Thambidurai @ Durairaju vs A.M.Natesan
2023 Latest Caselaw 5437 Mad

                                                                    S.A.Nos.1742 & 1743 of 2001


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               Dated : 05.06.2023

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE P.VELMURUGAN

                                          S.A.Nos.1742 & 1743 of 2001

                     Thambidurai @ Durairaju
                                                                 ... Appellant in both appeals

                                              -vs-

                     1.A.M.Natesan
                     2.Jayaprakash
                     3.Saravanan
                     4.Uma Rani
                     5.Sarada Devi
                                                       ..Respondents in S.A.No.1742 of 2001

                     1.Natarajan
                     2.Uma Rani
                     3.Sarada Devi
                     4.Jayaprakash
                     5.Saravanan
                                                       ..Respondents in S.A.No.1743 of 2001


                     COMMON PRAYER: Second Appeals filed under Section 100 Code of
                     Civil Procedure, against the Judgment and Decree dated 29.06.2001
                     passed in A.S.Nos.113 and 112 of 2000 on the file of the Court of the
                     Additional District Judge-cum-Chief Judicial Magistrate Court, Karur,
                     reversing the Judgment and Decree dated 18.09.2000 passed in O.S.Nos.
                     119 of 1996 & 181 of 1999 on the file of the Subordinate Court, Karur.

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                                                                     S.A.Nos.1742 & 1743 of 2001


                     In both the appeals:-
                                    For Appellant       ... Mr.K.Govi Ganesan
                                    For Respondents     ... No appearance



                                                  COMMON JUDGMENT

                                  When the second appeals were taken up on 25.04.2023, the

                     learned counsel for the appellant submitted that bundles were misplaced.

                     Hence, the matter has been posted today. Today, when the matter is

                     called, the counsel for the appellant is not ready.      Therefore, these

                     Second Appeals are dismissed for non-prosecution. No costs.



                                                                                    05.06.2023
                     NCC : Yes/No
                     Index : Yes/No
                     Internet: Yes/No
                     skn

                     To:

                     1.The Additional District Judge-cum-
                      Chief Judicial Magistrate Court, Karur.

                     2.The Sub-Judge, Karur.

                     3.The Record Keeper,
                       V.R. Section,
                       Madurai Bench of Madras High Court,
                       Madurai.


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                                      S.A.Nos.1742 & 1743 of 2001



                                        P.VELMURUGAN, J.

skn

S.A.Nos.1742 & 1743 of 2001

05.06.2023

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