Madras High Court
M.M.Kumaresan vs M.Shanmugavadivu on 9 August, 2023
A.S.Nos.345 & 350 of 2017 and 898 & 899 of 2018
THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.08.2023
CORAM:
THE HONOURABLE MR JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MRS JUS1TICE R.KALAIMATHI
A.S.Nos.345 & 350 of 2017 and 898 & 899 of 2018
and
C.M.P.Nos.13030 of 2017 and 23351 of 2018
A.S.No.345 of 2017:
M.M.Kumaresan ...Appellant
Vs.
1.M.Shanmugavadivu
2.K.Malathi
3.K.Raviganesh
4.K.Raja Vikram
5.Dr.L.P.Thangavelu
6.Shanthi Thangavelu ...Respondents
Prayer: Appeal Suit filed under Section 96 of the Code of Civil Procedure
against the judgment and decree made in O.S.No.770 of 2008 dated
19.04.2017 on the file of V Additional District Judge, Coimbatore.
For Appellant : No appearance
1/6
https://www.mhc.tn.gov.in/judis
A.S.Nos.345 & 350 of 2017 and 898 & 899 of 2018
For Respondents : Mr.P.Valliappan, Senior Counsel
for Mr.S.M.S.Shriram Narayanan for R1
Mr.V.Rameshvel for R2 to R4
Mr.M.Sriram for R5 and R6
A.S.No.350 of 2017:
M.M.Kumaresan ...Appellant
Vs.
1.M.Shanmugavadivu
2.Dr.L.P.Thangavelu
3.Shanthi Thangavelu ...Respondents
Prayer: Appeal Suit filed under Section 96 of the Code of Civil Procedure
read with Order 41 Rule 1 of the Code of Civil Procedure against the
judgment and decree made in O.S.No.65 of 2017 dated 19.04.2017 on the
file of V Additional District Judge, Coimbatore.
For Appellant : No appearance
For Respondents : Mr.P.Valliappan, Senior Counsel
for Mr.S.M.S.Shriram Narayanan for R1
Mr.M.Sriram for R2 and R3
2/6
https://www.mhc.tn.gov.in/judis
A.S.Nos.345 & 350 of 2017 and 898 & 899 of 2018
A.S.No.898 of 2018:
1.Dr.L.P.Thangavelu
2. Shanthi Thangavelu ...Appellants
Vs.
1.M.Shanmugavadivu
2.M.M.Kumaresan
3.K.Malathi
4.K.Raviganesh
5.K.Raja Vikram ...Respondents
Prayer: Appeal Suit filed under Section 96 of the Code of Civil Procedure
read with Order 41 Rule 1 of the Code of Civil Procedure against the
judgment and decree dated 19.04.2017 made in O.S.No.770 of 2008 on the
file of V Additional District Judge, Coimbatore.
For Appellants : M.Sriram
For Respondents : Mr.P.Valliappan, Senior Counsel
for Mr.S.M.S.Shriram Narayanan for R1
R2 – No appearance
Mr.V.Rameshvel for R3 to R5
3/6
https://www.mhc.tn.gov.in/judis
A.S.Nos.345 & 350 of 2017 and 898 & 899 of 2018
A.S.No.899 of 2018:
1.Dr.L.P.Thangavelu
2.Shanthi Thangavelu ...Appellants
Vs.
1.M.Shanmugavadivu
2.M.M.Kumaresan ...Respondents
Prayer: Appeal Suit filed under Section 96 of the Code of Civil Procedure
against the judgment and decree dated 19.04.2017 made in O.S.No.65 of
2017 on the file of V Additional District Judge, Coimbatore.
For Appellants : M.Sriram
For Respondents : Mr.P.Valliappan, Senior Counsel
for Mr.S.M.S.Shriram Narayanan for R1
R2 – No appearance
********
JUDGMENT
(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)
Since there was no representation for the appellant in A.S.Nos.345
and 350 of 2017 on 03.08.2023, the matter was listed today under the
caption “for dismissal”. Even today, none appears, hence, the appeals in
https://www.mhc.tn.gov.in/judis
A.S.Nos.345 & 350 of 2017 and 898 & 899 of 2018
A.S.Nos.345 and 350 of 2017 are dismissed for non-prosecution. In view of
the dismissal of A.S.Nos.345 and 350 of 2017, the appeals in A.S.Nos.898
and 899 of 2018 by the pendente lite purchasers are also dismissed as
having become infructuous. No costs. Consequently, the connected
miscellaneous petitions are closed.
(R.S.M.,J.) (R.K.M.,J.)
dsa 09.08.2023
Index :Yes / No
Internet :Yes / No
Neutral Citation :Yes / No
Speaking order / Non-Speaking order
To
The V Additional District Judge,
Coimbatore.
https://www.mhc.tn.gov.in/judis
A.S.Nos.345 & 350 of 2017 and 898 & 899 of 2018
R.SUBRAMANIAN, J.
and
R.KALAIMATHI, J.
dsa
A.S.Nos.345 & 350 of 2017
and 898 & 899 of 2018
09.08.2023
https://www.mhc.tn.gov.in/judis
