RATHINAMMAL Vs. SUNDARAMOORTHY

JUDGEMENT

(1.) THE matter originally has been listed before this Court on 02.01.2012. On that day, at request of the Learned Counsel for the Respondents 1, 4 to 11, the matter has been adjourned to 04.01.2012. On 04.01.2012, there has been no representation on the side of the Appellants/Defendants. However, the Learned Counsel for the Respondents/Plaintiffs has been present and ready. THErefore, this Court has directed the Registry to list the matter today, i.e., 05.01.2012 under the caption 'For Dismissal'.

(2.) TODAY, the matter has been called for the first time in the Morning around 10.40a.m. But, there is no representation on behalf of the Appellants. However, the Learned Counsel for the Respondents is ready. But, this Court has passed over the matter, with a view to take up the same at 12.00Noon. At 12.00Noon, the Learned Counsel for the Respondents/Plaintiffs is present and very much ready. There is no representation on behalf of the Appellants/Defendants, for the second time today either through counsel or otherwise. In the circumstance, this Court dismisses the Second Appeal for want of diligent prosecution. No costs.