Thanjavur Municipality vs K.P.Bose
2023 Latest Caselaw 4936 Mad

                                                                           S.A.Nos.1185 to 1187 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 27.04.2023

                                                     CORAM

                                   THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                           S.A.Nos.1185 to 1187 of 2003

                     Thanjavur Municipality,
                     Rep. by its Commissioner,
                     Thanjavur.                           ...Appellant in all appeals

                                                        vs.

                     1.K.P.Bose

                     2.Tamil Nadu Electricity Board,
                       Rep. by its Assistant Director,
                       Thanjavur Town.                ... Respondents in S.A.No.1185 of 2003


                     1.S.Pushpavalli

                     2.S.Selvakumar

                     3.S.Chandrasekar

                     4.S.Seenisamy

                     5.Tamil Nadu Electricity Board,
                       Rep. by its Assistant Director,
                       Thanjavur Town.                ... Respondents in S.A.No.1186 of 2003




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                                                                             S.A.Nos.1185 to 1187 of 2003




                     1.Chelliah Thevar

                     2.Tamil Nadu Electricity Board,
                       Rep. by its Assistant Director,
                       Thanjavur Town.                ... Respondents in S.A.No.1187 of 2003


                     Common Prayer: Second Appeals filed under Section 100 of the Code of
                     Civil Procedure against the Judgment and Decree dated 27.11.2001 in
                     A.S.Nos.109, 111 and 112 of 2001 respectively on the file of the
                     Principal District Court, Thanjavur reversing the Judgment and Decree
                     dated 17.08.2001 in O.S.Nos.515, 512 and 511 of 1996 respectively on
                     the file of the District Munsif Court, Thanjavur.




                     In all the petitions,


                                  For Appellant         :    Mr.N.Dilipkumar

                                  For Respondents       :    No appearance


                                                    COMMON ORDER



                                  The Thanjavur Municipality, represented by its Commissioner,

                     Thanjavur is the appellant in all the appeals.



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                                                                              S.A.Nos.1185 to 1187 of 2003



                                  2. The learned counsel appearing for the appellant has filed a

                     Memo dated 15.04.2023 stating that the prayer sought for in the Second

                     Appeals have become infructuous.



                                  3. No representation for the respondents.



                                  4. In view of the Memo dated 15.04.2023 filed by the learned

                     counsel appearing for the appellant, the Second Appeals are dismissed as

                     infructuous. No costs.

                                                                                         27.04.2023

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

                     mbi



                     To

                     1.The Principal District Court,
                       Thanjavur.

                     2.The District Munsif Court,
                       Thanjavur.



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                                             S.A.Nos.1185 to 1187 of 2003



                                          P.VELMURUGAN, J.

mbi

S.A.Nos.1185 to 1187 of 2003

27.04.2023

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