M.Kasthuri .... Pltff/Applnt/ vs Arulmighu Swaminatha
2023 Latest Caselaw 4217 Mad

                                                                                 S.A.No1907 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 13.04.2023

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.1907 of 2002


                     M.Kasthuri                                   .... Pltff/Applnt/Appellant
                                                     -Vs-

                     Arulmighu Swaminatha
                     Swami Devasthanam
                     Samimalai,
                     Represented by
                     its Asst. Commissioner                        ...Defdt./Respt./Respondent

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 10.09.2001 passed in A.S.No.
                     168 of 2000 by the Subordinate Court, Kumbakonam, confirming the
                     judgment and decree dated 09.08.1999 passed in O.S.No.241 of 1997 by the
                     District Munsif, Kumbakonam.
                                         For Appellants   : Mr.S.Sivathilagar
                                                            (No appearance)
                                         For Respondents : Mr.T.Antony Arulraj




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                                                                                       S.A.No1907 of 2002


                                                     JUDGMENT

When the second appeal is taken up for hearing today, there is no

representation on the side of the appellant. The learned counsel appearing

for the respondent is present. The second appeal is pending from the year

2002 and despite sufficient opportunity was given to the appellant, she is

not ready to proceed with the appeal.

2.In view of the above, this Second appeal is dismissed for default

with cost of Rs.1,00,000/-(Rupees One Lakh only) to be paid before the

Registry (Judicial). In case, the appellant files an application for restoration,

the Registry shall not take the application for restoration on file, unless she

deposits the cost of Rs.1,00,000/-.

13.04.2023 NCC:Yes/No Index:Yes/No Internet:Yes/No Ns

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https://www.mhc.tn.gov.in/judis S.A.No1907 of 2002

To

1.The Subordinate Court, Kumbakonam.

2.The District Munsif, Kumbakonam.

3. 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.No1907 of 2002

P.VELMURUGAN,J.

Ns

S.A.No.1907 of 2002

13.04.2023

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