Palaniammal vs Palaniappa Gounder
2021 Latest Caselaw 2655 Mad

                                                                      S.A.No.834 of 2008

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 04.02.2021

                                                    CORAM:

                                      THE HON'BLE MR.JUSTICE T.RAVINDRAN

                                                S.A.No.834 of 2008


                     1. Palaniammal
                        W/o, Guruswamy

                     2. Jayapalan
                        S/o, Guruswamy

                     3. Palanisamy
                        S/o, Guruswamy

                     4. Jayanthi
                        W/o Duraisamy

                     5. Kavitha
                        D/o, Guruswamy
                     All residing at
                     Poraripalayam
                     Vellithirupur,
                     P.K.Puthur Post,
                     Bhavani Taluk,
                     Erode District                                   ...   Appellants


                                                   Vs.



                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                   S.A.No.834 of 2008



                     1. Palaniappa Gounder
                        S/o, Guruswamy Gounder
                       [ The Second Appeal is dismissed
                         as abated as against R1 vide order
                         of the Court dated 04.11.2019
                         made in S.A.No.834 of 2008]

                     2. Palaniammal
                        W/o, Palaniappa Gounder

                     Both residing at
                     Poraripalayam,
                     Vellithirupur,
                     P.K.Puthur Post,
                     Bhavani Taluk,
                     Erode District.                                            ... Respondents

                     Prayer:Second Appeal filed under Section 100 of C.P.C., against the

                     judgment and Decree dated 27.09.2006 made in A.S.No.13 of 2006 on the

                     file of the Additional District Judge, Fast Track Court No.4, Bhavani,

                     confirming the judgment and decree dated 01.02.2005 made in O.S.No.720

                     of 2004 on the file of the Principal District Munsif Court, Bhavani.

                                   For Appellants    : No appearance

                                   For R1            : Died

                                   For R2            :Mr.N.Manokaran

                                                     *****


                     2/4


https://www.mhc.tn.gov.in/judis/
                                                                                       S.A.No.834 of 2008



                                                      JUDGMENT

Counsel for the respondents present.

2. In this matter, Counsel for the appellants had already filed a memo

reporting no instructions. The memo being taken on record, Appellants

being called and remaining absent, Registry was directed to list the matter

today ie., on 04.02.2021, under the caption "for dismissal", by printing the

names of the appellants in the cause list.

3. Today, when the matter is called, there is no representation for the

appellants. Appellants called, absent.

4. In the light of the abovesaid factors, the second appeal is dismissed

for non-prosecution with costs. Consequently, connected miscellaneous

petition, if any, is closed.

04.02.2021

mfa Index:yes Internet:yes

https://www.mhc.tn.gov.in/judis/ S.A.No.834 of 2008

T.RAVINDRAN, J.

mfa To

1. The Additional District Judge, Fast Track Court No.4, Bhavani.

2.The Principal District Munsif, Principal District Munsif Court, Bhavani.

Copy to

The Section Officer, VR Section, High Court.

S.A.No. 834 of 2008

04.02.2021

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