The President vs Sakthivel Ambalam
2023 Latest Caselaw 8807 Mad

                                                                                 S.A.No.1599 of 2003




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 21.07.2023

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                 S.A.No.1599 of 2003


                     The President,
                     Karuthampattu Panchayat.                            ... Appellant

                                                       Vs.

                     1.Sakthivel Ambalam

                     2.The District Collector,
                       Sivagangai,
                       Sivagangai District.                                ... Respondents

                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 16.07.2003 made in A.S.No.
                     13 of 2003, on the file of the Sub-Court, Devakottai reversing the judgment
                     and decree of the District Munsif, Sivagangai, dated 08.01.2003 made in
                     O.S.No.107 of 1999.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1599 of 2003


                                            For Appellant      : No appearance

                                            For R-1            : No appearance

                                            For R-2            : Mr.A.Baskaran
                                                                 Additional Government Pleader


                                                      JUDGMENT

When the matter was taken up for hearing on 19.07.2023, there

was no representation for the appellant, hence, the matter was directed to be

listed on 21.07.2023 under the caption 'for dismissal'. Today when the

matter is taken up for hearing, there is no representation for the appellant.

The appeal is of the year 2003. Despite sufficient opportunity given to the

appellant, the appellant has not come forward to prosecute the appeal.

Therefore, this Second Appeal is dismissed for non-prosecution. No costs.

Index : Yes / No Speaking Order : Yes / No 21.07.2023 am

https://www.mhc.tn.gov.in/judis S.A.No.1599 of 2003

To

1.The Sub-Court, Devakottai.

2.The District Munsif, Sivagangai,

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

https://www.mhc.tn.gov.in/judis S.A.No.1599 of 2003

KRISHNAN RAMASAMY, J.

am

S.A.No.1599 of 2003

21.07.2023

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