D.Venkatesa Chetty vs G.Babu
2025 Latest Caselaw 8889 Mad

Citation : 2025 Latest Caselaw 8889 Mad
Judgement Date : 24 November, 2025

Madras High Court

D.Venkatesa Chetty vs G.Babu on 24 November, 2025

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 24-11-2025

                                                                  CORAM

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                                         S.A.No.696 of 2014

                D.Venkatesa Chetty                                                                ...
                Appellant
                                                                      Vs.
                1. G.Babu
                2. Sakuntalammal
                3. Kishore Kumar
                4. Rajalakshmi
                5. Balaji
                6. Chithra
                7. Jagadeesh
                8. Vijayalakshmi                                                               ... Respondents
                PRAYER:
                          The Second Appeal is filed under Section 100 of the C.P.C., against the
                judgment and decree dated 30.09.2013 made in A.S.No.85 of 2010 on the file of
                the Subordinate Judge, Ranipet, Vellore District, confirming the judgment and
                decree dated 31.08.2010 made in O.S.No.200 of 2001 on the file of the District
                Munsif Court, Sholinghur.


                                   For Appellant                             : No appearance
                1/5




https://www.mhc.tn.gov.in/judis                    ( Uploaded on: 27/11/2025 11:00:04 am )
                                  For R2, R4, R5 to R8                   : No such person

                                                          JUDGMENT

This second appeal was listed on 20.11.2025 and on that date, there was no

representation for the appellant and Registry was directed to list the matter today

i.e., on 24.11.2025, under the caption “for dismissal”.

2. Though sufficient opportunity was given to the appellant to argue the

matter, today when the matter is called, there is no representation for the appellant.

3. In view of the above, the second appeal is dismissed for non-prosecution.

No costs.

24.11.2025 mfa Index: Yes / No Speaking Order / Non-speaking Order Neutral Citation: Yes / No

https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 11:00:04 am ) To

1. The Subordinate Judge, Ranipet, Vellore District.

2. The District Munsif, District Munsif Court, Sholinghur.

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