Lakkumanan vs State Of Tamil Nadu
2022 Latest Caselaw 1512 Mad

                                                                               S.A.No.1841 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 31.01.2022

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A.No.1841 of 2003
                                                      and
                                       C.M.P.Nos.16748 and 18136 of 2003
                                                      and
                                       C.M.P.Nos.11998 and 11999 of 2004


                     Lakkumanan                                 ... Appellant/
                                                                    Appellant/4th Plaintiff
                                                        Vs.
                     State of Tamil Nadu
                     Through the District Collector,
                     Tirunelveli District,
                     Kokkirakulam,
                     Tirunelveli-9.                            ... Respondent/
                                                                   Respondent/ defendant

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree in A.S.No.116 of 2002,
                     on the file of the Additional Subordinate Judge I, Tirunelveli, dated
                     24.01.2003 confirming the judgment and decree in O.S.No.628 of 1991
                     on the file of the Additional District Munsif Court I, Tirunelveli dated
                     03.11.1999.




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.1841 of 2003




                                         For Appellant     : No appearance
                                         For Respondent    : Mr.A.Sivanupandian
                                                             Government Advocate


                                                          JUDGMENT

The learned counsel for the appellant reported no instructions on

25.01.2022. Registry was directed to print the name of the appellant and

the same was listed on 28.01.2022. Since there was no representation on

the side of the appellant, the matter is listed today under the caption “for

dismissal”. Even today, there is no representation on the side of the

appellant. The Second Appeal is dismissed for default. No costs.

Consequently, connected Miscellaneous Petitions are closed.

                                                                                 31.01.2022

                     gbg
                     Index        :      Yes / No
                     Internet     :      Yes / No
                     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.

https://www.mhc.tn.gov.in/judis S.A.No.1841 of 2003

To

1.The Additional Subordinate Judge I, Tirunelveli,

2.The Additional District Munsif Court I, Tirunelveli.

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

https://www.mhc.tn.gov.in/judis S.A.No.1841 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1841 of 2003

Dated:

31.01.2022

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