K.M.Pambana Gounder vs Ramasamy Gounder
2021 Latest Caselaw 24618 Mad

                                                                               S.A. No.2061 of 2004

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 14.12.2021

                                                        CORAM

                                   THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                                   S.A.No.2061 of 2004


                     K.M.Pambana Gounder                                        ... Appellant
                                                           Vs

                     1. Ramasamy Gounder,
                     2. The Revenue Divisional Officer,
                        Office of the Revenue Divisional Officer,
                        Brough Road, Erode.

                     3. K.M.Kailasam
                     4. Chenniangiri,
                     5. The State of Tamil Nadu,
                        Rep by. District Collector,
                        Erode District, Erode.                               ...Respondents

                                  Second Appeal filed under Section 100 of the Code of Civil
                     Procedure to set aside the Judgement and decree dated 27.12.2002 made in
                     A.S.No.191 of 2001 on the file of the Principal District Court, Erode,
                     confirming the Judgement and decree dated 13.09.2001 made in O.S.No.70
                     of 1997 on the file of the District Munsif-cum-Judicial Magistrate at
                     Kodumudi and allow the above Second appeal.




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https://www.mhc.tn.gov.in/judis
                                                                                         S.A. No.2061 of 2004

                                        For Appellant              : No appearance
                                        For Respondents            : Mr.M.Mithran,
                                                                     Additional Government Pleader
                                                                     For R2 and R5.

                                                           JUDGMENT

The Second Appeal was admitted in the year 2004. Thereafter, when

the matter was taken up for hearing on 01.02.2019, 25.08.2021 and

10.12.2021 the following orders were passed by this Court :

''Order on 01.02.2019:

'No representation for the appellant. Service to R1 & R4 not completed. Post the matter on 08.02.2019.'

Order on 25.08.2021:

'No representation for the appellant, till date steps have not been taken to serve notice on R1 & R4. Post on 13.09.2021, “for dismissal”.'

Order on 10.12.2021:

'No representation for the appellant, post the matter on 14.12.2021, “for dismissal”.''

https://www.mhc.tn.gov.in/judis S.A. No.2061 of 2004

2.Even today, there is no representation for the appellant. Hence, this

Second Appeal is dismissed for non-prosecution. There shall be no order as

to costs.

14.12.2021

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order ms

To

1.The Principal District Judge, Erode.

2.The District Munsif-cum-Judicial Magistrate, Kodumudi,

3.The Revenue Divisional Officer, Office of the Revenue Divisional Officer, Brough Road, Erode.

4.The District Collector, State of Tamil Nadu, Erode District, Erode.

https://www.mhc.tn.gov.in/judis S.A. No.2061 of 2004

J.NISHA BANU, J.,

ms

S.A.No.2061 of 2004

14.12.2021

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