Govindammal vs Sevi (Lunatic) Rep. By
2023 Latest Caselaw 7266 Mad

                                                                                      S.A.No.2116 of 2004
                                                                               and C.M.P.No.18085 of 2004


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 28.06.2023

                                                       CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                S.A.No.2116 of 2004
                                                        and
                                              C.M.P.No.18085 of 2004


                     1.Govindammal
                     2.Mariammal                                          ... Appellants
                                                        ..Vs..

                     Settu (Lunatic) (Died)
                     1.Sevi (Lunatic) rep. by
                       S/o.Ayyamperumal Gounder
                       Malakkattivalavu,
                       Kurumbapatti Post,
                       Sankari Taluk.
                       Rep. by Court Guardian
                       Mr.C.Subramaniam,
                       Advocate, Sub Court, Sankari.

                     2.Pappathi                                           ... Respondents

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 14.08.2003 in A.S.No.69 of 1999 on the file
                     of the Sub Court, Sankari, upholding the decree and judgment dated
                     23.04.1999 in O.S.No.22 of 1989 on the file of the District Munsif Court,
                     Sankari.

                                           For Appellants        : Mr.P.Jagadeesan
                                           For R2                : Mr.K.Selvaraj

https://www.mhc.tn.gov.in/judis
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                                                                                     S.A.No.2116 of 2004
                                                                              and C.M.P.No.18085 of 2004




                                                                          R. HEMALATHA, J.
                                                                                                   mtl


                                                      JUDGMENT

A perusal of the records shows that though the Second Appeal is

of the year 2004 and till date no batta was paid by the appellants with

regard to the first respondent and hence, I do not find any reason to keep

the appeal pending.

2. In view of the same, the Second Appeal is dismissed for non

prosecution. No costs. Consequently, connected Civil Miscellaneous

Petition is closed.

28.06.2023 Index : Yes/No Internet : Yes/No mtl To

1. The Sub Court, Sankari.

2. The District Munsif Court, Sankari.

3. The Section Officer, V.R. Section, High Court, Madras.

S.A.No.2116 of 2004 and C.M.P.No.18085 of 2004

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