Mrs.Jothiammal vs G.A.Sripathi
2022 Latest Caselaw 16767 Mad

                                                         1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 20.10.2022

                                                   CORAM

                       THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                   Second Appeal Nos.930 & 931 of 2008
                                         & MP.Nos.1 & 2 of 2008
                     1.Mrs.Jothiammal
                     2.Ms.Sumathi
                     3.Ms.Jayanthi                    ... Appellants in both SAs.

                                                   Vs.
                     1.G.A.Sripathi
                     2.G.A.Prathap Kumar,
                     3.G.A.Ravichandaran
                     4.Mrs.S.Mangalagowri
                     5.Mrs.J.Rajaswari
                     6.Mrs.V.Vijayalakshmi
                     7.Mrs.S.Dhanalakshmi
                     8.Mrs.A.Sathiabhama
                     9.G.A.Balaji                            ...respondents in both SAs.

10.The Tahsildar, Cheyyar Taluk, Tiruvannamalai District.

11.The District Collector, Thiruvannamalai District. ... Respondents 10 & 11 in SA.No.930 of 2008 Prayer:- This second appeal has been filed under Section 100 C.P.C., against the judgment and decree dated 20.02.2008 made in A.S.Nos.4

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of 2007 & 21 of 2006 respectively, on the file of the learned Subordinate Judge, Cheyyar, Thiruvannamalai reversing the judgement and decree dated 27.01.2006 made in O.S.Nos.781 of 1995 & 66 of 2002 respectively, on the file of the learned Principal District Munsif, Cheyyar(Prayer in both SAs).

                     SA Nos.930 & 931 of 2008
                                For Appellants                    : No Appearance
                                        For Respondents           : Mr.K.S.Madhavan for R9
                                                                   R.Siddharth GA(CS) for RR10 &


                                                      COMMON JUDGEMENT

It is seen from the records that when the matter was taken

up for hearing on 14.10.2022, there was no representation for the

appellants. Therefore, the matter was directed to be listed under the

caption '' for dismissal'' on 19.10.2022. Today, when the matter is

called, none appeared for the appellants.

2. Mr.K.S.Madhavan, the learned counsel for the ninth respondent

and Mr.R.Siddharth, learned Government Advocate (CS) for the

respondents 10 & 11 are present.

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3.Non appearance on behalf of the appellants would show that

they are not interested in prosecuting the cases. Hence, this Court has

no other option except to dismiss the second appeals for non-

prosecution.

4.Accordingly, the second appeals are dismissed for non-

prosecution. No costs. Consequently, connected miscellaneous petitions

are closed.

20.10.2022

dn

To

1.The Subordinate Judge, Cheyyar, Thiruvannamalai

2.The Principal District Munsif, Cheyyar

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

KRISHNAN RAMASAMY.J.,

dn

Second Appeal Nos.930 & 931 of 2008

20.10.2022

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