Marimuthu vs The Divisional Engineer
2021 Latest Caselaw 19756 Mad

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                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                        DATED: 27.09.2021

                                              CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                       SA (MD) No.983 of 2007

              1.Marimuthu

              2.Mariappan                          ... Plaintiffs/Respondents 1 and 2
                                                         Appellants

                                                  vs.
              1.The Divisional Engineer,
                Tamil Nadu Electricity Board,
                Throwpathiammankovil Street,
                Rajapalayam (Town),
                Virudhunagar District.

              2.The Executive Engineer,
                (Operation and Maintenance),
                Tamilnadu Electricity Board,
                Throwpathiammankovil Street,
                Rajapalayam (Town), Virudhunagar District.

              3.The Assistant Executive Engineer
                Tamilnadu Electricity Board,
                PSK Nagar, Rajapalayam Town,
                Virudhunagar District.

              4.The Assistant Engineer,
                Tamil Nadu Electricity,
                T.P. Mills Road,
                Rajapalayam Town South,
                Virudhunagar District.                ... Defendants 1 to 4 /
                                             Respondents 3 to 6 / Respondents 1 to 4

              5.Lakshmanaperumal                                ...5th defendant /
                                                           Appellant / 5th respondent


https://www.mhc.tn.gov.in/judis/
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                                                                     G.R.SWAMINATHAN, J.

                                                                                          skm

              Prayer:              Second Appeal filed under Section 100 of Civil Procedure
              Code, against the common judgment in A.S No.8 of 2003 dated
              28.02.2005 on the file of the Subordinate Court, Srivilliputhur allowing
              the appeal and dismissing the judgment and decree made in OS No.56
              of 1997 dated 31.10.2001 on the file of the Additional District Munsif
              Court, Srivilliputhur.
                        For Appellants             : S.Kadarkarai
                        For Respondents            : Mr.SMS.Johny Basha for R1 to R4
                                                     Mr.S.Muthalraj for R5


                                                    JUDGMENT

The learned counsel for the appellants informs the court change

of vakalat has been given in respect of the first appellant. For the

second appellant, he reports no instructions. Hence, the appeal stands

dismissed for non-prosecution. No costs.

27.09.2021

skm

To

1.The Subordinate Court, Srivilliputhur.

2.The Additional District Munsif Court, Srivilliputhur. Copy to :

The Record Clerk, Vernacular Records, Madurai Bench of the Madras High Court.

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

SA(MD) No.983 of 2007

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