G.Nallamuthu vs Nagapattinam Muncipality
2022 Latest Caselaw 5937 Mad

                                                                           S.A.Nos.1486 to 1489 of 2011
                                                                         and M.P.Nos.1, 1, 1 & 1 of 2011


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :      23.03.2022

                                                      CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                            S.A.Nos. 1486 to 1489 of 2011
                                                        and
                                             M.P.Nos.1, 1, 1 & 1 of 2011

                     G.Nallamuthu                   ... Appellant in S.A.No.1486 of 2011

                     Natarajan                      ... Appellant in S.A.No.1487 of 2011

                     Vasantha                       ... Appellant in S.A.No.1488 of 2011

                     Panchanathi                    ... Appellant in S.A.No.1489 of 2011

                                                         Vs.

                     Nagapattinam Muncipality,
                     Represented by its Commissioner,
                     Nagapattinam Town.        ... Respondent in all S.As

                     Common Prayer: Second Appeals filed under Section 100 Civil
                     Procedure        against the decree and judgment dated 30.09.2011 in
                     A.S.Nos.13, 14, 17 & 18 of 2011 on the file of the Subordinate Court,
                     Nagapattinam, upholding the decree and judgment dated 13.12.2010 in
                     O.S.Nos.229, 231/2007, 176/2008 & 230 of 2007 on the file of the
                     District Munsif Court, Nagapattinam.

                     Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                            S.A.Nos.1486 to 1489 of 2011
                                                                          and M.P.Nos.1, 1, 1 & 1 of 2011



                     In all S.As :

                                             For Appellants : No appearance



                                                COMMON JUDGMENT
                                   Though Mr.D.Balamurugan, Advocate, undertook to file

                     vakalat on behalf of the appellants in the above appeals, till date no

                     vakalat has been filed.

                                   2. Today, when the matter is taken up for hearing, there is no

                     representation for the appellants.

                                   3. In view of the same, these Second Appeals are dismissed for

                     non prosecution. No costs. Consequently connected miscellaneous

                     petitions are closed.



                                                                                          23.03.2022

                     Index: Yes/No
                     Internet: Yes/No
                     Speaking/Non-Speaking order
                     mtl




                     Page 2 of 3

https://www.mhc.tn.gov.in/judis
                                                                       S.A.Nos.1486 to 1489 of 2011
                                                                     and M.P.Nos.1, 1, 1 & 1 of 2011



                                                                      R. HEMALATHA, J.

mtl

To

1. The Subordinate Court, Nagapattinam.

2. The District Munsif Court, Nagapattinam.

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

S.A.Nos. 1486 to 1489 of 2011 and M.P.Nos.1, 1, 1 & 1 of 2011

23.03.2022

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