C.Kuppan Vathiyar vs Venkatesan
2023 Latest Caselaw 6203 Mad

                                                                          S.A.Nos.626 and 627 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 14.06.2023

                                                     CORAM

                                          MR.JUSTICE N.SESHASAYEE

                                            S.A.Nos.626 and 627 of 2021
                                            and C.M.P.No.12977 of 2021

                  C.Kuppan Vathiyar                          ... Appellant in S.A.626 of 2021

                  C.Kuppan                                   ... Appellant in S.A.627 of 2021

                                                       Vs.

                  1.Venkatesan
                  2.V.Dhanam
                  3.V.Madhavan
                  4.Girirajan
                  5.V.Sivakumar
                  6.V.Karthikeyan                        ... Respondents in S.A.No.626 of 2021

                  1.Venkatesan
                  2.Dhanalakshmi
                  3.Giri
                  4.Shanmugam
                  5.Kasthuri                             ... Respondents in S.A.No.627 of 2021

                  PRAYER in S.A.No.626 of 2021: Second Appeal filed under Section 100
                  of the Civil Procedure Code, against the judgment passed in A.S.No.15 of
                  2019 dated 6th day of January 2020 on the file of Principal Subordinate


                  1/4



https://www.mhc.tn.gov.in/judis
                                                                            S.A.Nos.626 and 627 of 2021


                  Judge, Vellore, confirming the decree and judgment passed in O.S.No.169
                  of 2015 dated 31.01.2019, on the file of Principal District Munsif at Vellore.


                  PRAYER in S.A.No.627 of 2021: Second Appeal filed under Section 100
                  of the Civil Procedure Code, against the decree and judgment passed in
                  A.S.No.17 of 2019 dated 6th day of January 2020 on the file of Principal
                  Subordinate Judge, Vellore, confirming the decree and judgment passed in
                  O.S.No.306 of 2015 dated 31.01.2019, on the file of Principal District
                  Munsif at Vellore.


                                  For Appellants         : Mr.P.Ganapathy in both S.As.
                                                     ORDER

Learned counsel for the appellant has taken adjournments for nine

successive occasions and today also adjournment is sought on his behalf.

2.It is very apparent that the learned counsel for the appellant has no interest

in prosecuting the matter. Hence, these second appeals stand dismissed for

default. No costs. Consequently, the connected miscellaneous petition is

closed.

13.06.2023 kas

https://www.mhc.tn.gov.in/judis S.A.Nos.626 and 627 of 2021

To.

1.The Principal Subordinate Judge Vellore

2.The Principal District Munsif Vellore.

N.SESHASAYEE, J.

https://www.mhc.tn.gov.in/judis S.A.Nos.626 and 627 of 2021

kas

S.A.Nos.626 and 627 of 2021 and C.M.P.No.12977 of 2021

13.06.2023

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