Ramanathapuram Samasthanam vs The State Of Tamilnadu
2023 Latest Caselaw 1393 Mad

                                                                            S.A(MD)No.34 of 2016

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 03.02.2023

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                              S.A(MD)No.34 of 2016

                 Ramanathapuram Samasthanam
                 Through its Hereditary Trustee
                 Rani R.B.K.Rajeswari Nachiar
                 W/o.Veeraraj Kumar
                 Door No.9, Palace
                 Ramanatharpuram Town & Taluk,
                 Ramanathapuram District.                                      ...Appellant
                                                      -Vs-


                 1.The State of Tamilnadu,
                   Represented through its
                   District Collector,
                   Ramanathapuram District,
                   Ramanathapuram.

                 2.The Tahsildar
                   Rameswaram,
                   Ramanathapuram District.                                   ... Respondents

                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure, to set aside the judgment and decree dated 12.09.2014 made in
                 A.S.No.36 of 2010 on the file of the Sub Court, Ramanathapuram, confirming the


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https://www.mhc.tn.gov.in/judis
                                                                                      S.A(MD)No.34 of 2016

                 decree and judgment dated 30.10.2009 made in O.S.No.15 of 2008 on the file of
                 the learned District Munsif cum Judicial Magistrate, Rameswaram.


                                           For Appellant     : No appearance

                                           For Respondent     : Mr.J.K.Jayaseelan
                                                                Government Advocate

                                                           JUDGMENT

When the matter was listed for hearing on 01.02.2023, there was no

representation for the appellant in the forenoon as well as afternoon session.

Therefore, in order to give an opportunity to the appellant, the second appeal is

listed today (i.e.,) 03.02.2023 under the caption 'for dismissal'.

2. Even today, there is no representation for the appellant. Hence, this

Second Appeal is dismissed for default. However, there shall be no order as to

costs.

                                                                                     03.02.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No
                 cp

https://www.mhc.tn.gov.in/judis S.A(MD)No.34 of 2016

To

1.The Sub Court, Ramanathapuram.

2.The District Munsif cum Judicial Magistrate, Rameswaram.

3.The District Collector, Ramanathapuram District, Ramanathapuram.

4.The Tahsildar Rameswaram, Ramanathapuram District.

5.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

S.SOUNTHAR, J.

https://www.mhc.tn.gov.in/judis S.A(MD)No.34 of 2016

CP

S.A(MD)No.34 of 2016

03.02.2023

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