A.P.Subramanian vs Tamil Nadu Electricity Board
2021 Latest Caselaw 22662 Mad

                                                                         S.A.No.1058 of 2000


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 18.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.1058 of 2000

                     A.P.Subramanian                                   ... Appellant
                                                          -vs-

                     1. Tamil Nadu Electricity Board,
                        by its Superintending Engineer,
                        Tamil Nadu Electricity Board,
                        Distribution Circle South,
                        Trichy – 20.

                     2. Tamil Nadu Electricity Board,
                        by its Executive Engineer,
                        Tamil Nadu Electricity Board
                        (Operation) and Maintenance)
                        Karur.

                     3. Assistant Executive Engineer
                       (Operation and Maintenance)
                       Tamil Nadu Electricity Board,
                       Chinnatharapuram Town,
                       Karur Taluk.

                     4. Junior Engineer (Rural)
                        Tamil Nadu Electricity Board,
                        Chinnatharapuram,
                        Karur District.
                                                                      ... Respondents

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1058 of 2000




                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     decree and judgment dated 09.06.2000 made in A.S.No.104 of 1999, on the
                     file of the learned Additional District Judge- cum- Chief Judicial Magistrate,
                     Karur confirming the decree and judgment dated 21.01.1997 made in
                     O.S.No.96 of 1994 on the file of the learned District Munsif, Karur.


                                     For Appellant      : No Appearance
                                     For Respondents    : No Appearance


                                                           JUDGMENT

When the Second Appeal was listed for final hearing on 16.11.2021,

there was no representation on the side of the appellant and hence it was

posted today i.e., on 18.11.2021 under the caption “for dismissal”. Even

today, when the matter is called, there is no representation on the side of the

appellant. Hence, this Second Appeal is dismissed for default. No costs.

                                                                                     18.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

https://www.mhc.tn.gov.in/judis S.A.No.1058 of 2000

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 Judge- cum- Chief Judicial Magistrate, Karur.

2. The District Munsif, Karur.

https://www.mhc.tn.gov.in/judis S.A.No.1058 of 2000

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1058 of 2000

18.11.2021

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