Thavasiammal vs Rama Gounder
2021 Latest Caselaw 14915 Mad

                                                                               S.A. Nos.786 & 787 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 26.07.2021

                                                        CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                               S.A. Nos.786 & 787 of 2007

                     1.Thavasiammal
                     2.Subramaniam
                     3.Muthayammal
                     4.Pacha gounder                  ...    Appellants in both S.As

                                                            Vs

                     Rama gounder                     ...   Respondent in both S.As

                     PRAYER: Second Appeals filed under Section 100 C.P.C. against the
                     Judgment and Decree in A.S.No.48 of 1998 & 252 of 1997 dated
                     30.06.1998 passed by the Principal District Judge, Erode reversing the
                     judgment and decree in O.S.No.575 of 1996 dated 11.3.1997 passed by the
                     Sub Judge, Bhavani.
                                     For Appellants          : No appearance
                                     For Respondent          : Mr.V.Rajesh




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https://www.mhc.tn.gov.in/judis/
                                                                             S.A. Nos.786 & 787 of 2007



                                                                         ABDUL QUDDHOSE, J.

nl COMMON JUDGMENT As directed by this Court on 15.11.2019, Registry has sent notice to

the Appellants and they have been duly served. Despite service of notice,

till date, the Appellants have neither engage a new counsel nor have they

appeared in person. The name of the Appellants have also been printed in

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

interested in prosecuting these second appeals. Accordingly, these second

appeals are dismissed for non-prosecution. No costs.

26.07.2021 nl

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

To

1. The Principal District Judge, Erode

2. The Sub Judge, Bhavani

S.A. Nos.786 & 787 of 2007

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