Bhole Gowder vs Pattakarar Pathraiyan
2021 Latest Caselaw 24071 Mad

                                                                                        S.A.No.472 of 2005

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED : 07.12.2021

                                                              CORAM

                                    THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                                     S.A.No.472 of 2005
                                               and C.M.P.Nos.670 to 678 of 2012
                                                & 1193, 1194 and 1195 of 2011

                     1.Bhole Gowder
                     2.Sooranaicker
                     3.Moduvale Gowder
                     4.Rayappa Naicker
                     5.Ganesan
                     6.Rajappa                                                         ...Appellants
                                                                Vs

                     1.Pattakarar Pathraiyan
                     2.Poosari Pathirappan                                           ...Respondents

                                  Second Appeal filed under Section 100 of the Code of Civil Procedure
                     as against the judgement and decree dated 22.02.2005 made in A.S.No.47 of
                     2004 on the file of the Sub Court, Bhavani reversing the Judgement and
                     decree dated 27.2.2004 in O.S.No.280 of 2003 on the file of the II
                     Additional District Munsif Court, Bhavani.


                                        For Appellants            : No appearance
                                        For Respondents           : Mr.N.Manokaran
                                                                    for R1

                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.472 of 2005

                                                      JUDGMENT

When the matter was taken up for hearing on 15.11.2021,

Mr.V.Rajesh, learned counsel for the appellants reported ''no instructions''

from the appellants to pursue the matter further and a memo has been filed.

Hence, this Court directed the Registry to print the name of the appellants in

the cause list and adjourned the matter to 29.11.2021. Thereafter, when the

matter was taken up for hearing on 29.11.2021 again this Court directed the

Registry to print the name of the appellants in the cause list and adjourned

the matter to 07.12.2021.

2.Today, when the matter was taken up for hearing, there was no

representation for the appellants either in person or through counsel. Hence,

this Second Appeal is dismissed for non-prosecution. However, there shall

be no order as to costs. Consequently, connected miscellaneous petitions are

closed.

07.12.2021

Internet: Yes/No ms

https://www.mhc.tn.gov.in/judis S.A.No.472 of 2005

To

1.The Sub Judge, Sub Court, Bhavani.

2.The II Additional District Munsif, Additional District Munsif Court, Bhavani.

https://www.mhc.tn.gov.in/judis S.A.No.472 of 2005

J.NISHA BANU, J., ms

S.A.No.472 of 2005 and C.M.P.Nos.670 to 678 of 2012 & 1193, 1194 and 1195 of 2011

07.12.2021

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