K.Ulaganathan vs Srilasri Thondamondala Ahina ...
2021 Latest Caselaw 16433 Mad

                                                                          S.A. Nos.784 & 802 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 11.08.2021


                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                             S.A. Nos.784 & 802 of 2007

                     1.K.Ulaganathan
                     2.Rajeswari
                     3.Ramesh
                     4.Suresh
                     5.Magesh
                     6.Shanthi
                     7.Kumari
                     8.Vijayakumari
                     9.Selvakumari
                     10.Rajesh                            ...    Appellants in both S.As.

                                                      Vs
                     1.Srilasri Thondamondala Ahina Gnanaprakasa
                        Desiya Swamigal Madam,
                       Rep. by Sri Mahasandhithanam,
                       No.58, Nemandakara Street,
                       Kancheepuram

                     2.Soori
                     3.Malliga
                     4.Raji                               ...   Respondents in both S.As.

                     COMMON PRAYER: Second Appeal filed under Section 100 C.P.C.
                     against the Judgment and Decree passed in A.S.Nos.90 & 154 of 2003 dated
                     08.01.2007 on the file of the Principal District Judge Court at Chengalpet,

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https://www.mhc.tn.gov.in/judis/
                                                                               S.A. Nos.784 & 802 of 2007

                     confirming the Decree and Judgment passed in O.S.Nos.24 & 25 of 1988
                     dated 26.06.2003 on the file of the Subordinate Judge's Court at
                     Kancheepuram.
                                     For Appellants         : No appearance
                                     For Respondent 1       : No appearance
                                     For Respondents 2 to 4 : Not ready in notice


                                                 COMMON JUDGMENT
                                            (Heard through video conferencing)
                               The matter is listed under the caption “for dismissal” today. There is

                     no representation on the side of the Appellants. Even on the last hearing

                     date i.e., on 02.08.2021, there was no representation on the side of the

                     Appellants. It can now be inferred that the Appellants are not interested in

                     prosecuting these second appeals. Accordingly, these second appeals are

                     dismissed for non-prosecution. No costs.



                                                                                           11.08.2021
                     nl

                     Index: Yes/ No
                     Internet: Yes/No
                     Speaking Order/Non-speaking Order




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                                                                          S.A. Nos.784 & 802 of 2007




                     To

                     1.The Principal District Judge Court at Chengalpet
                     2.The Subordinate Judge's Court at Kancheepuram.




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https://www.mhc.tn.gov.in/judis/
                                         S.A. Nos.784 & 802 of 2007




                                    ABDUL QUDDHOSE, J.

nl

S.A. Nos.784 & 802 of 2007

11.08.2021

https://www.mhc.tn.gov.in/judis/