Valliathal vs Govindammal
2021 Latest Caselaw 5928 Mad

                                                                       S.A..No.732 of 2009



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :     05.03.2021

                                                     CORAM

                                   THE HONOURABLE MR. JUSTICE T. RAVINDRAN

                                                S.A.No. 732 of 2009

                     1. Valliathal
                        W/o. Late Subbaraya Gounder
                     2. Muthulakshmi
                        D/o. Subbaraya Gounder
                     3. Saraswathi
                        D/o. Subbaraya Gounder
                     4. Sivasami
                        S/o. Subbaraya Gounder
                     5. Krishnamoorthi
                        S/o. Subbaraya Gounder                          ... Appellants
                                                        Vs.
                     1. Govindammal
                        W/o. Palanisamy Gounder
                     2. Saravanan
                        S/o. Palanisamy Gounder
                     3. Pappammal
                        W/o. Goundappa Gounder
                     4. Lingasamy Gounder
                        S/o. Muthusamy Gounder
                     5. District Collector (Erode)
                        Collectorate Office, Erode
                     6. Tahsildhar (Dharapuram)
                        Taluka Office, Dharapuram
                     7. President (Mambadi Village Panchayat)
                        Panchayat Office

                     Page 1 of 4

https://www.mhc.tn.gov.in/judis/
                                                                                   S.A..No.732 of 2009



                         Mambadi Village
                         Dharapuram Taluka                                       ... Respondents
                        ( Respondents 5 to 7 are given up as not necessary parties)

                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     Code against the judgment and decree dated 15th February, 2008 in
                     A.S.13 of 2007 on the file of the Subordinate Judge at Dharapuram,
                     partly reversing the judgment and decree dated 13th December, 2006
                     passed in O.S.No.47 of 2001 on the file of the District Munsif at
                     Dharapuram.


                                            For Appellants      : No appearance.
                                            For Respondents     : Mr. S. Saravanan


                                                      JUDGMENT

There has been no representation for the appellant for many

hearings. Only the counsel for the respondents present. Accordingly, the

matter was directed to be listed today under the caption "for dismissal".

2. Today, when the matter is called, there is no representation

for the appellants, despite the matter being called twice. The appellants

called, absent. Counsel for the respondent present.

https://www.mhc.tn.gov.in/judis/ S.A..No.732 of 2009

3. In the light of the abovesaid position, the second appeal is

dismissed for non prosecution with costs. Consequently, connected

miscellaneous petition,if any, is closed.

05.03.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Subordinate Court, Dharapuram,

2. The District Munsif Court, Dharapuram.

3. The Section Officer, VR Section, High Court, Madras

https://www.mhc.tn.gov.in/judis/ S.A..No.732 of 2009

T. RAVINDRAN, J.

bga

S.A.No. 732 of 2009

05.03.2021

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