G.Sastha vs The State Of Tamil Nadu
2021 Latest Caselaw 24859 Mad

                                                           1

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATE: 16.12.2021

                                                         CORAM

                                   THE HON'BLE MRS.JUSTICE V. BHAVANI SUBBAROYAN

                                               S.A.(MD) No.213 of 2011
                                                        and
                                                M.P(MD) No.1 of 2011


                     G.Sastha                                               ...Appellant

                                                           vs.

                     1. The State of Tamil Nadu
                        Rep. by its District Collector
                        Agastheeswaram Taluk,
                        Kanyakumari District

                     2. Marthandanallur Vellalar Samuthaya Madam
                        Arulmigu Muppidathi Amman Chettigai Madam
                        Rep. by its Fit Person (Thakkar)
                        Marthandanallur, Poothapandi Post,
                        Poothapandi Village,
                        Thovalai Taluk, Kanyakumari District


                     3. The Executive Officer
                        Arulmigu Esakkiamman Thirukovil,
                        Muppandal East,
                        Aralvoimozhi Post, Aralvoimozhi Village
                        Thovalai Taluk, Kanyakumari District

                     4. Selvaraj                                         ... Respondents




https://www.mhc.tn.gov.in/judis
                                                              2



                                  Second Appeal filed under Section 100 of CPC        against the

                     judgment and decree dated 29.10.2010 in A.S. No.18 of 2010 on the

                     file of the I Additional Sub Court, Nagercoil confirming the judgment in

                     O.S. No.101 of 2007 dated 06.01.2010 on the file of the Principal

                     District Munsif Court,Nagercoil.



                                  For Appellant     : No appearance

                                  For Respondents   : Mr. G.Suriyananth
                                  No.1                Additional Government Pleader
                                  No.2              : Mr. Irullappan
                                  No.3              : Mr.H. Arumugam




                                                        JUDGMENT

When the matter is taken up for hearing on 15.12.2021, the

learned counsel for the appellant would submit that he has no

instructions from the client, hence the matter was posted to

16.12.2021 directing the Registry to print the name of the appellant in

the cause list and post the matter.

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

2. Even today (16.12.2021), there is no representation for the

appellant. Hence the matter is dismissed for non prosecution. No

costs. Consequently connected miscellaneous petition is closed.

16.12.2021 Index: Yes/No.

Internet: Yes/No.

aav

Note: In view of the present lock down owing to COVID 19 pandemic, a web copy of the order may be utilised for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

To

1. The I Additional Sub Court, Nagercoil

2. The Principal District Munsif Court,Nagercoil.

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

V. BHAVANI SUBBAROYAN, J.

aav

S.A.(MD) No.213 of 2011 and M.P(MD) No.1 of 2011

16.12.2021

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