Kasi Viswanathan vs The Executive Officer
2022 Latest Caselaw 18225 Mad

                                                                                  S.A(MD)No.484 of 2011

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 16.12.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                             S.A(MD)No.484 of 2011
                                                     and
                                             M.P(MD) No.1 of 2011

                 Kasi Viswanathan                                               ...Appellant
                                                        -Vs-


                 The Executive Officer,
                 Nataraja Thirukovil,
                 Nilakkottai,
                 Dindigul District.                                         ... Respondent


                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil

                 Procedure, to set aside the judgment and decree in A.S.No.10 of 2006, dated

                 17.09.2010, on the file of the Additional Sub Court, Dindigul, reversing the

                 judgment and decree in O.S.No.19 of 2003, dated 11.11.2005, on the file of the

                 District Munsif Court, Nilakkottai, by allowing this appeal.




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                     S.A(MD)No.484 of 2011

                                          For Appellant      : No appearance

                                           For Respondent    : Mr.M.Nagarajan


                                                          JUDGMENT

When the matter was taken up for hearing on 15.12.2022, there was no

representation for the appellant. In order to give an opportunity to the appellant,

the matter was adjourned to today (i.e.,) 16.12.2022 under the caption 'for

dismissal'.

2.Even today, there is no representation for the appellant. Hence, this

Second Appeal is dismissed for default. No costs. Consequently, connected

miscellaneous petition is closed.

16.12.2022 Index : Yes / No Internet : Yes / No cp

To

1.The Additional Subordinate Judge, Dindigul.

https://www.mhc.tn.gov.in/judis S.A(MD)No.484 of 2011

2.The District Munsif, Nilakkottai.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.484 of 2011

S.SOUNTHAR, J.

CP

S.A(MD)No.484 of 2011

16.12.2022

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