S.Anandan vs The Asst.Executive Engineer
2022 Latest Caselaw 17273 Mad

                                                                              S.A.Nos.584 & 585 of 2008

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 03.11.2022

                                                     CORAM

                         THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                            S.A.Nos.584 & 585 of 2008
                                       and M.P.Nos.1 of 2009 & 1 & 1 of 2008

                  S.Anandan                             .. Appellant in both the appeals

                                                      Versus
                  1.The Asst.Executive Engineer
                    Public Works Department
                    Water Spread Section, Bhavanisagar.

                  2.The Executive Engineer,
                    Public Works Department,
                    Water Spread Section, Bhavanisagar.

                  3.Chinna Angammal,                    .. Respondents in both the appeals

Common Prayer: These Second Appeals have been filed under Section 100 of C.P.C., against the common judgment and decree dated 04.09.2006 passed in A.S.Nos.49 & 50 of 2006 on the file of the II Additional Sub-Court, Coimbatore in modifying the judgment and decree dated 21.12.2005 passed in O.S.Nos.90 & 185 of 1998 on the file of the District Munsif Court, Mettupalayam.

                  For Appellant             :     No Appearance

                  For R1 & R2               :     Mr.R.Siddharth
                                                  Government Advocate

                  For R3                    :     Mr.Kasiraja

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

S.A.Nos.584 & 585 of 2008

KRISHNAN RAMASAMY, J.,

gbi

COMMON JUDGMENT

When these Second Appeals came up for hearing on 01.11.2022, there

was no representation for the appellant. However, with a view to afford an

opportunity to the appellant, the Second Appeals were posted today

(03.11.2022) under the caption 'for dismissal'. Even today, there is no

representation for the appellant. It appears that the appellant is not interested in

prosecuting the appeals further. Hence, these Second Appeals are dismissed for

non-prosecution. No costs. Consequently, connected Miscellaneous Petitions

are closed.

03.11.2022

gbi

S.A.Nos.584 & 585 of 2008

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