Suyambu Lingam vs The Tisayanvilai Town Panchayat
2021 Latest Caselaw 2148 Mad

                                                                            S.A.(MD)No.56 of 2021

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 01.02.2021

                                                       CORAM

                             THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                             S.A.(MD)No.56 of 2021 and
                                              MP(MD) No.609 of 2021

                      Suyambu Lingam                                              Appellant
                                                          Vs.
                      The Tisayanvilai Town Panchayat
                      Through its Executive Officer,
                      Tisayanvilai,
                      Radhapuram Taluk,
                      Tirunelveli District.                                      Respondent

                      PRAYER:- Second Appeal filed under Section 100 of Code of Civil
                      Procedure, against the Judgment and Decree dated 13.02.2020 passed in
                      A.S.No.110 of 2014 on the file of the Sub Court, Valliyoor, reversing the
                      Judgment and Decree dated 27.08.2014 passed in O.S.No.121 of 2013,
                      on the file of the Principal District Munsif Court, Valliyoor.


                                         For Appellant       : Mr.D.Nallathambi
                                         For Respondent      : Mr.V.R.Shanmuganathan
                                                               Special Government Pleader

                                                     JUDGMENT

Mr.V.R.Shanmuganathan, learned Special Government

Pleader takes notice for the respondent.

http://www.judis.nic.in S.A.(MD)No.56 of 2021

2. In the similar circumstances, the Second Appeal Nos.14,

15, 22, 29, 31, 33, 34, 42 & 44 of 2021 were dismissed on 27.01.2021.

3. In view of the said Judgment, the Second Appeal is also

dismissed. No costs. Consequently, connected Civl Miscellaneous

Petition is also dismissed.

01.02.2021

Index : Yes/No Internet: Yes/No vrn

To

1.The Sub Court, Valliyoor

2.The Principal District Munsif Court, Valliyoor.

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

http://www.judis.nic.in S.A.(MD)No.56 of 2021

R.SUBRAMANIAN, J.

vrn

Judgment made in S.A.(MD)No.56 of 2021 and MP(MD) No.609 of 2021

Dated 01.02.2021

http://www.judis.nic.in