The President vs Nallavan Chetty Charitable
2021 Latest Caselaw 23323 Mad

                                                                                  S.A.No.91 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 29.11.2021

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                               S.A.(MD)No.91 of 2005


                     The President
                     Manjan Viduthi Panchayat
                     Manjan Viduthi.                                              ... Appellant

                                                         -vs-
                     1. Nallavan Chetty Charitable
                        Oorani, Represented by Trustee
                        R.Chidambaram
                        Manjan Viduthi Village.

                     2. The Commissioner
                        Thiruvarankulam Panchayat Union,
                        Thiruvarankulam.

                     3. M.Chitrarasu
                                                                             .... Respondents

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     Judgment and Decree dated 28.11.2003, passed in A.S.No.26 of 2003 on the
                     file of the Sub Court, Pudukkottai reversing the Judgment and Decree dated
                     30.09.2002, passed in O.S.No.5 of 2002, on the file of the Principal District
                     Munsif Court, Pudukkottai.

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                         S.A.No.91 of 2005




                                     For Appellant       : No Appearance
                                     For Respondents     : No Appearance




                                                           JUDGMENT

When the Second Appeal was listed on 25.11.2021, the learned

counsel for the appellant reported “No instructions”. Therefore, this Court

directed the Registry to print the name of the appellant in the cause-list and

post the matter on 29.11.2021.

2. Even though, the name of the appellant is printed in the cause-list,

there is no representation on the side of the appellant. Hence, this Second

Appeal is dismissed for default. No costs.

                                                                                         29 .11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

https://www.mhc.tn.gov.in/judis S.A.No.91 of 2005

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 Sub Court, Pudukkottai.

2. The Principal District Munsif Court, Pudukkottai.

https://www.mhc.tn.gov.in/judis S.A.No.91 of 2005

R.VIJAYAKUMAR,J.

ebsi

S.A.(MD)No.91 of 2005

29.11.2021

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