Nallammal vs The Tahsildar
2022 Latest Caselaw 17162 Mad

                                                                              S.A.(MD) No.268 of 2016



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 02.11.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                              S.A.(MD) No.268 of 2016

                     1.Nallammal
                     2.Gopal
                     3.Parvathi
                     4.Paramasivam                               ... Appellants/Appellants/
                                                                     Plaintiffs

                                                           Vs

                     1.The Tahsildar,
                       Thiruvaiyaru,
                       Thanjavur District.

                     2.The State of Tamil Nadu,
                       By its District Collector,
                       Thanjavur.

                     3.Gopal

                     4.Ramakrishnan                              ... Respondents/Respondents/
                                                                     Defendants

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 09.01.2009 made in A.S.No.56 of 2006 on
                     the file of the Additional Subordinate Court, Thanjavur, confirming the
                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD) No.268 of 2016



                     judgment and decree dated 17.04.2006 made in O.S.No.100 of 2005 on the
                     file of the District Munsif's Cout, Thiruvaiyaru.

                                   For Appellants    :      No appearance

                                   For Respondents :        No appearance

                                                    JUDGMENT

This matter is listed today under the caption 'notice section default cases' for

want of batta regarding the fourth respondent.

2. Today when the matter is taken up for hearing, none appears on behalf of

the appellants as well as the respondents. The appeal is of the year 2016,

and till date the appellants have not taken steps to pay the batta which

shows that the appellants are not interested in prosecuting the appeal.

Hence, this Court is inclined to dismiss the appeal for default. Accordingly,

this Second Appeal is dismissed for default. No costs.

02.11.2022 Internet:Yes Index:Yes/No

abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.268 of 2016

To

1.The Additional Subordinate Judge, Thanjavur.

2.The District Munsif, Thiruvaiyaru.

3.The Tahsildar, Thiruvaiyaru, Thanjavur District.

4.The District Collector, Thanjavur.

5.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.268 of 2016

N.SESHASAYEE, J.

abr

S.A.(MD) No.268 of 2016

02.11.2022

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