A.2683 Madurai Town Co-Operative ... vs R.Alagappan
2021 Latest Caselaw 20591 Mad

                                                                            S.A.(MD)No.1058 of 2007

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 06.10.2021

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.1058 of 2007


                   A.2683 Madurai Town Co-operative Building
                   Society Limited.,
                   Rep. By its Secretary,
                   No.187, North Veli Street,
                   Madurai-625 001.           ... Appellants / 1st Respondent / 1st Defendant


                                                       -Vs-


                   1.R.Alagappan
                   2.M.S.Muthuramalingam
                   3.N.Sethurajan
                   4.Suriliandi                            ... Respondents / Appellants 2 to 4 & 6/
                                                                         Plaintiffs 2 to 4 & 6
                   5.Madurai Municipal Corporation,
                     Rep. By its Commissioner,
                     Alagar Kovil Road,
                     Madurai-625 002.         ... 2nd Defendant / 2nd Respondent / Respondent


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure Code,
                   against the judgment and decree dated 30.08.2006 passed in A.S.No.217 of 2005
                   on the file of the Third Additional Subordinate Judge, Madurai, reversing the
                   decree and the judgment dated 12.08.2005 passed in O.S.No.770 of 1999 on the
                   file of the Additional District Munsif, Madurai.
https://www.mhc.tn.gov.in/judis/


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                                                                           S.A.(MD)No.1058 of 2007

                                                                        G.R.SWAMINATHAN.J.,
                                                                                              rmi
                                        For Appellants     : No appearance
                                        For R1 to R3        : Mr.S.Madhavan
                                        For R4              : no appearance
                                        For R5              : Mr.K.K.Kannan


                                                   JUDGMENT

None appeared for the appellants. The case was posted under the

caption 'for dismissal'. Even today, there is no representation on behalf of

the appellants. The second appeal is dismissed for non prosecution. No

costs.

06.10.2021

Internet : Yes/No Index : Yes/No rmi To

1.The Third Additional Subordinate Judge, Madurai.

2.The Additional District Munsif, Madurai.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.1058 of 2007

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