Madras High Court
A.R.M.Sivam vs A.N.Raju (Died) on 16 July, 2021
S.A. No.1857 of 1998 &
CRP(PD).No.2022 of 2002
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.07.2021
CORAM
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
S.A. No.1857 of 1998 &
CRP(PD).No.2022 of 2002
In S.A.No.1857 of 1998
1.A.R.M.Sivam
2.M.Dhanasekaran ... Appellants
Vs
1.A.N.Raju (Died)
2.State of Tamil Nadu
by its District Collector of Periyar District,
Erode
3.District Revenue Officer,
Periyar District,
Erode.
4.The Tahsildar of Gobichettipalayam
5.Sarojini
6.Dr.A.R.Mohan
7.A.R.Pratheban
8.Dr.A.R.Banumathi ... Respondents
(Respondents 5 to 8 are
1/6
https://www.mhc.tn.gov.in/judis/
S.A. No.1857 of 1998 &
CRP(PD).No.2022 of 2002
brought on record as LRs of
the deceased first respondent
vide order of this Court dated
13.08.2007 made in
CMP.Nos.8341 to 8343 of
2006)
PRAYER: Second Appeal filed under Section 100 C.P.C. against the
Judgment and Decree passed in A.S.No.98 of 1997 on the file of the Sub
Court, Gobichettipalayam dated 24.08.1998 by reversing the decree and
judgment passed in O.S.No.449 of 1993 on the file of the District Munsif of
Gobichettipalayam dated 06.12.1996.
For Appellant : No appearance
For Respondent 1 : Died
For Respondents 2 to 4 : Ms.S.Suriya
For Respondents 5 to 8 : Mr.K.Govi Ganesan
In CRP (PD).No.2022 of 2002
1.A.R.M.Sivan
2.M.Dhanasekaran ... Petitioners
vs
1.State of Tamil Nadu
Represented by District Collector,
of Periyar District at Erode.
2.A.N.Raju
3.O.V.Saravanan ... Respondents
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https://www.mhc.tn.gov.in/judis/
S.A. No.1857 of 1998 &
CRP(PD).No.2022 of 2002
Prayer: Civil Revision Petition filed under section 115 of Code of Civil
Procedure against the order dated 23.07.2002 made in I.A.No.890 of 2000
in O.S.No.95 of 1998 on the file of the District Munsif Court,
Gobichettipalayam
For Appellants : No appearance
For Respondent 1 : Ms.S.Suriya
For Respondent 2 : Died
For Respondent 3 : No appearance
COMMON JUDGMENT
The matter is listed under the caption “for dismissal” today. On
30.06.2021, the learned counsel for the Appellants/petitioners reported no
instruction in this matter and therefore, this court directed the Registry to
print the name of the Appellants/petitioners in the cause list and to list the
matter on 05.07.2021. On 05.07.2021, the matter was listed under the
caption “for dismissal” by printing the name of the counsel for the
Appellants/petitioners instead of name of the Appellants/petitioners and
hence, Registry was directed to print the name of the Appellants/petitioners
in the cause list and to list the matter under the same caption “For dismissal”
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https://www.mhc.tn.gov.in/judis/
S.A. No.1857 of 1998 &
CRP(PD).No.2022 of 2002
today. Even today, the Appellants/petitioners have not entered appearance.
It can now be inferred that the Appellants/petitioners are not interested in
prosecuting this Second appeal as well as Civil revision petition.
Accordingly, both the Second appeal as well as the Civil revision petition
are dismissed for non-prosecution. No costs.
16.07.2021
nl
Index: Yes/ No
Internet: Yes/No
Speaking Order/Non-speaking Order
4/6
https://www.mhc.tn.gov.in/judis/
S.A. No.1857 of 1998 &
CRP(PD).No.2022 of 2002
To
1. The Sub Court, Gobichettipalayam
2. The District Munsif of Gobichettipalayam
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https://www.mhc.tn.gov.in/judis/
S.A. No.1857 of 1998 &
CRP(PD).No.2022 of 2002
ABDUL QUDDHOSE, J.
nl
S.A. No.1857 of 1998 &
CRP(PD).No.2022 of 2002
16.07.2021
https://www.mhc.tn.gov.in/judis/
