Madras High Court
K.Mohan vs Government Of Tamil Nadu on 28 October, 2021
S.A.Nos.1263 & 1264 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.10.2021
CORAM
THE HONOURABLE MRS. JUSTICE R. HEMALATHA
S.A.Nos.1263 & 1264 of 2010
and
M.P.Nos.1 & 1 of 2010
1.K.Mohan
2.Ambikapathy
3.K.Udham Kotteeswaran
4.N.Thirupurasundari
5.I.Satheeswari ... Appellants in both Second Appeals
Vs.
1.Government of Tamil Nadu,
Rep. by its Collector of Chennai,
(withdrawn in the suit so given up)
2.The Commissioner,
Corporation of Chennai,
Ripon Building,
Chennai - 600 003. ... Respondents in S.A.No.1263 of 2010
The Commissioner,
Corporation of Chennai,
Ripon Building,
Chennai - 600 003. ... Respondent in S.A.No.1264 of 2010
Page 1 of 4
https://www.mhc.tn.gov.in/judis/
S.A.Nos.1263 & 1264 of 2010
Prayer in S.A.No.1263 of 2010: Second Appeal filed under Section 100
of the Civil Procedure against the decree and judgment dated 30.11.2009
in A.S. No.530 of 2008, on the file of the Additional District and
Sessions Judge, Fast Track Court - IV, Chennai, upholding the decree
and judgment dated 15.11.2006 in O.S. No.1970 of 2005, on the file of
the XV Assistant Judge, City Civil Court, Chennai.
Prayer in S.A.No.1264 of 2010: Second Appeal filed under Section 100
of the Civil Procedure against the decree and judgment dated 30.11.2009
in A.S. No.80 of 2009, on the file of the Additional District and Sessions
Judge, Fast Track Court - IV, Chennai, upholding the decree and
judgment dated 15.11.2006 in O.S. No.3852 of 2003, on the file of the
XV Assistant Judge, City Civil Court, Chennai.
In S.A.No.1263 of 2010 :
For Appellants : No appearance
For R2 : Ms.B.Manimeglai
For R1 : Given up
In S.A.No.1264 of 2010 :
For Appellants : No appearance
For Respondent : Mr.Ganesan, Standing Counsel
Page 2 of 4
https://www.mhc.tn.gov.in/judis/
S.A.Nos.1263 & 1264 of 2010
COMMON JUDGMENT
It was represented by the learned counsel for the appellants on
06.10.2021 that he had already handed over the bundle to his clients.
Hence, the Registry was directed to issue drafted notice to the appellants
and print their names in the cause list. Though the notices are served on
the appellants and their names are also printed in the cause list today,
there is no representation on behalf of the appellants.
2. In view of the same, these Second Appeals are dismissed for
default. No costs. Consequently, connected miscellaneous petitions are
closed.
28.10.2021
Index: Yes/No
Internet: Yes/No
Speaking/Non-Speaking order
mtl/ham
Page 3 of 4
https://www.mhc.tn.gov.in/judis/
S.A.Nos.1263 & 1264 of 2010
R. HEMALATHA, J.
mtl/ham
To
1. The Additional District and Sessions Judge, Fast Track Court - IV,
Chennai.
2. The XV Assistant Judge, City Civil Court, Chennai.
3. The Section Officer, VR Section, High Court, Madras.
S.A.Nos.1263 & 1264 of 2010
and
M.P.Nos.1 & 1 of 2010
28.10.2021
https://www.mhc.tn.gov.in/judis/
