Madras High Court
M.Ponnuthayammal vs M.P.Ramadoss on 25 April, 2017
Author: N.Authinathan
Bench: N.Authinathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated: 25.04.2017
CORAM
The HONOURABLE MR.JUSTICE N.AUTHINATHAN
S.A.No.1237 of 1998
and
Cross Obj.No.30 of 1999
S.A.No.1237 of 1998
1.M.Ponnuthayammal
2.S.Kalavathi
3.G.Saraswathi
4.M.Ramakrishnan
5.M.Alagarsami .. Appellants
Vs
1.M.P.Ramadoss
2.Ponnuthayammal
3.M.P.Devamani .. Respondents
Prayer:- Second Appeal has been filed under Section 100 of Civil Procedure
Code against the Judgment and Decree, dated 05.02.1998 passed by the learned
District Judge, Kamarajar District at Srivilliputhur in A.S.No.149 of 1997
reversing the judgment and decree dated 22.07.1997 of the learned Additional
Subordinate Judge, Srivilliputhur, made in O.S.No.60 of 1993.
!For Appellant : No Appearance.
^For Respondents : No Appearance.
Cross Obj.No.30 of 1999
1.M.P.Ramadoss
2.Ponnuthayammal .. Respondents 1 & 2/Cross Objectors
Vs.
1.M.Ponnuthayammal
2.S.Kalavathi
3.G.Saraswathi
4.M.Ramakrishnan
5.M.Alagirisamy .. Appellants/Respondents
6.M.P.Devamani ..3rd respondent/Respondent.
(6th respondent Exonerated and notice may be dispensed with in memo USR.2841
dated 06.09.2012 to the effect it is recorded on 18.04.2017 in both
S.A.No.1237 of 1998 and Cross Obj.No.30 of 1999)
Prayer:- Cross Objection has been filed under Order 41 Rule 22 of Civil
Procedure Code when the Second Appeal have preferred against the Judgment and
Decree, dated 05.02.1998 passed by the learned District Judge, Kamarajar
District at Srivilliputhur in A.S.No.149 of 1997 reversing the judgment and
decree dated 22.07.1997 of the learned Additional Subordinate Judge,
Srivilliputhur, made in O.S.No.60 of 1993 and whereas the notice fixed for
hearing of the Second Appeal has been served on the Respondents/Cross
Objectors on 23.09.1998.
For Cross Objectors : No Appearance.
For Respondents : No Appearance.
:COMMON JUDGMENT
When the matter was taken up for hearing on 18.04.2017, there was no representation on behalf of the Appellants. Therefore, the case was ordered to be listed today under the caption ?for dismissal?. Even today(25.04.2017),when the matter is called, there is no representation for both sides in both Second Appeal and Cross Objection. Hence the Second Appeal is dismissed for Non Prosecution and the Cross Objection is also dismissed for Non Prosecution. No costs.
To
1. The District Judge, Virudhunagar District at Srivilliputhur.
2. The Additional Subordinate Judge, Srivilliputhur..