Ramayee Ammal vs Krishnasamy Reddiar
2023 Latest Caselaw 12120 Mad

                                                                    S.A.(MD)Nos.113 of 2006 & 239 of 2008



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 08.09.2023

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                      S.A.(MD)Nos.113 of 2006 & 239 of 2008
                     In S.A.(MD)No.113 of 2006
                     1.Ramayee Ammal
                     2.Kanniappan                                        ...Appellants
                                                        vs.
                     1.Krishnasamy Reddiar
                     2.Ramaraj
                     3.Shakila Bibi @ Saidha
                     4.Dowlath                                        ...Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 09.09.2005 in A.S.No.
                     180 of 2003 on the file of the I Additional Subordinate Judge,
                     Thiruchirappalli confirming the Judgment and Decree dated 16.06.2003
                     in O.S.No.251 of 1992 on the file of the District Munsif, Musiri.


                     For Appellants                        :     No appearance

                     For Respondents                       :     No appearance



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                                                                    S.A.(MD)Nos.113 of 2006 & 239 of 2008



                     In S.A.(MD)No.239 of 2008
                     1.Ramayee Ammal (died)
                     2.Kanniappan                                        ...Appellants
                     (2nd appellant is brought on record as the LR of the deceased sole
                     appellant vide Court order dated 21.07.2023 in C.M.P.(MD)Nos.5870 to
                     5872 of 2016 in S.A.(MD)No.239 of 2008)
                                                        vs.
                     1.Krishnasamy Reddiar (died)
                     2.Ramaraj
                     3.Devaraj
                     4.Venugopal                                      ...Respondents
                     (Respondents 3 and 4 brought on record as LRs of the deceased 1st
                     respondent vide Court order dated 21.07.2023 in C.M.P.(MD)Nos.5873
                     to 5875 of 2016 in S.A.(MD)No.239 of 2008)


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 09.09.2005 in A.S.No.
                     181 of 2003 on the file of the I Additional Subordinate Judge,
                     Thiruchirappalli confirming the Judgment and Decree dated 16.06.2003
                     in O.S.No.174 of 1996 on the file of the District Munsif, Musiri.


                     For Appellants                        :     No appearance

                     For Respondents                       :     No appearance



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                                                                       S.A.(MD)Nos.113 of 2006 & 239 of 2008



                                                  COMMON JUDGMENT

                                  When the matters were taken up for hearing on 07.09.2023, there

                     was no representation for the appellants.          Hence, the matters were

                     directed to be listed under the caption 'for dismissal' today.



                                  2. Accordingly, the matters were listed under the caption 'for

                     dismissal' today. Even then, there is no representation for the appellants,

                     which shows that the appellants are not interested to prosecute the

                     appeal. In view of the same, the Second Appeals are dismissed for non-

                     prosecution. No costs.

                                                                                            08.09.2023
                                                                                                (2/2)
                     NCC:Yes/No
                     Index:Yes/No
                     Speaking/Non-speaking order

                     mbi

                     To

                     1.The I Additional Subordinate Judge, Thiruchirappalli
                     2.The District Munsif, Musiri
                     3.The Section Officer,
                       Vernacular Records Section,
                       Madurai Bench of Madras High Court,
                       Madurai.


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                                                S.A.(MD)Nos.113 of 2006 & 239 of 2008



                                             KRISHNAN RAMASAMY, J.

mbi

S.A.(MD)Nos.113 of 2006 & 239 of 2008

08.09.2023 (2/2)

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