Kandareddy vs Pandurangan
2021 Latest Caselaw 13035 Mad

                                                                       S.A. Nos.1778 and 1779 of 2003

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 02.07.2021

                                                      CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                            S.A. Nos.1778 and 1779 of 2003
                                                         and
                                               C.M.P. No.18916 of 2003

                     1. Kandareddy
                     2. Govindan
                     3. Kullaiyan @ Singaravel                   ...   Appellants
                                                                       in
                                                                       S.A. No.1778 of 2003

                     1. Kandareddy
                     2. Singaravel
                     3. Govindan                                 ...   Appellants
                                                                       in
                                                                       S.A. No.1779 of 2003
                                                      versus

                     1. Pandurangan
                     2. Venkatesan                               ...   Respondents
                                                                       in
                                                                       both S.A.s


                     Prayer in S.A. No.1778 of 2003 : Second Appeal filed under Section
                     100 of Civil Procedure Code against the Judgment and Decree of the
                     learned Subordinate Judge, Dharmapuri dated 27.08.2003 made in A.S.
                     No.4 of 2001 reversing that of the learned District Munsif dated
                     18.01.2000.




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                                                                          S.A. Nos.1778 and 1779 of 2003

                     Prayer in S.A. No.1779 of 2003 : Second Appeal filed under Section
                     100 of Civil Procedure Code against the Judgment and Decree of the
                     learned Subordinate Judge, Dharmapuri dated 27.08.2003 made in A.S.
                     No.5 of 2001 reversing that of the learned District Munsif dated
                     18.07.2000 made in O.S. No.77 of 1995.


                     S.A. Nos.1778 and 1779 of 2003
                           For Appellants         : No appearance
                           For Respondents        : M/s.Sarvabhuman Associates



                                                 COMMON JUDGMENT

                                                 (Heard Video Conference)

                               These matters are listed under the caption “for dismissal”, today.

                     There is no representation on the side of the appellants in both Second

                     Appeals. However, the learned counsel for the respondents is present.

                     Even on the last hearing date on 25.06.2021 when the matter was listed

                     under the caption “for dismissal”, the learned counsel for the appellants

                     sought time to file his written submissions. Even prior to the last date of

                     hearing i.e., on 16.04.2021, there was no representation on the side of the

                     appellants and only thereafter, the matter was posted "for dismissal" on

                     25.06.2021. The Second Appeals are of the year 2003. No further

                     indulgence can be shown to the appellants for arguing the Second

                     Appeals. Therefore, it can now be inferred that the appellants are not

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                                                                     S.A. Nos.1778 and 1779 of 2003

                     interested to prosecute these Second Appeals.       Accordingly, these

                     Second Appeals are          dismissed for non prosecution. No costs.

                     Consequently, connected miscellaneous petition is closed.



                                                                                    02.07.2021


                     Index: Yes/No
                     Internet: Yes/No
                     Speaking Order/Non-Speaking Order
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                     To
                     1. The Subordinate Judge,
                     Dharmapuri.

                     2. The District Munsif
                     Dharmapuri.




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                                           S.A. Nos.1778 and 1779 of 2003



                                        ABDUL QUDDHOSE, J.

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S.A. Nos.1778 and 1779 of 2003

02.07.2021

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