Madras High Court
Ganesan ... 4Th Defendant/4Th ... vs Thangaiah Nadar (Died) ... 1St on 4 February, 2021
S.A.Nos.927 & 928 of 1998
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated: 04.02.2021
CORAM
The HONOURABLE MR.JUSTICE N. SATHISH KUMAR
S.A.Nos.927 & 928 of 1998
1.S.A.No.927 of 1998:-
Ganesan ... 4th Defendant/4th Respondent/
Appellant
Vs.
1.Thangaiah Nadar (Died) ... 1st Respondent/Appellant
Plaintiff
2.Seeni @ Ramaranjitham (Died) ... 2nd Respondent/1st Respondent/
1st Defendant
3.Pathirakali @ Panchavarnam ... 3rd Respondent/2nd Respondent/
2nd Defendant
4.Thangamariammal (Died) ... 4th Respondent/3rd Respondent/
3rd Defendant
5.Muthu Irulappan
6.Andal
7.Meenakshi (Minor) ... Respondents 5 to 7
8.A.T.Kasimani
9.A.T.Ramaraj
10.A.T.Nagaraj
11.A.T.Vaigundam
12.A.T.Thamarai
13.A.T.Bakkiyathai
14.A.T.Saraswathi
15.G.Manikandan ... Respondents 8 to 15
(R – 7 minor is rep. By R – 5)
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S.A.Nos.927 & 928 of 1998
(RR 5 to 7 are brought on record as Lrs of
the deceased R2, vide order dated
20.03.2017 made in C.M.P.Nos.2809
to 2811 of 2001)
(RR 8 to 14 are brought on record as Lrs of
the deceased R1, vide order dated
23.11.2020 made in C.M.P(MD)Nos.6897
to 9899 of 2017)
(R - 15 is brought on record as Lr of
the deceased R4, vide order dated
20.11.2017 made in C.M.P(MD)Nos.6900
to 6902 of 2017)
Prayer:- Second Appeal is filed under Section 100 of Civil Procedure
Code against the Judgment and Decree dated 27.11.1997 made in
A.S.No.93 of 1997 on the file of the Principal District Court, Kamarajar
District at Srivilliputhur, reversing the Judgment and Decree dated
18.09.1996 made in O.S.No.74 of 1993 on the file of the Additional Sub
Court, Srivilliputhur.
For Appellant : No appearance
For Respondents : No appearance
2.S.A.No.928 of 1998:-
Ganesan ... 3rd Defendant/3rd Respondent/
Appellant
Vs.
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S.A.Nos.927 & 928 of 1998
1.Seeni @ Ramaranjitham (Died) ... 1st Respondent/Appellant
Plaintiff
2.Pathirakali @ Panchavarnam ... 2nd Respondent/1st Respondent/
1st Defendant
3.Thangamariammal ... 3rd Respondent/2nd Respondent/
2nd Defendant
4.Thangaiah Nadar ... 4th Respondent/4th Respondent/
4th Defendant
5.Sivasubramaniam ... 5th Respondent/5th Respondent/
5th Defendant
6.Chelladurai Nadar ... 6th Respondent/6th Respondent/
6th Defendant
7.Muthu Irulappan
8.Andal
9.Meenakshi (Minor) ... Respondents 7 to 9
(R – 7 minor is rep. By R – 5)
(RR 7 to 9 are brought on record as Lrs of
the deceased R1, vide order dated
20.03.2017 made in C.M.P.Nos.2813 to
2815 of 2001)
Prayer:- Second Appeal is filed under Section 100 of Civil Procedure
Code against the Judgment and Decree dated 27.11.1997 made in
A.S.No.46 of 1997 on the file of the Principal District Court, Kamarajar
District at Srivilliputhur, reversing the Judgment and Decree dated
18.09.1996 made in O.S.No.79 of 1993 on the file of the Additional Sub
Court, Srivilliputhur.
For Appellant : No appearance
For Respondents : No appearance
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S.A.Nos.927 & 928 of 1998
COMMON JUDGMENT
When the matters are taken up for hearing on 19.01.2021, it
is submitted that the matters are likely to be settled and posted the
matter for 'reporting compromise' today. Today, when the matters are
taken up for hearing, there is no representation for the appellant.
Hence, these Second Appeals are dismissed for non-prosecution. No
costs.
Index :Yes/No 04.02.2021
Internet :Yes/No
ps
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S.A.Nos.927 & 928 of 1998
To
1.The Principal District Court,
Kamarajar District at Srivilliputhur.
2.The Additional Sub Court,
Srivilliputhur.
3.The Record Keeper,
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
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S.A.Nos.927 & 928 of 1998
N. SATHISH KUMAR,J.
ps
S.A.Nos.927 & 928 of 1998
04.02.2021
http://www.judis.nic.in
