Krishnamachari vs Pushpa Narasimhan
2023 Latest Caselaw 12960 Mad

                                                                      S.A.(MD).Nos.781 and 782 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 21.09.2023

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                          S.A.(MD).Nos.781 and 782 of 2006
                                                        and
                                   C.M.P.(MD).Nos.10120, 10122 and 10123 of 2023

                 S.A.(MD).No.781 of 2006

                 1.Krishnamachari
                 2.Lakshmi
                 3.Kunjammal                                                           ... Appellants
                                                         Vs.
                 1.Pushpa Narasimhan
                 2.Vasudevan                                                         ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree made in A.S.No.66 of 2005, dated
                 03.03.2006 on the file of the IV Additional Subordinate Judge, (District Judge-
                 Trainee), Tiruchirapalli, reversing the decree and judgment made in O.S.No.82 of
                 1996, dated 16.02.2004 on the file of the II Additional District Munsif,
                 Tiruchirapalli.
                                      For Appellants           : No appearance
                                      For R1                   : Mr.K.S.Shankar Murali



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                                                                    S.A.(MD).Nos.781 and 782 of 2006

                 S.A.(MD).No.782 of 2006

                 1.Lakshmi
                 2.Vasudevan
                 3.Krishnamachari
                 4.Kunjammal                                                         ... Appellants

                                                       Vs.


                 1.Pushpa Narasimhan
                 2.Vasudevan                                                       ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree made in A.S.No.67 of 2005, dated
                 03.03.2006 on the file of the IV Additional Subordinate Judge, (District Judge-
                 Trainee), Tiruchirapalli, reversing the decree and judgment made in O.S.No.42 of
                 1996, dated 16.02.2004, on the file of the II Additional District Munsif,
                 Tiruchirapalli.


                                    For Appellants           : No appearance
                                    For R1                   : Mr.K.S.Shankar Murali




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                                                                      S.A.(MD).Nos.781 and 782 of 2006



                                             COMMON JUDGMENT

                                  When the C.M.P.(MD).Nos.10120, 10122 and 10123 of 2023 came up

                 for hearing on 19.09.2023, none appeared for the petitioners. Hence, the matters

                 were adjourned to 21.09.2023, under the caption 'for dismissal'. Even today also

                 none appeared for the petitioners. It appears that the petitioners have no interest

                 in prosecuting the appeals. Hence, these Second Appeals are dismissed for non-

                 prosecution. No costs. Consequently, the connected Miscellaneous Petitions are

                 closed.

                                                                                         21.09.2023

                 akv


                 To

                 1.The IV Additional Subordinate Judge,
                   (District Judge- Trainee), Tiruchirapalli.

                 2.The II Additional District Munsif,
                   Tiruchirapalli.

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


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                                       S.A.(MD).Nos.781 and 782 of 2006


                                      KRISHNAN RAMASAMY,J.

akv

S.A.(MD).Nos.781 and 782 of 2006

21.09.2023

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