Pillaiyan Kattalai vs Kandasamy Pandian (Died)
2023 Latest Caselaw 9538 Mad

                                                                            S.ANos.1468 & 1469 of 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated : 02.08.2023

                                                        CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                           S.A.Nos.1468 and 1469 of 2002

                     Pillaiyan Kattalai
                     Tirunelveli Town through its
                     Executive Officer,
                     35, Sudalaimadan Kovil Street,
                     Tirunelveli Town.
                                                             ... Appellant in both Second Appeals

                                                           -vs-

                     1.Kandasamy Pandian (died)

                     2.Ramiah Thevar
                     3.Balasubramanian
                     4.Subbulakshmi
                     5.Sivasubramanian
                     6.Ganesan
                     (Respondents 4 to 6 are brought on record as LRs of
                     deceased 1st respondents vide order dated 15.06.2023
                     made in CMP Nos.15390 to 15393 of 2003)
                                                                                      ... Respondents

                     COMMON PRAYER: Second Appeals filed under Section 100 Code of
                     Civil Procedure against the Judgment and Decree dated 30.01.2002 made
                     in A.S.Nos.37 of 1999 and 72 of 2001 on the file of the I Additional
                     District Judge-cum-Chief Judicial Magistrate, Tirunelveli reversing the
                     Judgment and Decree dated 23.12.1998 made in O.S.No.44 of 1996 on
                     the file of the Additional Sub-Court, Tenkasi.

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                                                                          S.ANos.1468 & 1469 of 2002

                     In both appeals;

                                    For Appellant          ... Mr.A.R.Nixon
                                    For Respondents        ... Mr.T.S.Mohamed Mohideen



                                                  COMMON JUDGMENT

                                  When the matter is taken up for hearing today, the learned counsel

                     for the appellant would submit that there is no instruction from the

                     appellant.



                                  2. In view of the above submission, these Second Appeals are

                     dismissed for non-prosecution. No costs.

                                                                                        02.08.2023
                     NCC : Yes/No
                     Index : Yes/No
                     Internet: Yes
                     skn


                     To:

                     1.The I Additional District Judge-cum-
                     Chief Judicial Magistrate, Tirunelveli.

                     2.The Additional Sub-Court, Tenkasi.

                     3.The Section Officer,
                       V.R. Section,
                       Madurai Bench of Madras High Court,
                       Madurai.


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                                        S.ANos.1468 & 1469 of 2002




                                  KRISHNAN RAMASAMY, J.

skn

S.A.Nos.1468 and 1469 of 2002

02.08.2023

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