Malin Bi vs K.P.S.Mani
2021 Latest Caselaw 13866 Mad

                                                                         S.A.Nos.1465 & 1466 of 1998

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 12.07.2021

                                                         CORAM:

                                    THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                S.A.Nos.1465 & 1466 of 1998

                     S.A.No.1465 of 1998

                     1.Malin Bi
                     2.Minor Jahan
                     3.Minor Jamal
                     4.Minor Saleem Sait
                     5.Minor Mothi Sait
                     (Minors 2 to 5 are rep. by the natural guardian
                      and mother, Malin Bi)                                            ...Appellants

                                                            vs.

                     1.K.P.S.Mani
                     2.D.C.Kanniappan                                                 ...Respondents


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

                     and judgment dated 13.2.96 made in A.S.No.76 of 1993 on the file of the

                     subordinate Judge, Arni against the decree and judgment dated 26.4.93 made in

                     O.S.No.354/86 on the file of the District Munsif Court, Arni.



                                   For Appellants       : No appearance

                                   For Respondents      : Mr.S.Balaji for R1 – No appearance
                                                          R2 – served – No appearance


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                                                                        S.A.Nos.1465 & 1466 of 1998



                     S.A.No.1466 of 1998

                     1.Minor Noorjahan

                     2.Minor Jamalset

                     3.Minor Saleem Set

                     4.Minor Mothiset

                     (Minors 1 to 4 rep. by mother and
                     guardian Malin Bi)                                                   ...Appellants

                                                             vs.
                     1.The Superintendent Engineer,
                       Tamilnadu Electricity Board,
                       Tiruvannamalai.

                     2.The Asst. Divisional Engineer,
                       Tamilnadu Electricity Board,
                       Arni Town, Arni.

                     3.The Junior Engineer,
                       Tamilnadu Electricity Board,
                       Arni Town, Arni.

                     4.K.P.S.Mani                                                    ...Respondents


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

                     and judgment dated 13.2.96 made in A.S.No.77 of 1993 on the file of the Sub

                     Court, Arni against the decree and judgment dated 26.4.1993 made in

                     O.S.No.740 of 1987 on the file of the District Munsif Court, Arni.

                                   For Appellants        : No appearance

                                   For Respondents       : R1 to R3 – served – No appearance

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                                                                     S.A.Nos.1465 & 1466 of 1998



                                                COMMON JUDGMENT

                               On the last hearing on 20.04.2021, the learned counsel on record

                     for the Appellants had reported "no instructions" in this matter.

                     Therefore, this Court directed the Registry to print the name of the

                     Appellants and list the matter for hearing on 04.06.2021. The names of

                     the Appellants have been printed in the cause list today as directed by

                     this Court. However, once again there is no representation on the side of

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

                     interested in prosecuting the Second Appeal. Accordingly, these Second

                     Appeals are dismissed for non-prosecution. No costs.

                                                                                     12.07.2021


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




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                                                           S.A.Nos.1465 & 1466 of 1998




                                                             ABDUL QUDDHOSE, J.

pam

To

1.The Subordinate Judge, Arni.

2.The District Munsif Court, Arni.

S.A.Nos.1465 & 1466 of 1998

12.07.2021

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