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Jayanthi vs Jayarama Gounder
2021 Latest Caselaw 17225 Mad

Citation : 2021 Latest Caselaw 17225 Mad
Judgement Date : 23 August, 2021

Madras High Court
Jayanthi vs Jayarama Gounder on 23 August, 2021
                                                                           S.A.Nos.1117 & 1143 of 2006

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 23.08.2021

                                                         CORAM

                              THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                               S.A.Nos.1117 & 1143 of 2006 &
                                                   M.P.Nos.1 & 2 of 2006

                      S.A.No.1117 of 2006
                      Jayanthi                                                 ...    Appellant

                                                            Vs
                      1.Jayarama Gounder
                      2.Kannu Gounder
                      3.Rajah
                      4.Elumalai
                      5.Kamatchi ammal
                      6.Prakash
                      7.Chamundi
                      8.Sarasu
                      9.Bhaskaran
                      10.Tahsildar, Arni
                      11.District Collector,
                         Tiruvannamalai.                                       ...   Respondents

                      PRAYER: Second Appeal filed under Section 100 of Code of Civil
                      Procedure against the decree dated 09.12.2005 passed by the Subordinate
                      Judge, Arni in A.S.No.57 of 2001 reversing the decree and judgment dated
                      23.08.2001 passed by the Additional District Munsif, Arni in O.S.No.32 of
                      1998.

                      1/4



http://www.judis.nic.in
                                                                            S.A.Nos.1117 & 1143 of 2006




                                  For Appellant                   : No appearance
                                  For Respondent 2               : Mr.P.Seshadri

                      S.A.No.1143 of 2006
                      Jayanthi                                                 ...     Appellant

                                                         Vs
                      1.Jayaraman
                      2.Kannu Gounder
                      3.Rajah
                      4.Devendran
                      5.Rajendran
                      6.Govindan
                      7.Kamatchi ammal
                      8.Prakash
                      9.Vellai @ Govindasamy
                      10.Samundi
                      11.Sarasu                                       ...    Respondents

                      PRAYER: Second Appeal filed under Section 100 of Code of Civil
                      Procedure against the decree dated 09.12.2005 passed by the Subordinate
                      Judge, Arni in A.S.No.56 of 2001 partly reversing the judgment and decree
                      dated 23.08.2001 passed by the Additional District Munsif, Arni in
                      O.S.No.150 of 1997.


                                  For Appellant                   : No appearance
                                  For Respondents 2 to 8, 10 & 11 : Mr.P.Seshadri




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http://www.judis.nic.in
                                                                              S.A.Nos.1117 & 1143 of 2006




                                                  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 Appellant. Even on the last hearing date,

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

                      It can now be inferred that the Appellant is not interested in prosecuting

                      these second appeals. Accordingly, these second appeals are dismissed for

                      non-prosecution.    No costs.       Consequently,   connected    miscellaneous

                      petitions are closed.



                                                                                           23.08.2021
                      nl



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


                      To

                      1. The Subordinate Judge, Arni

                      2.The Additional District Munsif, Arni


                      3/4



http://www.judis.nic.in
                                   S.A.Nos.1117 & 1143 of 2006

                               ABDUL QUDDHOSE, J.

nl

S.A.Nos.1117 & 1143 of 2006

23.08.2021

http://www.judis.nic.in

 
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