M.Thirugnanam vs R.Seeranga Gounder
2023 Latest Caselaw 16145 Mad

Citation : 2023 Latest Caselaw 16145 Mad
Judgement Date : 11 December, 2023

Madras High Court

M.Thirugnanam vs R.Seeranga Gounder on 11 December, 2023

                                                                            S.A.Nos.986 and 1151 of 2007


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :      11.12.2023

                                                         CORAM

                                  THE HON'BLE MR. JUSTICE C.KUMARAPPAN

                                            S.A.Nos.986 and 1151 of 2007
                                                         &
                                                 M.P.No.2 of 2007

                     S.A.No.986 of 2007

                     M.Thirugnanam                                             ... Appellant


                                                   Vs.

                     1.R.Seeranga Gounder
                     2.V.G.Ramasamy                                            ... Respondents

                             Second Appeal filed under Section 100 of the Code of Civil Procedure
                     against the judgment and decree dated 01.06.2006 passed in A.S.No.7 of
                     2005 on the file of the II Additional Sub.Court, Krishnagiri in confirming the
                     judgment and decree dated 27.01.2005 passed in O.S.No.65 of 2000 on the
                     file of the District Munsif-cum-Judicial Magistrate Court, Uthangarai.


                                         For Appellants : No appearance
                                         For Respondents : Ms.L.Palanimuthu for R2
                                                           R1 served (No Appearance)


                     S.A.No.1151 of 2007


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                               S.A.Nos.986 and 1151 of 2007


                     N.Sengoda Gounder                                            ... Appellant


                                                       Vs.

                     1.R.Seeranga Gounder
                     2.V.G.Ramasamy                                               ... Respondents

                             Second Appeal filed under Section 100 of the Code of Civil Procedure
                     against the judgment and decree dated 01.06.2006 passed in A.S.No.6 of
                     2005 on the file of the II Additional Sub.Court, Krishnagiri in confirming the
                     judgment and decree dated 27.01.2005 passed in O.S.No.64 of 2000 on the
                     file of the District Munsif-cum-Judicial Magistrate Court, Uthangarai.


                                             For Appellants : No appearance
                                             For Respondents : Ms.L.Palanimuthu for R2
                                                               R1 served (No Appearance)

                                                  COMMON JUDGMENT

Mr.L.Palanimuthu, learned counsel for the second respondent is

present before this Court. In spite of service of notice to appellant in both the

appeals and despite their names being printed in the cause list, there is no

representation for the appellant though both the appeals have been posted

today under the caption “For Dismissal”. Name of the counsel is also

printed in the cause list but there is no representation as the learned counsel

has reported 'No instructions” on 31.10.2023 itself. Hence, this Court is of

https://www.mhc.tn.gov.in/judis S.A.Nos.986 and 1151 of 2007

the view that there is no purpose in keeping these appeals pending.

2. Accordingly, both the appeals are dismissed for default. No costs.

Consequently, the connected miscellaneous petition is closed.

11.12.2023