O.1884 Sankarankoil ... vs State Of Tamil Nadu
2021 Latest Caselaw 23327 Mad

                                                                                    S.A.No.1711 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 29.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                  S.A.No.1711 of 2002
                                                         and
                                            C.M.P.Nos.14570 & 14571 of 2002

                     O.1884 Sankarankoil Co-operative
                     Milk Supply Society Limited,
                     Sankarankoil through its
                     President.                                           ... Appellant

                                                           -vs-
                     State of Tamil Nadu
                     represented through the
                     District Collector,
                     Tirunelveli Kattabomman
                     District, Tirunelveli.                                .... Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     Judgment and Decree dated 29.06.2001 made in A.S.No.41 of 2000 on the
                     file of the learned Subordinate Judge, Sankarankoil, confirming the
                     Judgment and Decree dated 18.08.1998, made in O.S.No.80 of 1987, on the
                     file of the learned District Munsif, Sankarankoil.


                                   For Appellant      : No Appearance
                                   For Respondent     : Mr.A.Sivanu Pandian

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.1711 of 2002




                                                           JUDGMENT

When the Second Appeal was listed on 25.11.2021, the learned

counsel for the appellant reported “No instructions”.

2. Therefore, this Court directed the Registry to print the name of the

appellant in the cause-list and post the matter under the caption “for orders”

on 29.11.2021. 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. Consequently the

connected Civil Miscellaneous Petitions are closed.

                                                                                         29 .11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

https://www.mhc.tn.gov.in/judis S.A.No.1711 of 2002

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 Subordinate Judge, Sankarankoil.

2. The District Munsif, Sankarankoil.

https://www.mhc.tn.gov.in/judis S.A.No.1711 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1711 of 2002 and C.M.P.Nos.14570 & 14571 of 2002

29.11.2021

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