Amsa vs Samraj
2025 Latest Caselaw 7348 Mad

Madras High Court

Amsa vs Samraj on 22 September, 2025

                                                                     1
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 22.09.2025

                                                             CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                                     S.A.No.147 of 2014
                                                             and
                                                      M.P.No.1 of 2014
                    Amsa                                                                  ... Appellant
                                                                   Vs.
                    1.Samraj
                    2.Mohan
                    3.Kasturi
                    4.Periyasamy
                    5.Senthilnathan
                    6.Lakshmi                                           ...Respondents
                    PRAYER : This Second Appeal is filed under Section 100 of CPC to set

                    aside the Judgment and Decree passed by the Sub-Court, Tirupattur, Vellore,

                    dated 26.07.2013 in A.S.No.36 of 2010 reversing the Judgment and Decree

                    dated 30.04.2010 made in O.S.No.180 of 2003 on the file of the District

                    Munsif Court, Tirupattur.

                              For Appellant             : No representation
                              For Respondents           : Mr.Suresh for R2
                                                          Mr.R.Kumaravel, AG for R7 to R10
                                                          Served – R5
                                                          Died and steps due - R1, R3, R4 & R11
                                                          II Batta due - R6


                    Page No.1 of 4




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                                                          JUDGMENT

When this matter was called on 01.09.2025, there is no representation

for the appellant and hence, this matter has been listed today i.e., on

22.09.2025 under the caption, 'For Dismissal'. Even today, there is no

representation for the appellant.

2. Hence, this appeal is dismissed for non-prosecution. Consequently,

connected miscellaneous petition is closed. No costs.

                    Index: Yes/No                                                                22.09.2025
                    Speaking/Non-speaking Order
                    gv/ay









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                    To

1. The Sub-Court, Tirupattur, Vellore,

2. The District Munsif Court, Tirupattur.

3. The Section Officer,

V.R.Section,

High Court, Madras.

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

and

22.09.2025

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