Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Isack Sam vs Johnrose
2022 Latest Caselaw 3329 Mad

Citation : 2022 Latest Caselaw 3329 Mad
Judgement Date : 22 February, 2022

Madras High Court
Isack Sam vs Johnrose on 22 February, 2022
                                                          1        S.A.(MD)No.469 OF 2010

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED: 22.02.2022

                                                  CORAM

                       THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                         S.A.(MD)No.469 of 2010

                     Isack Sam                           ... Appellant / Respondent /
                                                               Plaintiff

                                                   Vs.


                     1. Johnrose                   ... Respondent / Appellant /
                                                         1st Defendant

                     2. Lawrence

                     3. Sundarraj

                     4. Rethinamony

                     5. Kollanchi Village Panchayat,
                        Rep. By the Commissioner,
                        Killiyoor Panchayat Union,
                        Tholayavattam,
                        Villavancode Taluk,
                        Kanyakumari District.

                     6. The District Panchayat Officer,
                        District Collector's Office,
                        Nagercoil,
                        Kanyakumari District.

                     7. The District Collector,
                        Kanyakumari District,
                        Nagercoil.



https://www.mhc.tn.gov.in/judis
                     1/4
                                                                 2     S.A.(MD)No.469 OF 2010

                     8. Albert Sam

                     9. Victoriyal

                     10. Selvi Sarojini

                     11. Varuvel

                     12. Paulswamy                   ... Respondents / Respondents /
                                                           Defendants 2 to 12



                                  Prayer: Second appeal filed under Section 100 of
                     C.P.C.,      to   set   aside   the    Judgment   and   Decree    dated
                     13.04.2009 made in A.S.No.15 of 2008 on the file of the Sub
                     Judge, Kuzhithurai, reversing the Judgment and Decree dated
                     28.11.2007 made in O.S.No.37 of 1999 on the file of the
                     Principal District Munsif, Kuzhithurai and allow this second
                     appeal.


                                  For Appellant       : Mr.K.Neelamegam


                                  For R-1             : Mr.K.N.Thambi

                                  For R-7             : Mr.N.Muthu Vijayan,
                                                        Special Government Pleader.

                                  For R-5             : Mr.S.C.Herold Singh


                                                           ***




https://www.mhc.tn.gov.in/judis
                     2/4
                                                              3         S.A.(MD)No.469 OF 2010

                                               JUDGMENT

The learned counsel reports no instructions.

2. This second appeal is dismissed for

non-prosecution. Registry shall entertain any petition for

restoration, only if the appellant pays a sum of Rs.10,000/-

towards costs to the credit of the Tamil Nadu Legal Services

Authority, Madurai Bench of Madras High Court, Madurai. No

costs.



                                                                               21.02.2022

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1. The Sub Judge, Kuzhithurai.

2. The Principal District Munsif, Kuzhithurai.

3. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai. https://www.mhc.tn.gov.in/judis

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.469 of 2010

22.02.2022

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter