Syed Hussain @ Shajahan vs Thanjavur Municipality By
2021 Latest Caselaw 20745 Mad

                                                                                  SA(MD)No.411 of 2009


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 07.10.2021

                                                            CORAM

                               THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                      SA.(MD)No.411 of 2009
                Syed Hussain @ Shajahan                                              ... Appellant
                                                               Vs.

                Thanjavur Municipality by
                Its Commissioner,
                Gandhiji Road,
                Thanjavur.                                                         ... Respondent


                Prayer:            Second Appeal filed under Section 100 of Civil Procedure Code,
                against the Decree and Judgment dated 21.01.2009 in A.S.No.153 of 2006 on
                the file of the Principle Sub Judge, Thanjavur against the Decree and Judgment
                dated 11.10.2006 in O.S.No.264 of 2003 on the file of the District Munsif,
                Thanjavur.


                                      For Appellant      : No appearance

                                      For Respondent : Mr.P.Srinivas




https://www.mhc.tn.gov.in/judis/
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                                                                                  SA(MD)No.411 of 2009


                                                                        G.R.SWAMINATHAN, J.


                                                                                                 mbi


                                                 JUDGMENT

None appeared for the appellant on 05.10.2021. Therefore, the case is

posted under the caption 'for dismissal'. Today also, there is no appearance on

the side of the appellant. The Second Appeal is dismissed for non-prosecution.

No costs.

                                                                                       07.10.2021
                Index              : Yes / No
                Internet           : Yes/ No
                mbi

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 Principle Sub Judge, Thanjavur

2. The District Munsif Court, Thanjavur

3.The Commissioner Thanjavur Municipality, Gandhiji Road, Thanjavur.

S.A.(MD)No.411 of 2009

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