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S.Mottaiyappa Gounder vs S.Natchimuthu Gounder
2021 Latest Caselaw 13486 Mad

Citation : 2021 Latest Caselaw 13486 Mad
Judgement Date : 7 July, 2021

Madras High Court
S.Mottaiyappa Gounder vs S.Natchimuthu Gounder on 7 July, 2021
                                                                       S.A. Nos.1295 & 1296 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 07.07.2021

                                                      CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                            S.A. Nos.1295 & 1296 of 2005
                     S.A.No.1295 of 2005

                     1.S.Mottaiyappa Gounder
                     2.Dhandapani.M
                     3.Palanisamy Gounder.K
                     4.Palanichamy Gounder.N
                     5.Karuppusamy Gounder.S
                     6.K.Ponnammal                                          ...    Appellants
                                                         Vs
                     1.S.Natchimuthu Gounder
                     2.N.Mahalingam
                     3.T.Palanichamy Gounder
                     4.S.Kanagaraj
                     5.The Government of Tamil Nadu
                       Rep. by District Collector, Coimbatore.

                     6.The Executive Engineer,
                       Public Works Department,
                       Amaravathi Project,
                       Karur.

                     7.The Junior Engineer,
                       Public Works Department,
                       Amaravarthi Project,
                       Madathukulam,
                       Udumalpet Taluk,
                       Coimbatore District.

                     1/4



https://www.mhc.tn.gov.in/judis/
                                                                    S.A. Nos.1295 & 1296 of 2005

                     8.Valliammal
                     9.Kanniappan.N
                     10.K.Chellammal
                     11.Kanniammal
                     12.Palaiammal
                     13.Pongiathal
                     14.K.Poonuchamy
                     15.Mani
                     16.Selvi                                     ...    Respondents

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     Judgment and Decree passed in A.S.No.33 of 1998 by the Subordinate
                     Court, Udumalpet dated 24.04.2003 reversing the Judgment and Decree
                     passed in O.S.No.554 of 1996 by the District Munsif Court, Udumalpet
                     dated 28.04.1998.

                     S.A.No.1296 of 2005

                     1.S.Karuppusamy Gounder
                     2.K.Ponnammal                                        ...    Appellants
                                                     Vs
                     1.S.Natchimuthu Gounder
                     2.N.Mahalingam                                       ...   Respondents

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     Judgment and Decree passed in A.S.No.34 of 1998 by the Subordinate
                     Court, Udumalpet dated 24.04.2003 reversing the Judgment and Decree
                     passed in O.S.No.518 of 1996 by the District Munsif Court, Udumalpet
                     dated 28.04.1998.
                                   For Appellants      : No appearance
                                   For Respondents     : No appearance




                     2/4



https://www.mhc.tn.gov.in/judis/
                                                                             S.A. Nos.1295 & 1296 of 2005

                                                       JUDGMENT

The matter is listed under the caption “for dismissal” today. There is

no representation on the side of the Appellants. Even on the last hearing

date i.e., on 22.04.2021, there was no representation on the side of the

Appellants. It can now be inferred that the Appellants are not interested in

prosecuting these second appeals. Accordingly, these Second Appeals shall

stand dismissed for non-prosecution. No costs.

07.07.2021 nl

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

To

1. The Subordinate Court, Udumalpet

2. The District Munsif Court, Udumalpet

https://www.mhc.tn.gov.in/judis/ S.A. Nos.1295 & 1296 of 2005

ABDUL QUDDHOSE, J.

nl

S.A. Nos.1295 & 1296 of 2005

07.07.2021

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

 
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