Madras High Court
N.R.Sesha Iyengar vs V.Rajamani on 18 August, 2023
S.A.Nos.56 & 57 of 2001 and 1507 of 2000
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.08.2023
CORAM
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
S.A.Nos.56 & 57 of 2001 & 1507 of 2000
S.A.No.56 of 2001
1.N.R.Sesha Iyengar
2.Vijaya Raghavan
3.M.G.Saroja
4.Komala Rangarajan
5.Vedavalli ...Appellants
(Appellants represented by their
Power of Attorney, the first appellant)
vs.
1.V.Rajamani
2.V.Krishnamoorthy
3.V.Sampath Kumar ...Respondents
Prayer: Second Appeal filed under Section 100 of the Code of Civil
Procedure against the Judgment and Decree dated 30.09.1999 in A.S.No.
55 of 1998 on the file of the Subordinate Judge, Palani reversing the
Judgment and Decree dated 23.06.1998 in O.S.No.185 of 1992 on the
file of the District Munsif, Palani.
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S.A.Nos.56 & 57 of 2001 and 1507 of 2000
For Appellants : Mr.M.P.Senthil
for Mr.G.Prabhu Rajadurai
For Respondents : No appearance
S.A.No.57 of 2001
1.N.R.Sesha Iyengar
2.Vijaya Raghavan
3.M.G.Saroja
4.Komala Rangarajan
5.Vedavalli Ranganathan ...Appellants
(1st appellant for himself and as
Power of Attorney of appellants 2 to 5)
vs.
1.V.Rajamani
2.V.Krishnamoorthy
3.V.Sampath Kumar ...Respondents
Prayer: Second Appeal filed under Section 100 of the Code of Civil
Procedure against the Judgment and Decree dated 30.09.1999 in Cross
Appeal in A.S.No.54 of 1998 on the file of the Subordinate Judge, Palani
confirming the Judgment and Decree dated 23.06.1998 insofar as portion
of the claim in O.S.No.142 of 1992 on the file of the District Munsif,
Palani.
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S.A.Nos.56 & 57 of 2001 and 1507 of 2000
For Appellants : Mr.M.P.Senthil
for Mr.G.Prabhu Rajadurai
For Respondents : No appearance
S.A.No.1507 of 2000
1.N.V.Rajamani
2.V.Krishnamoorthy
3.Sampath Kumar ...Appellants
vs.
1.N.R.Sesha Iyengar
2.U.G.Vijayaraghavan
3.M.G.Saroja
4.Komala Rangarajan
5.Vedavalli Renganathan ...Respondents
Prayer: Second Appeal filed under Section 100 of the Code of Civil
Procedure against the Judgment and Decree dated 30.09.1999 in A.S.No.
54 of 1998 on the file of the Subordinate Judge, Palani confirming the
Judgment and Decree dated 23.06.1998 in O.S.No.142 of 1992 on the
file of the District Munsif, Palani.
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S.A.Nos.56 & 57 of 2001 and 1507 of 2000
For Appellants : No appearance
For Respondents : Mr.M.P.Senthil
for Mr.J.Antony Jesus
COMMON JUDGMENT
The learned counsel for the appellants in S.A.Nos.56 & 57 of 2001
reported 'no instructions'. The appellants in S.A.Nos.56 & 57 of 2001 are
the respondents in SA.No.1507 of 2000.
2. For the past five hearings, there is no representation for the
appellants in SA.No.1507 of 2000. Today also, there is no representation
on behalf of them. The appellants in S.A.No.1507 of 2000 are the
respondents in SA.Nos.56 & 57 of 2001.
3. The dispute in the instant case is with regard to a Will.
Considering the above facts, there is a possibility that the matters might
be amicably settled between the parties, that is the reason why, they are
not interested to prosecute the appeals and failed to give appropriate
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S.A.Nos.56 & 57 of 2001 and 1507 of 2000
instructions to the counsel. In view of the same, these Second Appeals
are dismissed for non-prosecution. No costs.
18.08.2023
(2/2)
NCC:Yes/No
Index:Yes/No
Speaking/Non-speaking order
mbi
To
1.The Subordinate Judge, Palani.
2.The District Munsif, Palani.
3.The Section Officer,
Vernacular Records Section,
Madurai Bench of Madras High Court,
Madurai.
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S.A.Nos.56 & 57 of 2001 and 1507 of 2000
KRISHNAN RAMASAMY, J.
mbi
S.A.Nos.56 & 57 of 2001
& 1507 of 2000
18.08.2023
(2/2)
https://www.mhc.tn.gov.in/judis
