K.A.Velappan vs B.John Pandian ... 1St
2022 Latest Caselaw 11500 Mad

                                                                       A.S.(MD)Nos.8 and 33 of 2011

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 29.06.2022

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                          A.S.(MD)Nos.8 and 33 of 2011
                                                     and
                                              M.P.(MD)No.1 of 2011
                                                      in
                                              A.S.(MD)No.8 of 2011

                 A.S.(MD)No.8 of 2011
                 K.A.Velappan                                    ... Appellant / 1st Defendant
                                                      -Vs-
                 1.B.John Pandian                            ... 1st Respondent / Plaintiff
                 2.Shanmugaiah Pandian                       ... 2nd Respondent / 2nd Defendant


                 A.S.(MD)No.33 of 2011
                 Shanmugaiah Pandian                             ... Appellant / Plaintiff
                                                     -Vs-
                 1.K.A.Velappan
                 2.P.John Pandian                                ... Respondents / Defendants


                 COMMON PRAYER: Appeal Suits are filed under Section 96 of the Code of
                 Civil Procedure to set aside the decree and judgment made in O.S.Nos.147 and 97


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                                                                              A.S.(MD)Nos.8 and 33 of 2011

                 of 2004 dated 02.09.2010 on the file of the Additional District Court, Fast Track
                 Court No.2, Tirunelveli.


                                          A.S.(MD)No.8 of 2011
                                          For Appellant      : Mr.R.Manimaran
                                          For R1             : Mr.V.Balaji
                                          For R2             : Mr.T.Selvan


                                          A.S.(MD)No.33 of 2011
                                          For Appellant      : Mr.T.Selvan
                                          For R1             : Mr.R.Manimaran
                                          For R2             : Mr.V.Balaji


                                                   COMMON JUDGMENT

                                  When these appeals were taken up for hearing on 14.06.2022, at the

                 request of the learned counsel for the appellants, this Court has adjourned the

                 matter on 29.06.2022 and expressed its views that no further adjournment will be

                 given on that date.



                                  2.Today (29.06.2022), when these appeals are taken up for hearing, the

                 learned counsel for the appellants in both appeals are not ready to get along with


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                                                                        A.S.(MD)Nos.8 and 33 of 2011

                 the appeals. Therefore, these Appeals Suits are dismissed for default. No costs.

                 Consequently, connected miscellaneous petition is closed.




                                                                             29.06.2022
                 Index : Yes / No
                 Internet : Yes / No
                 Myr

                 To

                 1.The Additional District Judge,
                    Fast Track Court No.2, Tirunelveli.


                 2.The Record Keeper,
                    V.R.Section,
                    Madurai Bench of Madras High Court,
                    Madurai.




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                                       A.S.(MD)Nos.8 and 33 of 2011




                                         P.VELMURUGAN, J.

Myr

A.S.(MD)Nos.8 and 33 of 2011 and M.P.(MD)No.1 of 2011 in A.S.(MD)No.8 of 2011

29.06.2022

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