Jaya vs P.Raja
2025 Latest Caselaw 153 Mad

Madras High Court

Jaya vs P.Raja on 1 April, 2025

Author: R.Hemalatha

Bench: R. Hemalatha

                                                                                        S.A.Nos.373 & 405 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 01.04.2025

                                                          CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                             S.A.Nos.373 & 405 of 2019

                     1. Jaya
                     2. Mohan                                  ... Appellants in both Second Appeals

                                                                vs.

                     1. P.Raja
                     2. Venkat                                  ...Respondents in S.A.No.373 of 2019

                     1. Punniyakoti
                     2. P.Raja
                     3. The Tamil Nadu Slum Clearance Board,
                        Rep. by its Chairman,
                        Kamarajar Salai,
                        Chennai - 600 005.            ...Respondents in S.A.No.405 of 2019

                     Common Prayer: Second Appeals filed under Section 100 of Civil
                     Procedure Code against the decree and Judgment dated 20.04.2017 in
                     A.S.Nos.146 & 147 /2015 on the file of the XV Additional Judge, City
                     Civil Court, Chennai upholding the decree and Judgment dated
                     19.02.2015 in O.S.No.1955/2005 & O.S.No.1295/2005 on the file of the
                     VII Assistant Judge, City Civil Court, Chennai.




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https://www.mhc.tn.gov.in/judis               ( Uploaded on: 28/04/2025 05:17:06 pm )
                                                                                         S.A.Nos.373 & 405 of 2019

                                  In both cases
                                  For Appellants                 : No appearance

                                  For R1                         : Mr.P.C.Hari kumar

                                  For R2                         : No appearance

                                  For R3 in
                                  S.A.No.405 of 2019             : Mr.S.Karthikeyan

                                              COMMON JUDGMENT

When the matters are taken up for hearing today, there is no

representation for the appellants.

2. The Second Appeals are of the year 2019 and hence, I do not

find any reason to keep the appeal pending. The counsel for the

Respondents are present.

3. In view of the same, the Second Appeals are dismissed for

non prosecution. No costs.

01.04.2025 vum Index : Yes/No Speaking / Non-speaking order Neutral Citation : Yes / No

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/04/2025 05:17:06 pm ) S.A.Nos.373 & 405 of 2019

To

1. The XV Additional Judge, City Civil Court, Chennai

2. The VII Assistant Judge, City Civil Court, Chennai.

3. The Section Officer, VR Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/04/2025 05:17:06 pm ) S.A.Nos.373 & 405 of 2019

R.HEMALATHA, J.

vum

S.A.Nos.373 & 405 of 2019

01.04.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 28/04/2025 05:17:06 pm )