Ilangovan vs Panchayat Union
2023 Latest Caselaw 10763 Mad

                                                                              S.A.No.379 of 2002



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 18.08.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                             S.A.No.379 of 2002 &
                                          C.M.P.Nos.3005 & 3006 / 2002

                     1.Ilangovan
                     2.Mahalingam                                         ...Appellants
                                                         vs.
                     1.Panchayat Union,
                       Rep. by its Commissioner,
                       Peravurani Panchayat Union,
                       Thanjavur Distirct.

                     2.Rangarajan
                     3.Ramu
                     4.Karuppaiah
                     5.Nadimuthu
                     6.Maruthamuthu                                      ... Respondents

                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 31.10.2001 in A.S.No.
                     5 of 2001 on the file of the Sub Court, Pattukkottai reversing the
                     Judgment and Decree dated 30.08.2000 in O.S.No.463 of 1995 on the
                     file of the District Munsif Court, Pattukkottai.




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.379 of 2002



                     For Appellants                   :      No appearance
                     For Respondents                  :      No appearance


                                                            JUDGMENT

Since Mr.V.Bharathidasan, learned counsel who appeared for the

appellants has been elevated as Judge, Elevation Memo was sent to the

appellants and the same was also served on the appellants on 30.11.2021

itself.

2. Inspite of the receipt of Elevation Memo, no steps were taken by

the appellants either to appear before this Court or to engage a counsel,

which shows that the appellants are not interested to prosecute with the

appeal. In view of the same, the Second Appeal is dismissed for non-

prosecution. No costs. Consequently, the connected Miscellaneous

Petitions are closed.

18.08.2023

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

https://www.mhc.tn.gov.in/judis S.A.No.379 of 2002

To

1.The Sub Judge, Pattukkottai

2.The District Munsif, Pattukkottai

3.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.379 of 2002

KRISHNAN RAMASAMY, J.

mbi

S.A.No.379 of 2002

18.08.2023

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