B.Kannammal vs Rizwan
2025 Latest Caselaw 8467 Mad

Madras High Court

B.Kannammal vs Rizwan on 7 November, 2025

                                                                                              S.A.No.1197 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 07.11.2025

                                                               CORAM

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

                                                     S.A.No.1197 of 2014


                B.Kannammal                                                                    ... Appellant

                                                                      Vs.
                1. Rizwan
                2. N.Rasheeda Begum                                                          ... Respondents


                          Second Appeal is filed under Section 100 of Civil Procedure Code read
                with Order 42 Rule 1 & 2 of CPC, to set aside the judgment and decree passed
                in A.S.No.109 of 2013 dated 26.03.2014 on the file of I Additional City Civil
                Court, Chennai reversing the judgment and decree passed in O.S.No.12667 of
                2009 dated 12.12.2012 on the file of VII Asst.City Civil Court, Chennai.


                                   For Appellant                    : No appearance

                                   For Respondents                  : Mr.S.Nagarajan for R1 & R2

                                                            JUDGMENT

When the matter was listed for hearing on 3010.2025, there was no

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

under the caption “for dismissal” on 07.11.2025 (i.e.,) today. When the matter

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

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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.

07.11.2025

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

To

1. The VII Assistant City Civil Court, Chennai.

2. The I Additional City Civil Court, Chennai.

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

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Dr.A.D. MARIA CLETE, J.

dpq

07.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/11/2025 11:48:28 am )