Thavasi Konar vs Thavasi Konar
2023 Latest Caselaw 9929 Mad

                                                                                S.A.No.1555 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 08.08.2023

                                                         CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                    S.A.No.1555 of 2003

                     Thavasi Konar
                                                                                       ... Appellant

                                                            -vs-
                     1.Thavasi Konar

                     2.The Tahsildar,
                       Srivilliputhur Taluk Office,
                       Srivilliputhur.
                                                                                    ... Respondents

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure, against the Judgment and Decree dated 28.04.2003 made in
                     A.S.No.61 of 2002 on the file of the Subordinate Judge, Srivilliputhur
                     reversing the Judgment and Decree dated 17.09.2002 made in O.S.No.
                     413 of 1999 on the file of the Additional District Munsif, Srivilliputhur.



                                  For Appellant          ... No appearance

                                  For Respondents         ... Mr.T.Girish for R1
                                                             No appearance for R2




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                                                                              S.A.No.1555 of 2003


                                                       JUDGMENT

When the matter was taken up for hearing on 04.08.2023, there

was no representation for the appellant. Hence, it is listed today under

the caption “for dismissal”. Even today, there is no representation for the

appellant. Hence, the Second Appeal is dismissed for non-prosecution.

No costs.

08.08.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Subordinate Judge, Srivilliputhur

2.The Additional District Munsif, Srivilliputhur.

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

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

S.A.No.1555 of 2003

KRISHNAN RAMASAMY, J.

skn

S.A.No. 1555 of 2003

08.08.2023

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