Thirumalai vs Tenkasi Panchayat Union
2023 Latest Caselaw 1546 Mad

                                                                               S.A.(MD) No.251 of 2005



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 09.02.2023

                                                      CORAM

                                   THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                              S.A.(MD) No.251 of 2005

                     Melagaram Village,
                     Peraikulam Ayacutdars,
                     Through its present representatives

                     1.Thirumalai

                     2.K.Arumugam                          ... Appellants/Appellants 3 & 4/
                                                               Plaintiffs 3 & 4

                                                           Vs

                     1.Tenkasi Panchayat Union,
                       Through its Commissioner,
                       Tenkasi Town and Taluk,
                       Tirunelveli District.               ... 1st Respondent/Respondent/
                                                               Defendant

                     2.M.R.Sankaranarayanan
                     3.P.M.Subbiah                         ... Respondents 2 & 3/
                                                               Appellants 1 & 2/Plaintiffs 1 & 2

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 23.07.2003 made in A.S.No.95 of 1998 on


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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                     S.A.(MD) No.251 of 2005



                     the file of the Sub Court, Tenkasi confirming the judgment and decree dated
                     29.04.1995 made in O.S.No.432 of 1993 on the file of the District Munsif's
                     Court, Tenkasi.

                                       For Appellants      :     No appearance

                                       For R1              :     Mr.D.Nallathambi

                                                         JUDGMENT

When the matter was taken up for hearing on 10.01.2023, the learned

counsel for the appellants reported 'no instructions' and made an

endorsement to that effect in the grounds of second appeal. Therefore, the

Registry was directed to delete the name of the learned counsel for the

appellants and post the second appeal by printing the name of the

appellants. Today (09.02.2023), the second appeal is listed by printing the

name of the appellants. There is no representation for the appellants.

Hence, this Second Appeal is dismissed for default. However, there shall be

no order as to costs.

09.02.2023 NCC: Yes/No Index:Yes/No abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.251 of 2005

To

1.The Sub Judge, Tenkasi.

2.The District Munsif, Tenkasi.

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

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.251 of 2005

S.SOUNTHAR, J.

abr

S.A.(MD) No.251 of 2005

09.02.2023

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