LAWS(MAD)-2009-3-92

V K RAMANATHAN Vs. JAYALAKSHMI

Decided On March 24, 2009
V.K.RAMANATHAN Appellant
V/S
JAYALAKSHMI Respondents

JUDGEMENT

(1.) S.A.No,325 of 2006:-

(2.) THERE is no representation for the appellants in the Second Appeal even today. Hence, the Second Appeal is dismissed for non-prosecution.