Dhanuskodi vs R.Ranganathan
2021 Latest Caselaw 25168 Mad

                                                                        S.A.Nos.78 & 79 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 21.12.2021

                                                   CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                            S.A.Nos.78 & 79 of 2003
                                                      and
                                             C.M.P.No.809 of 2003

                     In S.A.No.78 of 2003
                     Dhanuskodi                                 ... Appellant/
                                                                    Appellant/
                                                                    Plaintiff

                                                     Vs.

                     1.R.Ranganathan

                     2.G.Ranganathan

                     3.Petchiammal

                     4.Ramanuja Konar

                     5.Kanda Konar                              ... Respondents/
                                                                    Respondents/
                                                                    Defendants

                     In S.A.No.79 of 2003
                     S.Ramanuja Konar                           ... Appellant/
                                                                    Appellant/
                                                                    Defendant
                                                     Vs.
                     1.R.Ranganathan

                     2.G.Ranganathan                            ... Respondents/
                                                                    Respondents/
                                                                    Plaintiffs
https://www.mhc.tn.gov.in/judis

                     1/4
                                                                                   S.A.Nos.78 & 79 of 2003




                     PRAYER in S.A.No.78 of 2003 : Second Appeal filed under Section
                     100 of the Civil Procedure Code, against the judgment and decree of the
                     learned Additional District Judge, Tuticorin, dated 16.03.1998 in
                     A.S.No.2 of 1997, confirming the decree and judgment of the Principal
                     District Munsif Court, Tuticorin, dated 11.03.1996 in O.S.No.373 of
                     1994.


                     PRAYER in S.A.No.79 of 2003 : Second Appeal filed under Section
                     100 of the Civil Procedure Code, against the judgment and decree of the
                     learned         Additional   District   Judge,   Tuticorin,   dated   16.03.1998
                     dismissing the appeal and confirming the judgment and decree of the
                     Additional District Munsif Court, Tuticorin, dated 23.07.1993 in O.S.No.
                     234 of 1992.


                     In Both S.A.s
                                        For Appellant        : C.Rajesh

                                        For Respondents : M/s.Joshua
                                                          for Mr.R.Manimaran
                                                          for R1 & R2


                                                         JUDGMENT

The appeal was listed on 01.12.2021 and at the request of the

appellant, it was adjourned to 03.12.2021 and thereafter on 06.12.2021,

08.12.2021, 13.12.2021 and on 13.12.2021 it was listed on 20.12.2021

under the caption “For Dismissal”. Even today, the learned counsel for https://www.mhc.tn.gov.in/judis

S.A.Nos.78 & 79 of 2003

the appellant is not ready to make the submissions. Hence, these second

appeals are dismissed for default. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                        21.12.2021


                     Index        :     Yes / No
                     Internet     :     Yes / No
                     btr

                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1.The Additional District Judge, Tuticorin.

2.The Principal District Munsif Court, Tuticorin.

3.The Additional District Munsif Court, Tuticorin.

4.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.Nos.78 & 79 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.Nos.78 & 79 of 2003

Dated:

21.12.2021

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