Madras High Court
M.Govindan vs Palaniammal @ Meenakshi on 14 March, 2024
S.A.No.984 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.03.2024
CORAM
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
S.A.No.984 of 2013
and M.P.No.1 of 2013
M.Govindan ... Appellant
Vs.
1.Palaniammal @ Meenakshi
2.Annadurai
3.Latha
4.Sundararajan
5.Vijaya
6.Murugesan
7.Vadamalli
8.Logesh Kumar
9.Vasantha Kumar ...Respondents
Prayer: Second Appeal filed under Section 100 of the Code of Civil
Procedure to allow the above Second Appeal and set aside the judgment and
decree, dated 20.12.2012 made in A.S.No.61 of 2012 on the file of the
Principal District Court, Krishnagiri confirming the judgment and decree,
dated 29.06.2011 made in O.S.No.50 of 2009 on the file of the District
Munsif Court, Krishnagiri.
For Appellant : No Appearance
For Respondents : Mr.T.Sathiamoorthy,
for RR-4, 5, 8 and 9
: for RR-1, 2, 3, 6 and 7 - Notice served
JUDGMENT
_________ https://www.mhc.tn.gov.in/judis Page No 1 of 3 S.A.No.984 of 2013 The learned counsel appearing for the appellant has been absent on 06.03.2024, 12.03.2024, 13.03.2024 and even today also. Therefore, this Court left with no other option except to dismiss the Second Appeal for non-
prosecution.
2.Accordingly, this Second Appeal stands dismissed for non-
prosecution. No costs. Consequently, connected miscellaneous petition is closed.
14.03.2024 Index : Yes/No Neutral Citation : Yes/No Speaking order / Non-speaking order Jer To
1.The Principal District Judge, Krishnagiri.
2.The District Munsif, Krishnagiri.
3.The Section Officer V.R.Section, High Court of Madras.
V.LAKSHMINARAYANAN, J.
_________ https://www.mhc.tn.gov.in/judis Page No 2 of 3 S.A.No.984 of 2013 Jer S.A.No.984 of 2013 14.03.2024 _________ https://www.mhc.tn.gov.in/judis Page No 3 of 3