Manokaram vs Vallikannan
2025 Latest Caselaw 7400 Mad

Madras High Court

Manokaram vs Vallikannan on 23 September, 2025

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 23.09.2025

                                                             CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                                      S.A.No.878 of 2014
                                                             and
                                                       M.P.No.1 of 2014
                    Manokaram                                                             ... Appellant
                                                                   Vs.
                    1.Vallikannan
                    2.Peruma Ammal
                    3.Muthammal
                    4.Kaliyammal
                    5.Muniyammal
                    6.Sait @ Krishnamurthy                             ...Respondents
                    PRAYER : This Second Appeal is filed under Section 100 of CPC to set

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

                    Vellore District, dated 25.10.2013 made in A.S.No.15 of 2009 concurrent the

                    Judgment and Decree dated 30.01.2009 made in O.S.No.92 of 1998 on the

                    file of the District Munsif, Tirupattur, Vellore District.

                              For Appellant             : No Appearance
                              For Respondents           : Not ready in notice - R1
                                                          Mr.R.Ezhilarasan for R5
                                                          No appearance for R2 to R4 and R6

                    Page No.1 of 4




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                                                          JUDGMENT

When this matter was called on 17.09.2025, there is no representation

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

23.09.2025 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                                                                23.09.2025
                    Speaking/Non-speaking Order
                    gv/ay









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                    To

1. The Subordinate Judge, Tirupattur, Vellore District

2. The District Munsif, Tirupattur, Vellore District.

3. The Section Officer,

V.R.Section,

High Court, Madras.

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

and

23.09.2025

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