Periya Ramayal vs Karuppanna Gounder
2021 Latest Caselaw 23432 Mad

                                                                                   S.A.No.82 of 2001

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 30.11.2021

                                                        CORAM

                                   THE HONOURABLE MRS. JUSTICE J.NISHA BANU

                                                    S.A.No.82 of 2001

                     1.Periya Ramayal
                     2.Chinna Ramay
                     3.Murugesan
                     4.Ramasamy                                              .... Appellants

                                                           Vs
                     1.Karuppanna Gounder
                      S/o.Ramaswamy Gounder
                     2.K.Ponnuswamy
                     3.Karuppanna Gounder
                       S/o.Karuppanna Gounder
                     4.The Perumal Temple
                       Rep.by its Trustee M.P.Chockalingam
                       Makkanamkombal Village
                       Sathyamangalam Taluk.                                  ...Respondents

                                  Second Appeal filed under Section 100 of the Code of Civil
                     Procedure as against the judgement and decree dated 21.12.1996 made in
                     A.S.No.11 of 1996 by the learned Subordinate Judge, Gobichettypalayam
                     confirming the judgement and decree dated 14.12.1995 passed in O.S.No.78
                     of 1995 on the file of the District Munsif, Sathyamangalam.




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https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.82 of 2001



                                        For Appellants          : Mr.R.N.Amarnath

                                        For Respondents         : Mr.R.T.Duraisamy
                                                                  for R2

                                                         JUDGMENT

When the case was taken up for hearing on 16.8.2021, this Court

directed the learned counsel for the appellants to take steps to bring on

record the legal representatives of the deceased respondents 1 and 3 before

the next hearing date and if steps are not taken, the Second Appeal shall

stand automatically dismissed for non-prosecution as against 1st and 3rd

respondent.

2.Today, when the case was taken up for hearing the learned counsel

for the appellants submitted that though he informed the appellants for

taking steps to bring on record the legal representatives of the deceased

respondents 1 and 3, the appellants are not interested to pursue the matter

further.

https://www.mhc.tn.gov.in/judis S.A.No.82 of 2001

3.In view of the submissions made by the learned counsel for the

appellant this Second Appeal is dismissed as not pressed. No costs.

30.11.2021

Internet: Yes/No ms

To

1.The Subordinate Judge, Gobichettypalayam.

2.The District Munsif, Sathyamangalam.

https://www.mhc.tn.gov.in/judis S.A.No.82 of 2001

J.NISHA BANU, J., ms

S.A.No.82 of 2001

30.11.2021

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