S.Selvam vs Sivakumar
2022 Latest Caselaw 17543 Mad

                                                        1

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 10.11.2022

                                                    CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                            C.M.P.(MD)No.8177 of 2022
                                         in A.S.(MD) SR. No.12078 of 2022
                                                       and
                                          A.S.(MD) SR. No.12078 of 2022


                S.Selvam                                      ... Petitioner/Appellant

                                                       Vs.

                1.Sivakumar,
                  The Sub Inspector of Police,
                  Taluk Police Station,
                  Sivagangai.

                2.Arul Pitchai @ Kalidoss
                  Head Constable,
                  Taluk Police Station,
                  Sivagangai.

                3.The District Collector,
                  Sivagangai District,
                  Sivagangai.                                ... Respondents/Defendants

                Prayer in C.M.P.(MD)No.8177 of 2022 : This Civil Miscellaneous Petition
                filed under Order 44 Rule (1) of C.P.C., to permit the present appeal without
                court fee as the petitioner has already filed pauper Original Petition and after
                trial it was allowed in the Sub Court, Sivagangai and this petition may also be
                allowed in this Court.

https://www.mhc.tn.gov.in/judis
                                                           2




                Prayer in A.S.(MD)SR.No.12078 of 2022 : This Appeal Suit filed under
                Section 96 of C.P.C., to set aside the judgment and decree of the learned
                Subordinate Judge at Sivagangai made in O.S.No.31 of 2015 and allow this
                appeal by dismissing the suit with cost.

                          For Petitioner         : No appearance
                          For Respondents        : Mr.N.Muthu Vijayan,
                                                   Special Government Pleader for R3
                                                  No appearance for R1 and R2


                                                     ORDER

Since there was no representation for the petitioner for the past two

hearings, the matter was directed to be posted under the caption 'for dismissal'.

Even today, there is no representation for the petitioner and Batta also not paid.

Hence, this Civil Miscellaneous Petition is dismissed. Consequently,

A.S.(MD)SR.No.12078 of 2022 stands rejected at the SR stage itself.

10.11.2022 Index :yes/No Internet:yes/No csm

To

1.The District Collector, Sivagangai District, Sivagangai.

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

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

K.MURALI SHANKAR,J.

csm

C.M.P.(MD)No.8177 of 2022 in A.S.(MD) SR. No.12078 of 2022 and A.S.(MD) SR. No.12078 of 2022

10.11.2022

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