Mr.K.V.Krishnakumar vs Mrs.K.V.Balaji
2026 Latest Caselaw 331 Mad

Madras High Court

Mr.K.V.Krishnakumar vs Mrs.K.V.Balaji on 21 January, 2026

                                                                                      S.A. No.1049 of 2014
                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 21.01.2026

                                                        CORAM:

                             THE HONOURABLE DR. JUSTICE A.D. MARIA CLETE

                                              S.A. No. 1049 of 2014
                                                       and
                                                M.P.No.1 of 2014
                     1.Mr.K.V.Krishnakumar
                     2.Ms.P.Chellammal
                     3.Ms.G.Rajalakshmi                                                  ...Appellants

                                                                 Vs.
                     1.Mrs.K.V.Balaji
                     2.Mrs.K.V.Seshadri
                     3.Mrs.K.V.Narayanan
                     4.Ms.R.Kannamma
                     5.Mr.K.V.Padmanabhan
                     6.Ms.R.Malathy                                                     ...Respondent
                     s

                     PRAYER:
                          Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and decree passed by V Additional City
                     Civil Court, Chennai in A.S.No.154 of 2012 dated 18.11.2013 confirming
                     the decree and Judgment dated 11.01.2012 passed in O.S.No.2071 of
                     2010 by VIII Assistant City Civil Court, Chennai.


                     APPEARANCE OF PARTIES:

                     1/4


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                                                                                              S.A. No.1049 of 2014
                                  For Appellants           : No appearance.

                                  For Respondents         : Mr.K.S.Mahadevan for R1.
                                                            R2 to R6 - No appearance.


                                                   JUDGMENT

When this matter was listed on 19.12.2025, there is no

representation for the appellants and this case was listed under the caption

'For Dismissal' today. Even today, there is no appearance for the learned

counsel for the appellants.

2.Hence, this appeal is dismissed for non-prosecution. No costs.

Consequently, the connected miscellaneous petitions, if any, shall stand

closed.

21.01.2026

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

To

1. The V Additional City Civil Court, Chennai

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2.The VIII Assistant City Civil Court, Chennai.

3.The Section Officer, V.R.Section, High Court of Madras, Chennai.

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DR. A.D. MARIA CLETE, J

ay

21.01.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/01/2026 06:10:50 pm )