Madras High Court
Tiruvannamalai Karuneekar Sangam vs Saradambal Ammal on 13 February, 2018
Author: P.Velmurugan
Bench: P.Velmurugan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 13.02.2018 CORAM THE HONOURABLE DR. JUSTICE P.VELMURUGAN S.A.No. 1078 of 2000 and C.M.P.No.10020 of 2000 Tiruvannamalai Karuneekar Sangam rep. by its Secretary S.A.Pandurangam, S/o. S.Arumugham Pillai Tirukoilur Road, Tiruvannamalai. ...Appellant Vs. 1. Saradambal Ammal 2. Radhakrishnan 3. Chinnaiyyan 4. Vijaya 5. Sampathlakshmi 6. Uma Maheswari 7. Sampoornam ...Respondents Prayer:- This Second Appeal is filed under Section 100 of Civil Procedure Code against the judgment and decree dated 22.03.2000 made in A.S.No.12 of 1999 on the file of the Principal Sub Court, Tiruvannamalai confirming the judgment and decree dated 25.07.1997 made in O.S.No.160 of 1980 on the file of the Addl. District Munsif Court, Tiruvannamalai. P.VELMURUGAN, J. cgi For Appellants : No Appearance For Respondents : No Appearance JUDGMENT
Today, when the second appeal was taken up for hearing, there was no representation on either side. 2 Therefore, the second appeal is dismissed for non- prosecution. Consequently, connected miscellaneous petition is dismissed. No costs. 13.02.2018 cgi Index :Yes/No To
1. The Principal Sub Court, Tiruvannamalai.
2. The Additional District Munsif Court, Tiruvannamalai. S.A.No. 1078 of 2000 and C.M.P.No.10020 of 2000