K.B.Thavamani vs The General Manager
2021 Latest Caselaw 25273 Mad

                                                                              S.A.No.1587 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 22.12.2021

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A.No.1587 of 2003

                     1.K.B.Thavamani
                     2.Balusamy
                     3.Ghanam
                     4.Dhasan                           ... Appellants/
                                                            Respondents 1 to 4/Plaintiffs
                                                       Vs.
                     1.The General Manager
                       Southern Railway,
                       Chennai-600 003.

                     2.The Estate Officer,
                       Railway Divisional Office,
                       Madurai.

                     3.The Permanent Way Inspector,
                       Southern Railway,
                       Mandapam.                    ... Respondents 1 to 3/
                                                        Appellants 1 to 3/Defendants 1 to 3
                     4.The Port Officer,
                       Pamban.

                     5.Mandapam Town Panchayat
                       Represented by its Executive Officer,
                       Mandapam.


                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1587 of 2003

                     6.The State of Tamil Nadu,
                       The District Collector,
                       Ramanathapuram.                     ... Respondents 4 to 6/
                                                               Respondents 5 to 7/Defendants 4 to 6

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 13.03.2003 made
                     in A.S.No.5 of 2001 on the file of Additional District Fast Track Court,
                     Ramanathapuram, reversing the judgment and decree dated 30.11.2000
                     made in O.S.No.104 of 1995 on the file of Additional District Munsif
                     Court, Ramanathapuram.


                                         For Appellants  : No appearance
                                         For Respondents : Mr.S.Manohar
                                                           for R1
                                                           Mr.A.Sivanupandian
                                                           for R2 to R6

                                                         JUDGMENT

The matter was listed on 03.12.2021. There was no representation

on the side of the appellants. Again there was no representation on the

side of the appellants on 09.12.2021. The matter was adjourned to

21.12.2021. There was no representation on the side of the appellants.

The matter was listed today under the caption for dismissal. Even today

https://www.mhc.tn.gov.in/judis S.A.No.1587 of 2003

there is no representation on the side of the appellants. Therefore, the

Second Appeal is dismissed for default.

                                                                              22.12.2021



                     Index        :     Yes / No
                     Internet     :     Yes / No
                     gbg

                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized 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 Additional District Fast Track Court, Ramanathapuram.

2.The Additional District Munsif Court, Ramanathapuram.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai

https://www.mhc.tn.gov.in/judis S.A.No.1587 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1587 of 2003

Dated:

22.12.2021

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