Thangappan vs Purushothaman Nair
2022 Latest Caselaw 17319 Mad

                                                                           S.A.(MD) No.603 of 2005



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 04.11.2022

                                    CORAM : JUSTICE N.SESHASAYEE

                                             S.A.(MD) No.603 of 2005

                     1.Thangappan
                     2.Ponnumani
                     3.R.Arunachalam
                     4.S.Vincent
                     5.K.Kamalasanan
                     6.K.Parameswaran Nadar
                     7.A.Ramalingam
                     8.T.Thangappan
                     9.A.Thangaraj
                     10.P.Sasi
                     11.K.Suresh                       ... Appellants/Third Parties/Nil

                                                       Vs
                     1.Purushothaman Nair
                     2.Mr.Viswamparan Nair
                     3.Mr.Sudaresan Nair
                     4.Hariharan Nair

                     5.Commissioner,
                       HR & CE,
                       Nungambakkam High Road,
                       Chennai-34.

                     6.Asst. Commissioner,
                       HR & CE, Vadiveeswaram,
                       Nagercoil.                      ... Respondents/Respondents/
                                                           Defendants
                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD) No.603 of 2005




                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 22.11.2002 made in A.S.No.150 of 1998 on
                     the file of the Subordinate Court, Kuzhithurai, confirming the judgment and
                     decree dated 11.09.1998 made in O.S.No.31 of 1991 on the file of the II
                     Additional District Munsif's Court, Kuzhithurai.

                                   For Appellants   :     No appearance

                                   For Respondents :      Mr.K.P.Narayana Kumar for RR3 & 4

                                                    :     Mr.N.Ramesh Arumugam
                                                          Government Advocate for RR5 & 6

                                                    :     No appearance for RR1 & 2


                                                    JUDGMENT

When the matter was taken up for hearing on 02.11.2022, the learned

counsel for the 10th appellant made a submission he has already given

change of vakalath. Hence, this Court directed the Registry to print the

name of the 10th appellant in the cause list, and post the matter on

04.11.2022.

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.603 of 2005

2. Today when the matter was taken up, none appears on behalf of the

appellants. Hence, this Second Appeal is dismissed for non-prosecution.

No costs.

04.11.2022 Internet:Yes Index:Yes/No

abr

To

1.The Subordinate Judge, Kuzhithurai.

2.The II Additional District Munsif, Kuzhithurai.

3.The Commissioner, HR & CE, Nungambakkam High Road, Chennai-34.

4.The Assistant Commissioner, HR & CE, Vadiveeswaram, Nagercoil.

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.603 of 2005

N.SESHASAYEE, J.

abr

S.A.(MD) No.603 of 2005

04.11.2022

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