Madras High Court
C.Krishnappa vs Ramachandran (Deceased) on 10 August, 2021
S.A. Nos.1639 & 1640 of 1997 & 624 of 2003
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.08.2021
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
S.A. Nos.1639 & 1640 of 1997 & 624 of 2003
S.A.No.1639 of 1997
C.Krishnappa ... Appellant
Vs
1.Ramachandran (Deceased)
2.Shantha
3.Mekala
4.Anitha
5.Umesh ... Respondents
(Respondents 2 to 5 brought on
record as LRs of the deceased R1
vide order of court dated 17.09.2010
made in CMP.Nos.2768 & 2769 of
2010)
PRAYER: Second Appeal filed under Section 100 C.P.C. against the
Judgment and Decree dated 08.09.1997 passed in A.S.No.27 of 1996 on the
file of the District Court, Nilgiris at Ootacamund, reversing the judgment
and decree passed in O.S.No.449 of 1994 dated 18.01.1996 on the file of the
District Munsif Court, Udhagamandalam.
For Appellant : Ms.R.Ramya
for Mr.T.V.Krishnamachari
For Respondents 2 to 5 : Mr.P.N.Radhakrishnan
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S.A. Nos.1639 & 1640 of 1997 & 624 of 2003
S.A.No.1640 of 1997
1.C.Krishnappa
2.K.Balachandar
3.K.Saradha
4.K.Leela
5.Hemalatha ... Appellants
Vs
1.Shantha
2.K.Sagadevan (deceased)
3.Padma
4.Vivek
5.Praveen
6.Deepa ... Respondents
(Respondents 3 to 6 brought on
record as LRs of the deceased R2
vide order of court dated 25.02.2015
made in CMP.Nos.36 to 38 of 2015)
PRAYER: Second Appeal filed under Section 100 C.P.C. against the
Judgment and Decree dated 08.09.1997 passed in A.S.No.28 of 1996 on the
file of the District Court, Nilgiris at Ootacamund, reversing the judgment
and decree dated 18.01.1996 passed in O.S.No.448 of 1994 on the file of the
District Munsif Court, Udhagamandalam.
For Appellants : Ms.R.Ramya
for Mr.T.V.Krishnamachari
For Respondents 1 & 3 to 5 : Mr.P.N.Radhakrishnan
For Respondent 6 : No appearance
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S.A. Nos.1639 & 1640 of 1997 & 624 of 2003
S.A.No.624 of 2003
1.C.Krishnappa
2.K.Balachandar
3.Saradha
4.Hemavathi Babu @ Hemalatha
5.Leela @ Leelavathi ... Appellants
Vs
1.Ramachandran (Deceased)
2.Shantha
3.Mekala
4.Anitha
5.Umesh ... Respondents
(Respondents 2 to 5 brought on
record as LRs of the deceased R1
vide order of court dated 04.02.2015
made in CMP.Nos.2768 & 2769 of
2010)
PRAYER: Second Appeal filed under Section 100 C.P.C. against the
Judgment and Decree of the District Court, Udhagamandalam, passed in
A.S.No.7 of 2002 dated 08.03.2002 partly dismissing the judgment and
decree of the District Munsif Court, Udhagamandalam passed in
O.S.No.370 of 1997 dated 14.09.2001.
For Appellants : Ms.R.Ramya
for Mr.T.V.Krishnamachari
For Respondents 2 to 5 : Mr.P.N.Radhakrishnan
COMMON JUDGMENT
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S.A. Nos.1639 & 1640 of 1997 & 624 of 2003
(Heard through video conferencing)
The matter is listed under the caption “for dismissal” today. On
23.07.2021, this Court had recorded the submissions made by Ms.R.Ramya,
learned counsel representing the counsel on record for the Appellants that
the counsel on record for the Appellants will be giving change of vakalat to
the Appellants in a day or two and also recorded the submissions of the
learned counsel for the respondents that these second appeals have now
become infructuous as the present disputes are only interse disputes
amongst the Appellants and the dispute between the Appellants and the
respondents have been fully settled. This Court had directed the Registry to
post the matter under the caption for dismissal on 03.08.2021. On
03.08.2021, one of the Appellants, namely Hemalatha was personally
present before this Court through video conferencing and the matter was
adjourned today once again under the same caption “for dismissal”. Till
date, no new counsel has entered appearance on behalf of the Appellants.
2. From the above, it is clear that the Appellants are not interested in
prosecuting these second appeals. Accordingly, these second appeals are
dismissed for non-prosecution. No costs.
10.08.2021
nl
Index: Yes/ No
Internet: Yes/No
Speaking Order/Non-speaking Order
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S.A. Nos.1639 & 1640 of 1997 & 624 of 2003
To
1.The District Court, Nilgiris, Udhagamandalam
2.The District Munsif Court, Nilgiris, Udhagamandalam
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S.A. Nos.1639 & 1640 of 1997 & 624 of 2003
ABDUL QUDDHOSE, J.
nl
S.A. Nos.1639 & 1640 of 1997 & 624 of 2003
10.08.2021
https://www.mhc.tn.gov.in/judis/
