Lakshmi vs Venkatesan
2025 Latest Caselaw 7244 Mad

Madras High Court

Lakshmi vs Venkatesan on 18 September, 2025

                                                                     1
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 18.09.2025

                                                             CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                           S.A.Nos.581 & 760 of 2014
                                 and M.P.No.1 & 2 of 2014 in SA.No.581 of 2014
                                   and M.P.No.1 of 2014 in SA.No.760 of 2014
                    In S.A.No.581 of 2014
                    Lakshmi                                               ... Appellant
                                                      Vs.
                    1.Venkatesan
                    2.Dayalan                                      ...Respondents
                    PRAYER : This Second Appeal is filed under Section 100 of CPC to set

                    aside the Judgment and Decree passed by the Subordinate Judge, Vellore

                    dated 29.01.2014 in AS.No.115 of 2012 confirming the Judgment and Decree

                    dated 01.02.2012 made in OS.No.659 of 2009 on the file of the District

                    Munsif, Katpadi.

                              For Appellant             : No representation
                              For Respondents           : Mr.Dhanyakumar for R1
                                                          Served – No representation for R2
                    In S.A.No.760 of 2014
                    Lakshmi                                                               ... Appellant
                                                                   Vs.
                    1.Kannammal
                    2.Dhayalan
                    3.Baskaran
                    4.Venkatesan                                                          ...Respondents
                    Page No.1 of 4




https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 19/09/2025 06:04:30 pm )
                                                                     2


                    PRAYER : This Second Appeal is filed under Section 100 of CPC to set

                    aside the Judgment and Decree passed by the Subordinate Judge, Vellore

                    dated 29.01.2014 in AS.No.80 of 2012 confirming the Judgment and Decree

                    dated 02.02.2012 made in OS.No.849 of 2009 on the file of the District

                    Munsif, Katpadi.

                              For Appellant           : No representation
                              For Respondents         : Served – No representation
                                                    COMMON JUDGMENT

When these matters were called on 16.09.2025, there is no

representation for the appellant and hence, these matters have been listed

today i.e., on 18.09.2025 under the caption, 'For Dismissal'. Even today, there

is no representation for the appellant.

2. Hence, these appeals are dismissed for non-prosecution.

Consequently, connected miscellaneous petitions are closed. No costs.

                    Index: Yes/No                                                               18.09.2025
                    gv/ay






https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 19/09/2025 06:04:30 pm )





                    To

1. The Subordinate Judge, Vellore

2. The District Munsif, Katpadi.

3. The Section Officer,

V.R.Section,

High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/09/2025 06:04:30 pm )

Dr. A.D.MARIA CLETE.,J gv/ay

S.A.Nos.581 & 760 of 2014 and M.P.No.1 & 2 of 2014 in SA.No.581 of 2014 and M.P.No.1 of 2014 in SA.No.760 of 2014

18.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/09/2025 06:04:30 pm )