Mani vs Selvi ... 1St
2021 Latest Caselaw 2463 Mad

                                                                                   S.A.(MD)No.10 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 03.02.2021

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                  S.A(MD)No.10 of 2021
                                                         and
                                                C.M.P(MD)No.112 of 2021


                   Mani                                ... Appellant/1st Respondent/1st Defendant

                                                         versus

                   1.Selvi                                   ... 1st Respondent/Appellant/Plaintiff

                   2.The District Collector,
                     Pudukkottai District,
                     Pudukkottai.

                   3.The Tahsildar,
                     Office of the Tahsildar,
                     Aranthangi Taluk,
                     Pudukkottai District.

                   4.Samivel Thevar                ... 2 to 4 respondents/ 2 to 4 respondents
                                                          /2 to 4 defendants

                   Second Appeal filed under Section 100 of the Civil Procedure Code, to set
                   aside the judgment and decree dated 29.10.2018 in A.S.No.123 of 2017 passed
                   by the Sub Court, Aranthangi, reversing the judgment and decree dated
                   04.04.2017 in O.S.No.125 of 2007 on the file of the District Munsif Court,
                   Aranthangi, Pudukkottai by allowing this Second appeal.
                                       For Appellant         : No appearance

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                   1/3
                                                                              S.A.(MD)No.10 of 2021



                                                  JUDGMENT

Despite two adjournments having been granted, there is no

appearance for the appellant. Hence, this second appeal is dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous petition is

also dismissed.

03.02.2021 Index : Yes / No Internet : Yes / No dsk

To

1. The Sub Judge, Aranthangi.

2.The District Munsif, Aranthangi.

http://www.judis.nic.in

S.A.(MD)No.10 of 2021

R.SUBRAMANIAN, J.

dsk

S.A(MD)No.10 of 2021

29.01.2021

http://www.judis.nic.in