Sellapappa Ammal vs /
2024 Latest Caselaw 20120 Mad

Madras High Court

Sellapappa Ammal vs / on 24 October, 2024

Author: S.Srimathy

Bench: S.Srimathy

                                                                     S.A.(MD).Nos.409 of 2009 and 28 of 2010




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 24.10.2024

                                                    CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                     S.A.(MD).Nos.409 of 2009 and 28 of 2010
                                                      and
                                             M.P.(MD)No.1 of 2009
              S.A.(MD)No.409 of 2009:
              Sellapappa Ammal                                   ... Appellant
                                                      /Vs./
              1.Varadharajan
              2.Jagadhambal                                      ...Respondents

              (2nd respondent is impleaded as per the common
              order of this Court, dated 14.08.2024, made in
              MP(MD)Nos.1 and 1 of 2011 in SA(MD)Nos.
              409 of 2009 and 208 of 2010 respectively)

              PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,
              aggrieved by the Judgment and Decree dated 28.08.2008 made in A.S.No.62 of
              2006 on the file of the First Additional Subordinate Court, Thiruchirappali,
              reversing the Judgment and Decree dated 28.10.2005 made in O.S.No.41 of 2000
              on the file of the District Munsif Court, Thuraiyur.




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                                                                   S.A.(MD).Nos.409 of 2009 and 28 of 2010




              S.A.(MD)No.28 of 2010:
              1.Sellapappa Ammal
              2.S.Mohan
              3.S.Vijayan
              4.S.Rajasekaran
              5.Premavathi
              6.Jayalakshmi
              7.R.Sakunthala
              8.R.Elango
              9.E.Chitra                                                  ... Appellants
                                                       /Vs./
              1.Varadharajan
              2.Jagadhambal                                                ...Respondents

              (2nd respondent is impleaded as per the common
              order of this Court, dated 14.08.2024, made in
              MP(MD)Nos.1 and 1 of 2011 in SA(MD)Nos.
              409 of 2009 and 208 of 2010 respectively)


              PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,
              aggrieved by the Judgment and Decree dated 28.08.2008 made in A.S.No.93 of
              2006 on the file of the First Additional Subordinate Court, Thiruchirappali,
              confirming the Judgment and Decree dated 28.10.2005 made in O.S.No.42 of
              2000 on the file of the District Munsif Court, Thuraiyur.


              In both cases:
                                  For Appellants          : Mr.Vijayakumari Natarajan
                                  For 2nd Respondent      : Mr.H.Lakshmi Shankar
                                                       *****




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                                                                    S.A.(MD).Nos.409 of 2009 and 28 of 2010




                                                 JUDGMENT

The learned Counsel appearing for the appellants in both cases is reporting

no instructions.

2.Recording the said submission, the second appeals are dismissed for non-

prosecution. No costs. Consequently, connected miscellaneous petition is closed.

                                                                                         24.10.2024

              Index         : Yes / No
              NCC           : Yes / No

              Tmg

              TO:

1. First Additional Subordinate Court, Thiruchirappali.

2.District Munsif Court, Thuraiyur.

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

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

S.A.(MD).Nos.409 of 2009 and 28 of 2010

S.SRIMATHY, J.

Tmg

Judgment made in S.A.(MD).Nos.409 of 2009 and 28 of 2010

Dated:

24.10.2024

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