Arumugam Pillai Seethaiammal ... vs State Of Tamil Nadu
2023 Latest Caselaw 4212 Mad

                                                                                   S.A.No.439 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 13.04.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               S.A.No.439 of 2003

                 Arumugam Pillai Seethaiammal College,
                 Rep.by its Secretary,
                 Mr.N.Rameswaran,
                 Arumugam Maaligai,
                 Thirupathur,
                 Sivagangai District.                              ...Plaintiff/Appellant/Appellant


                                                       -Vs-
                 State of Tamil Nadu
                 Rep.by District Collector,
                 P.M.T.District,
                 Now Sivagangai District,
                 Sivagangai District.                         .. Defendant/Respondent/Respondent




                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree passed in A.S.No.127 of 2001 dated 24.09.2002
                 on the file of the learned Principal District Judge, Sivagangai, confirming the
                 decree and judgment passed in O.S.No.6 of 1996 dated 30.08.2001 on the file of
                 the Subordinate Court, Sivagangai.


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                          S.A.No.439 of 2003

                                           For Appellant      : No-appearance
                                           For Respondents : Mr.R.Baskaran
                                                             Additional Advocate General
                                                             assisted by
                                                             Mr.A.Kannan
                                                             Additional Government Pleader




                                                           JUDGMENT

When the matter is taken up for hearing today, there is no representation

for the appellant. The appeal is in the year 2003. Despite sufficient opportunity

given to the appellant, the appellant has not come forward to prosecute the

appeal. Therefore, this Second Appeal is dismissed for default with costs of

Rs.1,00,000/- (Rupees One Lakh only) payable by the appellant to the Registry. In

case the appellant has filed any application to restore the appeal, Registry is

directed not to take the application on file unless the appellant deposits the said

amount imposed by this Court.

                                                                                          13.04.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 SSB

https://www.mhc.tn.gov.in/judis S.A.No.439 of 2003

To

1.Principal District Court, Sivagangai,

2. Subordinate Court, Sivagangai.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.439 of 2003

P.VELMURUGAN, J.

SSB

S.A.No.439 of 2003

13.04.2023

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