Munikantham vs Sarada
2022 Latest Caselaw 7094 Mad

                                                                              S.A.Nos.643 & 644 of 2010
                                                                                   and M.P.No.1 of 2010


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED :         05.04.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                            S.A.Nos. 643 & 644 of 2010
                                                       and
                                                 M.P.No.1 of 2010

                     1.Munikantham
                     2.Anbarasi
                     3.Ramadevi
                     4.Gomathi
                     5.Udayakumar                                ... Appellants in both S.As
                                                           Vs.

                     1.Sarada
                     2.Kesavan
                     3.Ramya
                     4.Mohan
                     5.The Tahsildar,
                       Taluk Office, Gingee
                     6.The District Educational Officer,
                       District Education Office,
                       Tindivanam.                               ... Respondents in both S.As

                     Common Prayer: Second Appeals filed under Section 100 CPC, 1908
                     against the decree and judgment dated 29.01.2010 in A.S.Nos.25 & 24 of
                     2006, on the file of the Sub Court, Gingee, reversing the decree and
                     judgment dated 13.04.2006, in O.S.No.382 of 1996, on the file of the
                     Additional District Munsif Court, Gingee.


                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                              S.A.Nos.643 & 644 of 2010
                                                                                   and M.P.No.1 of 2010




                     In both S.As :
                                            For Appellants        : No appearance
                                            For RR1 to 4         : No appearance
                                            For RR5 & 6          : Dr.S.Suriya,
                                                                Additional Government Pleader

                                                      JUDGMENT

It is seen from the records that on several occasions the above

second appeals were posted under the caption "for dismissal". Even

today, there is no representation on behalf of the appellants.

2.In view of the above, the Second Appeals are dismissed for

non prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

05.04.2022

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

https://www.mhc.tn.gov.in/judis S.A.Nos.643 & 644 of 2010 and M.P.No.1 of 2010

R. HEMALATHA, J.

mtl

To

1.The Sub Court, Gingee.

2.The Additional District Munsif Court, Gingee.

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

S.A.Nos. 643 & 644 of 2010 and M.P.No.1 of 2010

05.04.2022

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