J.Chellappan vs Deputy Commissioner/Executive ...
2023 Latest Caselaw 4778 Mad

                                                                                  SA.No.1227 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 25.04.2023

                                                           CORAM

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                   SA.No.1227 of 2003


                     J.Chellappan                                       ...Appellant

                                                            vs.

                     Deputy Commissioner/Executive Officer,
                     Incorporated & Unincorporated Devasoms,
                     Suchindrum, Agatheeswaram Taluk,
                     Kanyakumari District.                              ... Respondent


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 13.09.2002 in A.S.No.
                     17 of 2002 on the file of the Subordinate Court, Padmanabhapuram
                     reversing the Judgment and Decree dated 14.08.2001 in I.A.No.1069 of
                     2000 in O.S.No.78 of 1981 on the file of the Additional District Munsif
                     Court, Padmanabhapuram.

                                  For Appellant        :      No appearance

                                  For Respondent       :      Mr.H.Thayumanaswamy




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                  SA.No.1227 of 2003



                                                        ORDER

When the matter was taken up for hearing today, i.e., on

25.04.2023, there is no representation for the appellant. The appeal is of

the year 2003. Despite sufficient opportunity being given to the

appellant, the appellant has not come forward to proceed with the appeal.

Therefore, this Second Appeal is dismissed for default with cost of Rs.

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

Registry to the credit of S.A.No.1227 of 2003. In case the appellant files

any application to restore the appeal, Registry is directed not to take the

application on file unless the appellant deposits the cost imposed by this

Court.

25.04.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis SA.No.1227 of 2003

To

1.The Subordinate Court, Padmanabhapuram

2.The Additional District Munsif Court, Padmanabhapuram.

https://www.mhc.tn.gov.in/judis SA.No.1227 of 2003

P.VELMURUGAN, J.

mbi

SA.No.1227 of 2003

25.04.2023

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