Muniyammal vs Rasu
2023 Latest Caselaw 7356 Mad

                                                                                        S.A.No.34 of 2004




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 30.06.2023

                                                       CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                  S.A.No.34 of 2004

                     1. Muniyammal
                     2. Anbukumar
                     3. Kuselan
                     4. Bargunan
                     5. Sakunthala                                                 ... Appellants
                                                         ..Vs..

                     1. Rasu
                     2. Vairakannu
                     3. Rajagopal
                     4. Kothandapani
                     5. Govindaraj
                     6. Gunasekaran
                     7. Kaliyaperumal
                     8. Arumugam
                     9. Palaniyandi
                     10.Selvamani
                     11.Sinnu
                     12. Kannu
                     13. Jeyaraman
                     14. Chandran
                     15. Narayanasami
                     16. Moorthy                                                  ...
                     Respondents

                           Respondents 5 to 7, 10 to 13 & 15 were set ex parte before the first
                           appellate court. Hence they are given up in this second appeal also.

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                                                                                    S.A.No.34 of 2004




                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 23.09.1998 in A.S.No.7 of 1998 on the file of
                     the Additional District Judge, Nagapattinam, upholding the decree and
                     judgment in O.S.No.24 of 1993 dated 19.09.1996 on the file of the
                     District Munsif, Nagapattinam.
                                  For Appellants               : No appearance
                                  For R1 to R3 & R8            : No appearance
                                  R5 to R7, R10 to R13 & R15 : Given up


                                                      JUDGMENT

When the matter is taken up for hearing today, the counsel on

record for the appellants is not present. The present second appeal is filed

against the concurrent findings rendered by both the courts below.

Since the second appeal is of the year 2004, I do not find any reason to

keep the appeal pending.

2. In the circumstances, the Second Appeal is dismissed for non

prosecution. No costs.

30.06.2023 Index : Yes/No Internet : Yes/No https://www.mhc.tn.gov.in/judis

S.A.No.34 of 2004

bga

To

1. The Additional District Judge, Nagapattinam.

2. The District Munsif, Nagapattinam.

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

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

S.A.No.34 of 2004

R. HEMALATHA, J.

bga

S.A.No.34 of 2004

30.06.2023

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