Rajan vs T.Radhika
2021 Latest Caselaw 14202 Mad

                                                                             S.A. Nos.163 & 164 of 2017
                                                                             and C.M.P. No.3329 of 2017


                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED: 15.07.2021

                                                   CORAM:
                             THE HONOURABLE Mr. JUSTICE S.S.SUNDAR
                                         S.A. Nos.163 & 164 of 2017
                                         and C.M.P. No.3329 of 2017

                 Rajan                                                              .. Appellant
                                                                         in both Second Appeal
                                                      Versus

                 1.T.Radhika
                 2.Thirumappa Gowder
                 3.Subbyan
                 4.Kariappan
                 5.Natarajan
                 6.Duraisamy
                 7.Devirammal
                 8.Maniammal                                                     .. Respondents

in both Second Appeal

Respondents 4 to 8 are already set Exparte in Courts below. Hence, they are given up in the Second Appeal.

COMMON PRAYER: Second Appeal filed under Section 100 of Civil Procedure Code, 1908, against the decree and judgment dated 14.12.2015 made in Cross Appeal No. .... of 2013 in A.S.No.61 of 2013 on the file of Sub Court, Sathiyamangalam, confirming the decree and judgement dated 14.06.2013 made in O.S.No.238 of 2009 on the file of the District Munsif, Sathiyamangalam.

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S.A. Nos.163 & 164 of 2017 and C.M.P. No.3329 of 2017

For Appellant : No Appearance in both S.A.

For Respondents : Mr.M.Roshan Atiq for R1 in both S.A. No Appearance for R2 Mr.M.Guruprasad for R3 RR4 to RR8 – Given up

O RD E R

Earlier the matter appeared in the list on 14.07.2021. Since there was no

representation for the appellant, the appeals were directed to be listed under the

caption “For dismissal”. Despite the matter being listed under the caption “For

dismissal”, today, there is no representation for the appellant. Hence, this Court

has no other option but to dismiss the appeals for non-prosecution.

Accordingly, these second appeals are dismissed for non-prosecution. No

costs. Consequently, connected miscellaneous petition is closed.

15.07.2021 Index:Yes/No Speaking order / Non speaking order ssr

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S.A. Nos.163 & 164 of 2017 and C.M.P. No.3329 of 2017

To

1.The Sub Court, Sathiyamangalam.

2.The District Munsif, Sathiyamangalam.

http://www.judis.nic.in

S.A. Nos.163 & 164 of 2017 and C.M.P. No.3329 of 2017

S.S.SUNDAR. J., ssr

S.A. Nos.163 & 164 of 2017 and C.M.P. No.3329 of 2017

15.07.2021

http://www.judis.nic.in