Perambalur Town Panchayat vs Duraisamy
2022 Latest Caselaw 15409 Mad

                                                                                        S.A.No.1979 of 2003

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 15.09.2022

                                                       CORAM

                         THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY

                                                  S.A.No.1979 of 2003

                  Perambalur Town Panchayat
                  by its Executive Officer,
                  Peramballur.                                          .. Appellant

                                                        Versus


                  Duraisamy                                             .. Respondent


                            This Second Appeal has been filed under Section 100 of C.P.C., against
                  the judgment and decree passed by the Sub-Judge, Ariyallur in A.S.No.176 of
                  1993 dated 27.07.1998 allowing the appeal and reversing the decree and
                  judgment of the District Munsif, Peramballur in O.S.No.521 of 1989 dated
                  12.08.1993.



                  For Appellant               :     No Appearance

                  For Respondent              :     Mr.R.Gunasekaran
                                                    Mr.V.G.Suresh Kumar




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


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                                                                                   S.A.No.1979 of 2003



                                                                 KRISHNAN RAMASAMY, J.,



                                                                                                 gbi

                                                    JUDGMENT

When this Second Appeal came up for hearing on 13.09.2022, there was

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

opportunity to the appellant, the Second Appeal was directed to be posted

today i.e., on 15.09.2022 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 appeal further. Hence, this Second Appeal is

dismissed for non-prosecution. No costs.

15.09.2022

gbi

S.A.No.1979 of 2003

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