Madras High Court
K.Kamalaveni vs M.Ramadass on 9 June, 2025
S.A.No.286 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.06.2025
CORAM
THE HONOURABLE MRS. JUSTICE R.KALAIMATHI
S.A.No.286 of 2019
1.K.Kamalaveni
2.K.Dhandapani
3.K.Dhamodaran
4.K.Bhuvaneswari ... Appellants
Vs
1.M.Ramadass
2.R.Rangarajan
3.R.Latchumanan
4.R.Ramachandran
5.Arumugam
6.The Cane Inspector,
O/o.E.I.D.Parry Office,
West Street, Bahour, Pondicherry. ..Respondents
Prayer :
Second Appeal is filed under Section 100 of the Code of Civil
Procedure, to set aside the Judgment and Decree dated 11.03.2013 passed
in A.S.No.39 of 2011, on the file of 1st Additional Subordinate Court,
Villupuram and District, thereby confirming the judgment and decree, dated
13.12.2010 passed in O.S.No.423 of 2006 by the Additional District Munsif
Court, Villupuram and District.
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S.A.No.286 of 2019
R.KALAIMATHI, J.
kkd
For Appellants : No Appearance
For Respondents : Mr.C.Munusamy
JUDGMENT
When the matter came up for hearing on 02.06.2025, there was no representation for the appellants. Hence, the matter was directed to be listed under the caption “for dismissal”on 09.06.2025.
2. Today also, there is no representation for the appellants. Hence, the second appeal is dismissed for non-prosecution. There is no order as to costs.
09.06.2025 kkd To
1. The 1st Additional Subordinate Court, Villupuram and District,
2. The Additional District Munsif Court, Villupuram and District.
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