Natarajan vs Shanthi
2022 Latest Caselaw 13558 Mad

                                                                              S.A. Nos.503 & 535 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 29.07.2022

                                                         CORAM

                                  THE HONOURABLE MRS. JUSTICE T.V.THAMILSELVI

                                                S.A. Nos.503 & 535 of 2013
                                                            and
                                                     M.P.No. 1 of 2013

                     S.A.No.503 of 2013

                     Natarajan,
                     S/o. Arumugam                                      ... Appellant

                                          Vs.

                     1. Shanthi,
                        W/o. Malarvannan

                     2. Malarvannan,
                        S/o. Chitrambalam

                     3. Sa.Ka.Balasundaram,
                        S/o. Saravana Kandasamy                         .. Respondents

                     S.A.No. 535 of 2013

                     Sa.Ka.Balasundaram,
                     S/o. Saravana Kandasamy                            ... Appellant


                                                      Versus


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                             S.A. Nos.503 & 535 of 2013




                     1. Shanthi,
                        W/o. Malarvannan

                     2. Natarajan,
                        S/o. Arumugam

                     3. Malarvannan,
                        S/o. Sitrambalam                                     ... Respondents



                     Prayer in S.A.No.503 of 2013 :- Second Appeal has been filed under

                     Section 100 C.P.C., against the judgment and decree made in A.S.No.84 of

                     2010 dated 23.08.2011 on the file of First Additional District Judge, Salem

                     confirming the judgment and decree made in O.S.No.46 of 2007 dated

                     21.09.2010 on the file of the Court of Sub-Court, Mettur.

                     Prayer in S.A.No.535 of 2013 :- Second Appeal has been filed under

                     Section 100 C.P.C., against the judgment and decree made in A.S.No.82 of

                     2010 dated 23.08.2011 on the file of First Additional District Judge, Salem

                     confirming the judgment and decree made in O.S.No.46 of 2007 dated

                     21.09.2010 on the file of the Court of Sub-Court, Mettur.




                     2/4


https://www.mhc.tn.gov.in/judis
                                                                                  S.A. Nos.503 & 535 of 2013

                                        For Appellant in
                                        both S.A.s.             : Mr.V.Ashok Kumar

                                        For Respondents
                                        in S.A.No.503 of 2013   : Mr.D.Shivakumaran for R1

                                                                 Mr. R.Ezhilarasan for R2

                                                                 R3 – No appearance
                                        For Respondents
                                        in S.A.No.535 of 2013   : Mr.D.Shivakumaran for R1

                                                                 Mr. R.Ezhilarasan for R3

                                                                R2 – No appearance
                                                           JUDGEMENT

When the above Second Appeals were listed, for the past two hearings, there was no representation on the side of appellant. Hence, the above matters were posted today under the caption “for dismissal”.

2. Today, when the matters taken up for hearing, the learned counsel for appellant appeared and reported no instructions on the side of appellant. In view of his submissions, these Second Appeals are dismissed. No costs. Consequently, the connected Miscellaneous Petition is also closed.

29.07.2022 rpp To I Addl. District Judge, Salem.

https://www.mhc.tn.gov.in/judis S.A. Nos.503 & 535 of 2013

T.V.THAMILSELVI, J.

rpp

S.A. Nos. 503 & 535 of 2013

29.07.2022

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