Madras High Court
Lakshmi Bai vs Rani Bai on 6 April, 2022
S.A.No.594 of 1993
and A.S.No.703 of 1997
and C.M.P.No.20550 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.04.2022
CORAM:
THE HONOURABLE MRS.JUSTICE R. HEMALATHA
S.A.No.594 of 1993
and
A.S.No.703 of 1997
and
C.M.P. No.20552 of 2021
Lakshmi Bai ... Appellant in S.A.No.594 of 1993
Lakshmi Bai ... Appellant in A.S.No.703 of 1997
..Vs..
1.Rani Bai
2.Chinni Bai (Died)
3.Sakuntala Bai
4.Ganga Bai (Died)
5.M/s.V.G.Kappa Sa & Sons,
Rep. by its Partner,
Kanni Sa
6.S.Parvathi Ammal
7.Anbukkarasi
8.Munnusamy
9.Sankar
10.Selvam
11.Prakash
12.Sekar
13.Baskar Sa
14.Gayathri ... Respondents in S.A.No.594 of 1993
(Respondents 8 to 12 are brought on record as LRs of the deceased 2nd
respondent vide order of Court dated 12.09.1994 in C.M.P.No.5623/1994
in S.A.No.594/1993)
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S.A.No.594 of 1993
and A.S.No.703 of 1997
and C.M.P.No.20550 of 2021
(Respondents 13 & 14 are brought on record as LRs of the deceased 4th
respondent vide order of Court dated 24.08.2009 made in
C.M.P.No.13891/2004 in S.A.No.594/1993)
1.S.Parvathi Ammal
2.Anbukkarasi
3.Chinna Bai (Died)
4.Sakunthala Bai
5.Ganga Bai
6.Kanni Sah
7.Kandaswamy Sah
8.Munnusamy
9.Sankar
10.Selvam
11.Prakash
12.Sekar ... Respondents in A.S.No.703 of 1997
(Respondents 8 to 12 are brought on record as LRs of the deceased 3rd
respondent vide order of Court dated ...... in C.M.P.No.12235/1993)
PRAYER in S.A.No.594 of 1993 : Second Appeal filed under Section
100 C.P.C., against the decree and judgement dated 08.03.1993 in
A.S.No.9 of 1991 on the file of the Sub Court, Kancheepuram, preferred
the decree and judgment dated 16.07.1990 in O.S.No.338 of 1985 on the
file of the District Munsif Court, Kancheepuram.
PRAYER in A.S.No.703 of 1997 : First Appeal filed under Section 96
C.P.C., against the decree and judgement dated 08.03.1993 passed in
O.S.No.386 of 1990 on the file of the Sub Court, Kancheepuram.
In both S.A.No.594 of 1993 and A.S.No.703 of 1997:
For Appellant : No appearance
For R7 : Ms.Abirami
for M/s.V.Raghavachari
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S.A.No.594 of 1993
and A.S.No.703 of 1997
and C.M.P.No.20550 of 2021
COMMON JUDGMENT
It is seen from the records that though Mr.A.Punithavanan,
Advocate, undertook to file vakalat on behalf of the appellant in the
above appeals, till date he has not filed vakalat. The above appeals are of
the year 1993 & 1997 respectively, and hence, I do not find any reason to
keep the appeals pending.
2. In view of the same, the above appeals are dismissed for non
prosecution. No costs. Consequently connected civil miscellaneous
petition is closed.
06.04.2022
Index : Yes/No
Internet : Yes/No
mtl
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S.A.No.594 of 1993
and A.S.No.703 of 1997
and C.M.P.No.20550 of 2021
R. HEMALATHA, J.
mtl
To
1.The Sub Court, Kancheepuram.
2.The District Munsif Court, Kancheepuram.
3. The Section Officer, V.R. Section, High Court, Madras.
S.A.No.594 of 1993
and A.S.No.703 of 1997
and C.M.P. No.20552 of 2021
06.04.2022
https://www.mhc.tn.gov.in/judis
