Mahalingam vs The Tamilnadu Electricity Board
2022 Latest Caselaw 7255 Mad

                                                                              S.A.No.1105 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 06.04.2022

                                                     CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                          Second Appeal No.1105 of 2014
                                              and MP No.1 of 2014

                    Mahalingam                                                  ... Appellant

                                                          Vs.

                    The Tamilnadu Electricity Board,
                    By its Junior Engineer (Urban),
                    Having its office at VOC Street,
                    Nadupet, Gudiyatham Town,
                    Vellore District.                                          ... Respondent



                    Prayer: Second Appeal filed under Section 100 of the Code of Civil
                    Procedure, to set aside the judgment and decree dated 25.07.2014 passed
                    in A.S.No.18 of 2013 on the file of the Subordinate Judge, Gudiyatham,
                    Vellore District setting aside the Judgment and Decree dated 17.11.2012
                    made in O.S.No.216 of 2007 on the file of the District Munsif,
                    Gudiyatham, Vellore District.

                                         For Appellant      : Mr.V.M.G.Ramakkannan

                                         For Respondent     : Mrs.Hemalatha Gajapathy



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https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1105 of 2014



                                                     JUDGMENT

The learned counsel for the appellant submitted that in spite of his

best efforts, he is not able to get in touch with the appellant. Even the

Lower Court Counsel had reported that the appellant is not traceable.

Recording the same, the Second Appeal is closed. There shall be no order

as to costs. Consequently, the connected miscellaneous petition is closed.

                                                                                       06.04.2022

                    Index      : Yes/No
                    Internet   : Yes/No

Speaking Order / Non Speaking Order jv

To

1.The Subordinate Judge, Gudiyatham, Vellore District.

2.The District Munsif, Gudiyatham, Vellore District.

3. The Section Officer VR Section, High Court Madras.

https://www.mhc.tn.gov.in/judis S.A.No.1105 of 2014

N. ANAND VENKATESH, J.

jv

Second Appeal No.1105 of 2014 and MP No.1 of 2014

06.04.2022

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