Madras High Court
R.Ponnusamy (Deceased) vs Veeramasathiammal on 14 July, 2021
S.A. Nos.1473 & 1474 of 1999
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.07.2021
CORAM
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
S.A. Nos.1473 & 1474 of 1999
In S.A.No.1473 of 1999
R.Ponnusamy (Deceased)
2.Palaniammal
3.P.Dhandapani
4.Selvarani ... Appellants
(Appellants 2 to 4 brought on
record as LRS of the
deceased sole appellant vide
order of this Court made in
CMP.Nos.1934 to 1936 of
2003)
Vs
1.Veeramasathiammal
2.Nagammal
3.Kannammal
4.Govindan
5.Nagarajan
6.Ayyasamy
7.Lakshmiammal
8.Ramasamy
9.Saraswathi
10.Venkatammal
11.Seethalakshmi Ammal ... Respondents
1/4
https://www.mhc.tn.gov.in/judis/
S.A. Nos.1473 & 1474 of 1999
PRAYER: Second Appeal filed under Section 100 C.P.C. against the
Judgment and Decree dated 04.04.1997 made in A.S.No.165 of 1992 on the
file of the Principal Subordinate Judge's Court, Coimbatore, partly allowed
the Judgment and Decree dated 09.04.1992 made in O.S.No.1750 of 1979
on the file of the 3rd Additional District Munsif Court, Coimbatore.
For Appellants : No appearance
For Respondents
1, 4, 7, 10 & 11 : Dismissed as abated vide order
dated 22.10.2019.
For Respondents 2 & 3,
5 to 9 : No appearance
In S.A.No.1474 of 1999
R.Ponnusamy (Deceased)
2.Palaniammal
3.P.Dhandapani
4.Selvarani ... Appellants
(Appellants 2 to 4 brought on
record as LRS of the
deceased sole appellant vide
order of this Court made in
CMP.Nos.1934 to 1936 of
2003)
Vs
1.Lakshmiammal
2.Ramasamy
2/4
https://www.mhc.tn.gov.in/judis/
S.A. Nos.1473 & 1474 of 1999
3.Saraswathi
4.Veeramasathiammal
5.Nagammal
6.Kannammal
7.Govindan
8.Nagarajan
9.Ayyasamy
10.Venkatammal
11.Seethalakshmi Ammal ... Respondents
PRAYER: Second Appeal filed under Section 100 C.P.C. against the
Judgment and Decree dated 04.04.1997 made in A.S.No.59 of 1993 on the
file of the Principal Subordinae Judge's Court, Coimbatore, partly allowed
the Judgment and Decree dated 09.04.1992 made in O.S.No.1750 of 1979
on the file of the 3rd Additional District Munsif Court, Coimbatore.
For Appellants : No appearance
For Respondents 2 &3 : No appearance
For Respondents
1, 4, 10 & 11 : Dismissed as abated vide order
dated 22.10.2019
For Respondents
5 to 7 : Mr.V.Nicholas
3/4
https://www.mhc.tn.gov.in/judis/
S.A. Nos.1473 & 1474 of 1999
ABDUL QUDDHOSE, J.
nl
COMMON JUDGMENT
The matter is listed under the caption “for dismissal” today. The
learned counsel for the Appellants once again seeks for an adjournment. As
seen from the earlier proceedings, on 21.04.2021 and 05.07.2021, there was
no representation on the side of the Appellants. The second appeals are of
the year 1999 and hence, no further indulgence can be shown to 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.
14.07.2021
nl
Index: Yes/ No
Internet: Yes/No
Speaking Order/Non-speaking Order
To
1. The Principal Subordinate Judge's Court, Coimbatore,
2. The 3rd Additional District Munsif Court, Coimbatore
S.A. Nos.1473 & 1474 of 1999
https://www.mhc.tn.gov.in/judis/
