M.Ponnayyan vs R.Christopher
2022 Latest Caselaw 5693 Mad

                                                                 S.A.(MD)Nos.476 and 477 of 2015




                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               Dated : 21.03.2022

                                                    CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                         S.A.(MD)Nos.476 and 477 of 2015


                 S.A.(MD)No.476 of 2015


                 M.Ponnayyan                        .. Appellant / Appellant / Plaintiff

                                                       Vs.

                 R.Christopher                      .. Respondent / Respondent / Defendant

                 Prayer : This Second Appeal filed under Section 100 of Civil Procedure
                 Code, against the judgment and decree, dated 26.03.2015, passed in A.S.No.
                 92 of 2012, on the file of the Sub Court (Camp Court), Padmanabhapuram,
                 confirming the judgment and decree dated 02.08.2011 passed in O.S. No.134
                 of 2006 on the file of the Principal District Munsif, Padmanabhapuram.


                 S.A.(MD)No.477 of 2015


                 M.Ponnayyan                        .. Appellant / Appellant /Defendant

                                                        Vs.
                 R.Christopher                      .. Respondent / Respondent / Plaintiff


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                                                                     S.A.(MD)Nos.476 and 477 of 2015




                 Prayer : This Second Appeal filed under Section 100 of Civil Procedure
                 Code, against the judgment and decree, dated 26.03.2015, passed in A.S.No.
                 25 of 2013, on the file of the Sub Court (Camp Court), Padmanabhapuram,
                 confirming the judgment and decree dated 02.08.2011 passed in O.S. No.167
                 of 2009 on the file of the Principal District Munsif, Padmanabhapuram.


                                  In both Appeals
                                  For Appellant               : Mr.C.Godwin
                                  For Respondent              : Mr.T.Pon Ramkumar




                                                    COMMON JUDGMENT


                                  S.A.(MD)No.476 of 2015 is filed against the judgment and decree,

                 dated 26.03.2015, passed in A.S.No.92 of 2012, on the file of the Sub Court

                 (Camp Court), Padmanabhapuram, confirming the judgment and decree dated

                 02.08.2011 passed in O.S. No.134 of 2006 on the file of the Principal District

                 Munsif, Padmanabhapuram.



                                  2. S.A.(MD)No.477 of 2015 is filed against the judgment and

                 decree, dated 26.03.2015, passed in A.S.No.25 of 2013, on the file of the Sub

                 Court (Camp Court), Padmanabhapuram, confirming the judgment and decree


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                                                                  S.A.(MD)Nos.476 and 477 of 2015

                 dated 02.08.2011 passed in O.S. No.167 of 2009 on the file of the Principal

                 District Munsif, Padmanabhapuram.



                                  3. These Second Appeals are pending from the year 2015. The

                 matters were listed on 26.08.2015, 03.08.2016, 22.08.2017, 08.09.2017,

                 12.09.2017, 18.09.2017. On 21.09.2017, the second appeals were admitted

                 and the matter again posted on 11.10.2017, 07.11.2017, 27.11.2017,

                 12.12.2017,07.11.2019, 20.11.2019, 06.01.2020, 07.01.2020, 09.01.2020,

                 28.01.2020 and 24.02.2020.



                                  4. The matter listed before me, on 06.03.2020, 08.02.2022,

                 15.02.2022, on all the hearing dates, though the respondent counsel was

                 ready for argument, the appellant counsel was not ready for argument. On

                 01.03.2022, again the appellant counsel was not ready for arguments and the

                 case is adjourned to 21.03.2022 under the caption “for arguments or for

                 orders”. Today (ie. 21.03.2022), when the matter is taken up for hearing, the

                 respondent counsel is ready for arguments, whereas, the appellant counsel is

                 not ready for arguments.




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                                                                   S.A.(MD)Nos.476 and 477 of 2015




                                  5. In the above circumstances, there is no use in keeping the

                 Second Appeals pending any further.           Hence, the Second Appeals are

                 dismissed for default. No costs.



                                                                                      21.03.2022
                 Index    : Yes/No
                 Internet : Yes/No
                 Ls




                 To

                 1.The Principal District Munsif,
                   Padmanabhapuram.

                  2.The Sub Court (Camp Court),
                   Padmanabhapuram,

                 3.The V.R. Section,
                   Madurai Bench of Madras High Court,
                   Madurai.




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                                      S.A.(MD)Nos.476 and 477 of 2015


                                                  R. THARANI, J.

Ls

Judgment made in S.A.(MD)Nos.476 and 477 of 2015

21.03.2022

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