The District Collector vs Sengottaiyan (Died)
2021 Latest Caselaw 13186 Mad

                                                                           SA.No.1101 of 2007


                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATE : 05.07.2021

                                                  CORAM

                               THE HONOURABLE MR. JUSTICE R.PONGIAPPAN

                                            S.A.No.1101 of 2007
                                        and M.P.Nos.1, 2 and 3 of 2007

                1.The District Collector
                Namakkal District.
                2.The Tahsildar
                Rasipuram Circle
                3.The Tahsildar
                Adi Dravidar Welfare
                Namakkal.
                4.The Village Administrative Officer
                Andagalurgate Village, Rasipuram.
                5.The Principal
                Tiruvalluvar Government Arts College
                Andagalurgate.                                           ...Appellants
                                                    Vs.

                Sengottaiyan (Died)
                2.Aththayi
                3.Rajamani
                4.Jothimani                                              ...Respondents

                (RR2 to 4 brought on record as LR's of the deceased sole respondent viz.,
                Sengottaiyan vide order of the Court dated 29.11.2019 made in
                C.M.P.No.23533 to 23535 of 2019 in S.A.No.1101 of 2007)
                Prayer :- This Second Appeal is filed under Section 100 of Civil Procedure
                Code as against the Judgment and decree dated 01.08.2003 made in

                1/4

https://www.mhc.tn.gov.in/judis/
                                                                                       SA.No.1101 of 2007


                O.S.No.123 of 2002 on the file of District Munsif Court, Rasipuram which
                was confirmed by the Judgment and decree made in A.S.No.324 of 2003
                dated 29.04.2005 on the file of Additional District Sessions Court,
                Namakkal.
                                             For Appellants      : No appearance

                                             For Respondents : Mr.Vignesh Venkat for
                                                                Mr.Rajnish Pathiyil for R2 to R4
                                                                R1-Died


                                                        JUDGMENT

Today, when the appeal is taken up for hearing, there was no

representation on behalf of the appellants. The learned counsel appearing

for respondents alone appeared before this Court, through Video

Conferencing.

2. On verification of records, it appears that previously, when the

matter was posted on 17.06.2021 also, the counsel appearing for the

appellants, had not appeared before this Court and thus, the appeal is listed

today, under the caption, 'for dismissal'.

3. Hence, in view of the above, the instant Second Appeal is

https://www.mhc.tn.gov.in/judis/ SA.No.1101 of 2007

dismissed for default. No Costs. Consequently connected miscellaneous

petitions are closed.

05.07.2021 Index : Yes/No Internet : Yes/No Speaking order/Non-speaking order Jer

To

1. The District Munsif Court, Rasipuram.

2.The Additional District Sessions Court, Namakkal.

https://www.mhc.tn.gov.in/judis/ SA.No.1101 of 2007

R.PONGIAPPAN, J.

Jer

S.A.No.1101 of 2007 and M.P.Nos.1, 2 and 3 of 2007

05.07.2021

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