Govindasamy Naidu vs Sarojammal
2025 Latest Caselaw 8428 Mad

Madras High Court

Govindasamy Naidu vs Sarojammal on 6 November, 2025

                                                                                              S.A.No.956 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 06.11.2025

                                                               CORAM

                                  THE HON'BLE DR. JUSTICE A.D. MARIA CLETE

                                                      S.A.No.956 of 2014
                                                     and MP.No.1 of 2014

                Govindasamy Naidu                                                              ... Appellant

                                                                      Vs.
                1. Sarojammal
                2. Gajendiran
                3. Bharathi
                4. Gopi
                5. Ramachandran                                                              ... Respondents


                          Second Appeal is filed under Section 100 of Civil Procedure Code, to set
                aside the decree and judgment passed on 30.01.2014 in A.S.No.8 of 2011 by
                the Subordinate Judge, Gudiyatham and restore the decree and judgment passed
                on 02.02.2009 in O.S.No.984 of 2012 by the District Munsif, Gudiyatham and
                thereby allow the second appeal.


                                   For Appellant                    : No appearance

                                   For Respondents                  : Mr.D.Rajagopal
                                                                      for R1 to R4
                                                                      Mr.T.Dhanyakumar for R5




                                                            JUDGMENT

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 01:23:59 pm )

When the matter was listed for hearing on 29.10.2025, there was no

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

under the caption “for dismissal” on 06.11.2025 (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 petition is also closed.

06.11.2025

Index : Yes/No Speaking order/Non-speaking order dpq

To

1. The learned Subordinate Judge, Gudiyatham.

2. The District Munsif Court, Gudiyatham.

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

Dr.A.D. MARIA CLETE, J.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 01:23:59 pm )

dpq

06.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 01:23:59 pm )