Madras High Court
Nanja Edayar Farmers Association vs K.P.Kandasamy (Died) on 6 August, 2021
S.A.Nos.164 and 165 of 2005
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.08.2021
CORAM:
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
S.A.Nos.164 and 165 of 2005
S.A.No.164 of 2005
Nanja Edayar Farmers Association,
Nanjai Edayar by its President ..... Appellant
vs
1.K.P.Kandasamy (died)
2.Neuchezhian
3.Elango
(R.2 and R.3 are recorded as LRs of the
deceased first respondent vide order dated
15.11.2019 made in SA Nos.164 & 165 of
2005 as per Memo dated 15.11.2019).
4.The Collector rep by
The Tamil Nadu Government,
Salem.
5. The Tahsildar,
President,
Irrigation Vigilance Committee,
Namakkal.
6. The Executive Engineer (PWD),
Cauvery River Basin, Trichy.
https://www.mhc.tn.gov.in/judis/
1/4
S.A.Nos.164 and 165 of 2005
7. The Chairman,
TNEB, Anna Nagar, Chennai .... Respondents
S.A No.165 of 2005
Nanjai Edayar Agriculturists Association
by its Panchayat .... Appellant
vs
1.K.P.Kandasamy (deceased)
2.Elango
3.Dr.Nedunchezhian
(R.2 and R.3 are recorded as LRs of the
deceased first respondent vide order dated
15.11.2019 made in SA Nos.164 & 165 of
2005 as per Memo dated 15.11.2019).
4. The Assistant Engineer,
TNEB, Vellur, Namakkal District.
5. The Executive Engineer, TNEB,
Velur, Namakkal District.
6. The Chairman,
TNEB, Anna Salai, Chennai ... Respondents
S.A.No.164 of 2005:
Second Appeal filed under Section 100 of CPC against the
Judgment and Decree of the learned (Additional District Judge) cum Fast
Track Court No.3 at Namakkal in A.S. No.396 of 2002 dated 12.03.2004
in reversing the judgment and decree of the learned District Judicial
Magistrate, Paramathi in O.S. No.63 of 1995 dated 28.10.1997.
https://www.mhc.tn.gov.in/judis/
2/4
S.A.Nos.164 and 165 of 2005
S.A No.165 of 2005.
Second Appeal filed under Section 100 of CPC against the
Judgment and Decree of the learned (Additional District Judge) cum Fast
Track Court No.3 at Namakkal in A.S. No.408 of 2002 dated 12.03.2004
in reversing the judgment and decree of the learned District Munsif cum
Judicial Magistrate, Paramathi in O.S. No.36 of 1995 dated 28.10.1997.
For Appellant in both
the appeals : No Appearance
COMMON JUDGMENT
The matter is listed under the caption "for dismissal" today. There
is no representation on the side of the appellant today.
2. Learned counsel for the respondents 2 and 3 have already filed
their written submissions.
3. Even on the last hearing date i.e., on 19.07.2021, this Court
recorded the fact that the learned counsel for the appellant has been
seeking repeated adjournments in this matter.
https://www.mhc.tn.gov.in/judis/
3/4
S.A.Nos.164 and 165 of 2005
ABDUL QUDDHOSE, J.
sr
4. Second Appeals are of the year 2005. There is no representation
on the side of the appellant. Therefore, it can now be inferred that the
appellant is not interested to prosecute these Second Appeals.
Accordingly, the Second Appeals are dismissed for non prosecution. No
costs.
06.08.2021
Index: Yes/No
Internet: Yes/No
Speaking Order/Non-Speaking Order
sr
To
1. (Additional District Judge) cum Fast Track Court No.3 at Namakkal
2. The District Munsif cum Judicial Magistrate, Paramathi
S.A.Nos.164 and 165 of 2005
https://www.mhc.tn.gov.in/judis/
