Selvam vs Suriyamoorty
2021 Latest Caselaw 20948 Mad

                                                                            S.A.(MD)No.791 of 2007


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 20.10.2021

                                                     CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.791 of 2007

                1.Selvam
                2.Balasubramanian                                      ... Appellants


                                                      Vs.

                1.Suriyamoorty
                2.Vellaichamy
                3.The District Collector,
                  Collectorate,
                  Pudukottai.

                4.The Revenue Divisional Officer,
                  Public Office Complex,
                  Pudukottai.                                     ... Respondents




                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                against the judgment and decree of the Subordinate Court, Pudukottai, passed

                in A.S.No.62 of 2006 dated 21.12.2006, reversing the judgment and decree

                passed in O.S.No.235 of 2003 dated 25.08.2008, on the file of the Principal

                District Munsif Court, Pudukottai.
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                                                                                    S.A.(MD)No.791 of 2007



                                   For Appellants   : No appearance

                                   For Respondents : Mr.AL.Ganthimathi for R1 & R2




                                                    JUDGEMENT

When the second appeal was taken up for hearing on 07.10.2021, there

was no representation for the appellant. Therefore, the case was adjourned to

08.10.2021 to be listed under the caption “for dismissal”. Today, ie.,

20.10.2021, when the case was taken up for hearing, there was no

representation for the appellant. The learned counsel for the respondents is

ready. Hence, this second appeal is dismissed for non-prosecution. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                                20.10.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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.

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

S.A.(MD)No.791 of 2007

To:

1.The Sub Court, Pudukkottai.

2.The Principal District Munsif Court, Pudukkottai.

3.The District Collector, Collectorate, Pudukottai.

4.The Revenue Divisional Officer, Public Office Complex, Pudukottai.

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.791 of 2007

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.791 of 2007

20.10.2021

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