Manokaran vs S.Balakrishnan
2023 Latest Caselaw 4862 Mad

                                                                         S.A.(MD)No.46 of 2017

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 26.04.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                              S.A.(MD)No.46 of 2017
                                                      and
                                            C.M.P.(MD)No.1034 of 2017


                     1.Manokaran
                     2.R.Parvathi
                     3.C.Gunavathi
                     4.N.Vanmathi
                     5.D.Malathi
                     6.C.Kalaiyarasi
                     7.R.Tamilarasi
                     8.R.Geetha
                     Saroja (Died)
                     9.Pandiarajan
                     10.Sundarapandiyan
                     11.Vijayapandiyan
                     12.Lakshmi                                           ... Appellants


                     Cause title accepted vide Court order dated 10.11.2016 made in C.M.P.
                     (MD)No.10403 of 2016 in S.A.(MD)No.SR19882 of 2014.)

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                                                                             S.A.(MD)No.46 of 2017




                                                       /Vs./

                     1.S.Balakrishnan
                     2.S.Ravindran
                     Thirumalasamy (Died)
                     3.Jayabal
                     4.Baskaran
                     5.Dhanam
                     6.T.Saraswathi
                     7.T.Suresh
                     8.Sumathi
                     9.T.Ramesh
                     10.L.Periyasamy
                     Mahalakshmi (Died)
                     11.Sukumar
                     12.Gopinath
                     13.Karthik
                     14.Girija
                     15.Roopavathi                                           ... Respondents


                     (R10 is given up as he is held as unnecessary party and not in possession
                     of the property of Item No.1)




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                                                                                    S.A.(MD)No.46 of 2017

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code to set aside the judgment and decree passed in A.S.No.9 of 2009,
                     on the file of the Subordinate Judge, Periyakulam, dated 14.02.2014
                     confirming the judgment and decree passed in O.S.No.61 of 1996 on the
                     file of the District Munsif, Periyakulam, dated 27.02.2009.


                                  For Appellants     : No appearance
                                  For Respondents : No appearance (R-1,3,4,5,6-8&11-13, 14)
                                                      R2 – Died
                                                      R10 – Given up
                                                      Notice returned (R9)




                                                         JUDGMENT

This matter is listed under the caption ‘For Dismissal’ today. There

is no representation on the side of the appellants once again.

2. Even on the last hearing date, ie., on 24.04.2023, there was no

representation on the side of the appellants. This Second Appeal is of the

year 2017. It can now be inferred that the appellants are not interested in

prosecuting the Second Appeal. Accordingly, this Second Appeal is

https://www.mhc.tn.gov.in/judis S.A.(MD)No.46 of 2017

dismissed for non-prosecution. There shall be no order as to costs.

Consequently, connected Miscellaneous Petition is closed.

                                                                          26.04.2023
                     Index        : Yes / No
                     NCC          : Yes / No
                     Sm

https://www.mhc.tn.gov.in/judis S.A.(MD)No.46 of 2017

TO:

1.The Subordinate Judge, Periyakulam.

2.The District Munsif, Periyakulam.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.46 of 2017

ABDUL QUDDHOSE, J.

Sm

Judgment made in S.A.(MD)No.46 of 2017

Dated:

26.04.2023

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