Andi Thever vs The State Of Tamil Nadu
2021 Latest Caselaw 19589 Mad

                                                                               S.A.No.1879 of 2002

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 23.09.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.No.1879 of 2002


                   Andi Thever                     ... Appellant / Appellant / Plaintiff



                                                      -Vs-


                   1.The State of Tamil Nadu
                     Rep. By District Collector,
                     Sivagangai.


                   2.The Revenue Divisional Officer,
                     Sivagangai.


                   3.The Tahsildar,
                     Manamadurai.            ... Respondents / Respondents / Defendants


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree in A.S.No.212 of 1999, dated
                   28.08.2002 on the file of the Principal District Judge, Sivagangai, in
                   confirming the judgment and decree in O.S.No.155 of 1997, dated
                   31.08.1999 on the file of the District Munsif, Manamadurai.
                                      For Appellant          : Mr.V.Ragavachari


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


                   1/2
                                                                           S.A.No.1879 of 2002



                                                                  G.R.SWAMINATHAN.J.,

                                                                                          rmi

                                                  JUDGMENT

The learned counsel appearing for the appellant reports no

instructions. The second appeal is dismissed as non proseuction. No costs.

23.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Principal District Judge, Sivagangai.

2.The District Munsif, Manamadurai.

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

Judgment made in S.A.No.1879 of 2002

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