Madras High Court
M/S.New Ambadi Estates Pvt Ltd vs The State Of Tamil Nadu on 13 April, 2023
S.A.Nos.553, 697 & 698 of 2003
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 13.04.2023
CORAM
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
S.A.Nos.553, 697 and 698 of 2003
C.M.PNos.6636 to 6639 and 4869 of 2003
M/s.New Ambadi Estates Pvt Ltd.,
rep by its Manager authorised AGent ....Plaintiff/Appellant/
Appellant in all S.As
-Vs-
The State of Tamil Nadu,
represented by
The Collector,
Nagercoil. ...Defendant/Respondent/
Respondent in all S.As
PRAYER in S.A.No.553 of 2003: Second Appeal filed under Section 100
of the Civil Procedure Code, against the judgment and decree dated
25.11.2002 passed in A.S.No.66 of 2001 by the Principal District Judge,
Kanyakumari District, Nagercoil, confirming the judgment and decree dated
21.03.2001 passed in O.S.No.25 of 1979 by the Subordinate Court,
Kuzhithurai.
_________
Page 1 of 5
https://www.mhc.tn.gov.in/judis
S.A.Nos.553, 697 & 698 of 2003
PRAYER in S.A.No.697 of 2003: Second Appeal filed under Section 100
of the Civil Procedure Code, against the judgment and decree dated
14.01.2003 passed in A.S.No.57 of 2002 by the Additional District Judge,
Kanyakumari District, Nagercoil, confirming the judgment and decree dated
25.02.2002 passed in O.S.No.127 of 1992 by the Subordinate Court,
Padmanabapuram.
PRAYER in S.A.No.698 of 2003: Second Appeal filed under Section 100
of the Civil Procedure Code, against the judgment and decree dated
14.01.2003 passed in A.S.No.58 of 2002 by the Additional District Judge,
Kanyakumari District, Nagercoil, confirming the judgment and decree dated
25.02.2002 passed in O.S.No.16 of 1996 by the Subordinate Judge,
Padmanabapuram.
For Appellant : Mr.Sureshkumar
in all S.As for M/s.S.Thankasivan
For Respondent : Mr.A.Kannan
in all S.As Additional Government Pleader
_________
Page 2 of 5
https://www.mhc.tn.gov.in/judis
S.A.Nos.553, 697 & 698 of 2003
COMMON JUDGMENT
When these second appeals are taken up for hearing today, the
learned counsel appearing for the appellant appeared and seeks
adjournment. The second appeal is pending from the year 2003 and despite
sufficient opportunity was given to the appellant, he is not ready to proceed
with the appeal.
2.In view of the above, these Second appeals are 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 he deposits the cost of Rs.1,00,000/-. Consequently, connected
C.M.Ps are closed.
13.04.2023
NCC:Yes/No
Index:Yes/No
Internet:Yes/No
_________
Page 3 of 5
https://www.mhc.tn.gov.in/judis
S.A.Nos.553, 697 & 698 of 2003
To
1.The Principal District Judge,
Kanyakumari District,
Nagercoil.
2.The Additional District Judge,
Kanyakumari District,
Nagercoil.
3.The Subordinate Judge,
Padmanabapuram.
4.The Subordinate Court,
Kuzhithurai.
5. The Section Officer,
VR Section,
Madurai Bench of Madras High Court,
Madurai.
_________
Page 4 of 5
https://www.mhc.tn.gov.in/judis
S.A.Nos.553, 697 & 698 of 2003
P.VELMURUGAN,J.
Ns
S.A.Nos.553, 697 and 698 of 2003
C.M.PNos.6636 to 6639 and 4869 of 2003
13.04.2023
_________
https://www.mhc.tn.gov.in/judis
