Anjalam vs Ponnusamy Padayachi
2021 Latest Caselaw 13478 Mad

                                                                           S.A. No.1989 of 2002

                                   aIN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 07.07.2021

                                                     CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A. No.1989 of 2002
                                                        and
                                               CMP No.17127 of 2002


                     1. Anjalam
                     2. Palaniammal                                    ... Appellants
                                                     Versus

                     1. Ponnusamy Padayachi
                     2. Kannusamy Padayachi
                     3. Anjalaiammal
                     4. Jayaraman
                     5. Maruthambal
                     6. Priyathambi Padyachi
                     7. Pitchaiammal
                     8. Karpagam
                     9. Sivagurunathan
                     10. Govindasamy Padayachi
                     11.Chellammal                          ..   Respondents
                               Second Appeal filed under Section 100 of the Civil Procedure
                     code, against the judgment and decree made in A.S. No.98 of 1993 on the
                     file of Sub Court, Ariyalur, dated 25.06.1999 as confirmed by the
                     Judgment and decree made in O.S. No.16 of 1984 on the District Munsif
                     court, Perambulur, dated 10.02.1993.




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                                                                                S.A. No.1989 of 2002




                     For Appellant                      : Mr.V.G.Suresh Kumar
                     For Respondents                    : Mr.A. Sivaji
                                                          for R2 to R6
                                                          R1 - Died steps taken



                                                  JUDGMENT

On the last hearing date i.e., on 28.06.2021, this Court recorded the

submissions made by the learned counsel for the appellants that she has

already intimated the appellants about the date of hearing. But despite

the same, she has not received any instructions from her client.

Therefore, on the last hearing, the learned counsel for the appellants has

sought two weeks time to get instructions and only at her request, the

matter was adjourned to today.

2. The learned counsel for the appellants once again submits that

despite her best efforts to contact the appellants, she has been unable to

do so, till date and therefore, she is reporting "no instructions" in this

matter.

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S.A. No.1989 of 2002

3. From the submissions made by the learned counsel for the

appellants, it can be inferred that the appellants are not interested to

prosecute this Second Appeal. Accordingly, the Second Appeal is

dismissed for non prosecution No costs. Consequently, connected

miscellaneous petition is closed.

07.07.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order

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To

1. The Sub Judge, Ariyalur.

2. The District Munsif, Perambulur.

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

S.A. No.1989 of 2002

ABDUL QUDDHOSE, J.

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S.A. No.1989 of 2002

07.07.2021

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