S.Sonaimuthu vs Ganesan Asari ....1St
2022 Latest Caselaw 17170 Mad

                                                                               S.A.(MD) No.341 of 2015



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 02.11.2022

                                       CORAM : JUSTICE N. SESHASAYEE

                                            S.A.(MD) No.341 of 2015
                                                     and
                                             M.P(MD).No.1 of 2015

                     S.Sonaimuthu                      ...Appellant/4th Respondent/4th Defendant

                                                          -vs-


                     1.Ganesan Asari                    ....1st Respondent/Appellant/Plaintiff

                     2.State of Tamil Nadu
                       Rep.through the
                      District Collector,
                      Maruthupandiyar Nagar,
                      Sivagangai Town,
                      Sivagangai District.

                     3.Thiruppuvanam Panchayat Union
                       Represented by its Commissioner,
                       Manamadurai Taluk,
                       Sivagangai District.

                     4.The Panchayat President,
                       Thiruppachethi,
                       Manamadurai Taluk,
                       Sivagangai District.



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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD) No.341 of 2015



                     5.Muthuraja                     ...Respondents 2 to 5/Respondents 1 to 3 and 5
                                                                /Defendants 1 to 3 and 5

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 19.08.2014 passed in A.S.No.26 of 2012 on
                     the file of the Sub-Court, Sivagangai which was reversed in O.S.No.145 of
                     2003 on the file of the Principal District Munsif, Manamadurai dated
                     10.11.2011.

                                   For Appellant      :         No appearance

                                   For Respondents    :        No appearance

                                                           *******

                                                          JUDGMENT

There is no representation for the appellant and the respondents. Hence,

this second appeal is dismissed for default. No costs. Connected

miscellaneous petition is closed.

02.11.2022 Internet:Yes Index:Yes/No

ssb

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.341 of 2015

To

1. Sub-Court, Sivagangai

2. Principal District Munsif, Manamadurai

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.341 of 2015

N. SESHASAYEE, J.

ssb

S.A.(MD) No.341 of 2015

02.11.2022

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