Perumal vs Anandavalli Achi
2023 Latest Caselaw 10028 Mad

                                                                              S.T.A.Nos.3 & 4 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 09.08.2023

                                                    CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                             S.T.A.Nos.3 & 4 of 2001


                     Perumal                                   ...Appellant in STA.No.3 / 2001
                     S.Pusari                                  ...Appellant in STA.No.4 / 2001


                                                       /Vs./

                     1.Anandavalli Achi
                     2.Chockalingam                            ...Respondents in both appeals


                     COMMON PRAYER:- Appeals - filed under Tamilnadu Act 30 of 1983,
                     against the order and decreetal order dated 27.08.1984 on the file of the
                     Appellate Tribunal (Sub Court, Sivaganga) made in R.A.No.22 of 1984
                     and R.A.No.21 of 1974 reversing the order of the Settlement Tahsildar
                     Branch Settlement Office, Madurai dated 15.10.1973 and made in
                     S.R.Nos.30 and 32/TPR/66.




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https://www.mhc.tn.gov.in/judis
                                                                              S.T.A.Nos.3 & 4 of 2001




                                  For Appellant      : No appearance (in both appeals)
                                  For Respondents    : Mr.RM.Arun Swaminathan
                                                                     (in both appeals)


                                              COMMON JUDGMENT


                           (Judgment of the Court was made by DR.ANITA SUMANTH, J.)


                                  These matters are listed under the caption ‘For Dismissal’ in

                     light of no appearance by the appellants on 26.07.2023. Hence and in

                     light of the continued absence of the appellants even today, these Appeals

                     are dismissed for non-prosecution. No costs.




                                                              [A.S.M.J.,] & [R.V.J.,]
                                                                    09.08.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes
                     sm




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https://www.mhc.tn.gov.in/judis
                                                                          S.T.A.Nos.3 & 4 of 2001



                     TO:

                     1.The Appellate Tribunal (Sub Court, Sivagangai).
                     2.The Settlement Tahsildar Branch Settlement Office, Madurai.




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                                          S.T.A.Nos.3 & 4 of 2001



                                  DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

sm

Common Judgment made in S.T.A.Nos.3 & 4 of 2001

Dated:

09.08.2023

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