Pattuammal vs Vannankulam Village Harijan on 2 March, 2022

[Cites 1, Cited by 0]

Madras High Court

Pattuammal vs Vannankulam Village Harijan on 2 March, 2022

Bench: R. Hemalatha

                                                                      S.A.Nos.992, 989 to 991 of 2005
                                                                         and C.M.P.No.13656 of 2005


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 02.03.2022

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                          S.A.Nos. 992, 989 to 991 of 2005
                                                        and
                                              C.M.P.No.13656 of 2005

                     Pattuammal              ... Appellant in all S.As
                                                       Vs.
                     Vannankulam Village Harijan
                     Community people Rep. by
                     1.Kannaiyan
                     2.Parasuraman
                     3.Kuppan
                     4.District Collector,
                       Thiruvannamalai District.
                     5.The Tahsildar,
                       Tahsildar Officer,
                       Arani.
                     6.Radha
                     7.Rukuammal
                     8.Raniammal
                     9.Chinthamani Ammal       ... Respondents in S.A.Nos.992 & 989 of 2005

                     1.Kannaiyan
                     2.Parasuraman
                     3.Kuppan                  ... Respondents in S.A.Nos.990 & 991 of 2005




                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                       S.A.Nos.992, 989 to 991 of 2005
                                                                          and C.M.P.No.13656 of 2005


                     Prayer in S.A.No.992 of 2005 : Second Appeal filed under Section 100
                     CPC, 1908 against the decree and judgment dated 05.01.2005 passed in
                     A.S. No.47 of 2003, on the file of the Sub Court, Arani, upholding the
                     decree and judgment dated 06.12.2001 passed in O.S. No.95 of 1997, on
                     the file of the Principal District Munsif Court, Arani, Thiruvannamalai.

                     Prayer in S.A.No.989 of 2005 : Second Appeal filed under Section 100
                     CPC, 1908 against the decree and judgment dated 05.01.2005 passed in
                     A.S. No.13 of 2002, on the file of the Sub Court, Arani, reversing the
                     decree and judgment dated 06.12.2001 passed in O.S. No.95 of 1997, on
                     the file of the Principal District Munsif Court, Arani, Thiruvannamalai.

                     Prayer in S.A.No.990 of 2005 : Second Appeal filed under Section 100
                     CPC, 1908 against the decree and judgment dated 05.01.2005 passed in
                     A.S. No.14 of 2002, on the file of the Sub Court, Arani, Thiruvannamalai
                     District, reversing the decree and judgment dated 06.12.2001 passed in
                     O.S. No.111 of 1997, on the file of the Principal District Munsif Court,
                     Arani.


                     Prayer in S.A.No.991 of 2005 : Second Appeal filed under Section 100
                     CPC, 1908 against the decree and judgment dated 05.01.2005 passed in
                     A.S. No.11 of 2002, on the file of the Sub Court, Arani, Thiruvannamalai
                     District, upholding the decree and judgment dated 06.12.2001 passed in
                     O.S. No.111 of 1997, on the file of the Principal District Munsif Court,

                     Page 2 of 4

https://www.mhc.tn.gov.in/judis
                                                                          S.A.Nos.992, 989 to 991 of 2005
                                                                             and C.M.P.No.13656 of 2005


                     Arani.
                     In all S.As:
                                            For Appellant         : Mr.P.G.Padmanabhan
                                            For R1 to R3          : Mr.V.Raghavachari
                                            For R4 to R5          : Ms.E.Indumathi
                                                                  Government Advocate

                                               COMMON JUDGMENT

When the second appeals came up for hearing on 01.03.2022, there was no representation for the appellant and hence was directed to be posted under the caption 'for dismissal' on 02.03.2022. Today, when the matter is taken up for hearing the learned counsel for the appellant reports no instructions for the appellant.

2. In view of the same, the Second Appeals are dismissed for non prosecution. No costs. Consequently, the connected Miscellaneous Petition is closed.

02.03.2022 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl R. HEMALATHA, J.

Page 3 of 4

https://www.mhc.tn.gov.in/judis S.A.Nos.992, 989 to 991 of 2005 and C.M.P.No.13656 of 2005 mtl To

1. The Sub Court, Arani, Thiruvannamalai District.

2. ThePrincipal District Munsif Court, Arani, Tiruvannamalai District.

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

S.A.Nos. 992, 989 to 991 of 2005 and C.M.P.No.13656 of 2005 02.03.2022 Page 4 of 4 https://www.mhc.tn.gov.in/judis

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