Tamil Nadu Electricity Board vs Annammal
2023 Latest Caselaw 5336 Mad

                                                                               S.A.No.1111 of 2000

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 02.06.2023

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                              S.A.No.1111 of 2000
                                                     and
                                           C.M.P(MD)No.5704 of 2020


                 Tamil Nadu Electricity Board
                 rep. by its Superintending Engineer,
                 Maharaja Nagar,
                 Palayamkottai
                 Tirunelveli-11.                                ...Appellant

                                                        -Vs-
                 1.Annammal
                 2.Veerammal
                 3.Thangamuthu
                 4.Arumugam                                     ...Respondents


                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree dated 03.02.2000 made in A.S.No.151/92 on the
                 file of the learned Subordinate Judge, Ambasamudram reversing the judgment
                 and decree dated 20.04.1990 made in O.S.No.107 of 1985 on the file of the
                 Additional District Court, Ambasamudram.



                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.1111 of 2000

                                          For Appellant     : Mr.B.Ramanathan
                                          For Respondents : No appearance

                                                          JUDGMENT

The appeal has already been dismissed on 13.08.2019 against the third

respondent for non payment of batta. The application in C.M.P(MD)No.5704 of

2020 has been filed to condone the delay of 210 days in setting aside the order

dated 13.08.2019 passed in S.A.No.1111 of 2009 dismissing the above appeal for

non-payment of batta for R3. First respondent already died, steps are taken.

2. Pending application R2 & R4 died and the steps were not taken.

Therefore, the second appeal is dismissed as abated and consequently, connected

C.M.P(MD)No.5704 of 2020. No cost.

                                                                                      02.06.2023

                 NCC      : Yes/No
                 Index : Yes / No
                 Internet : Yes / No
                 am

https://www.mhc.tn.gov.in/judis S.A.No.1111 of 2000

To

1.The Subordinate Judge, Ambasamudram.

2.The Additional District Court, Ambasamudram.

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

https://www.mhc.tn.gov.in/judis S.A.No.1111 of 2000

P.VELMURUGAN, J.

am

S.A.No.1111 of 2000

02.06.2023

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