DHANALAKSHMI Vs. PONNUSAMY

JUDGEMENT

(1.) The Second Appeals are directed against the judgment and decree made in A.S.Nos.46 of 2018 and 47 of 2018 dtd. 11/1/2022 on the file of the II Additional District Court, Tiruchirappalli, partly allowing the judgment and decree passed in O.S.Nos.837 of 2010 and 840 of 2010 dtd. 31/7/2018 on the file of the II Additional Subordinate Court, Tiruchirappalli.

(2.) Today, these cases are listed under the caption 'part heard cases'.

(3.) It is seen from the records that when the matters were taken up on 12/1/2026, at the request of the learned counsel appearing on either side, the matters were adjourned to 4/2/2026 finally. When the matters were taken up on 4/2/2026, again at their request, they were adjourned to 9/2/2026 finally. When the matters were taken up on 9/2/2026, since the learned counsel appearing for the appellant was not ready to proceed with the arguments and despite the matters having been adjourned twice finally, this Court directed the learned counsel appearing for the cross objector to commence the arguments. Accordingly, arguments on the side of the cross objector were commenced and thereafter, at the request of the learned counsel appearing for the appellant, the matters were adjourned to 17/2/2026.