.2012 in A.S.No.64 of 2010 on the
                file of the Sub Court, Namakkal, confirming the judgment and decree dated
                30.07.2010 in O.S.No.109 of 2007 on the file of the Principal District Munsif
                Court, Namakkal.
                                   For Appellant     : No appearance

                                   For R1            : Mr.C.Jagadish

                                   For R2            : No appearance



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                                                                                                S.A.No.855 of 2014



                                                      JUDGEMENT

When the matter was listed for hearing on 28.10.2025, there was no

representation for the appellant, hence, Registry was directed to list the matter

under the caption “for dismissal” on 04.11.2025 (i.e.,) today. When the matter is

called today, there is no representation for the appellant and hence it is clear and

evident that the appellant is not interested in prosecuting the second appeal.

2. Hence, this second appeal is dismissed for non prosecution. No costs.

Consequently, connected miscellaneous petitions are closed.

04.11.2025 mfa Index: Yes / No Speaking Order / Non-speaking Order Neutral Citation: Yes / No

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To

1. The Subordinate Judge, Sub Court, Namakkal.

2. The Principal District Munsif, Principal District Munsif Court, Namakkal.

2.The Section Officer, VR Section, High Court of Madras, Chennai.

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DR. A.D. MARIA CLETE, J

mfa

and

&

04.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 10:23:51 pm )