Balasundaram vs C.Thangadurai
2023 Latest Caselaw 5994 Mad

                                                                               C.M.A.(MD).No.1323 of 2011


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 12.06.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                             C.M.A(MD)No.1323 of 2011
                                                       and
                                               M.P.(MD) No.1 of 2011

                     Balasundaram                                 .....Appellant/3rd Respondent/
                                                                      3rd Defendant
                                                           -vs-

                     1. C.Thangadurai

                     2. Thiruvaduthurai Athinam
                        Thiruvaduthurai Office,
                        Tanjore District,
                        Represented by its Madathipathi.

                     3. Gopinathan,
                        Inspector of Properties of
                        Thiruvaduthurai Athinam,
                        Office of Thiruvaduthurai Athiman,
                        Suchindram,
                        Suchindram Village,
                        Agasteeswaram Taluk,
                        Kanyakumari District.                                ..... Respondents


                     PRAYER: Civil Miscellaneous Appeal filed under Order 43, Rule 1(U) of

                     C.P.C, against the judgment and decree of remand dated 22.02.2011 on the

                     file of the learned II Additional Subordinate Judge, Nagercoil, made in


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                     1/4
                                                                              C.M.A.(MD).No.1323 of 2011


                     A.S.No.47 of 2010 on his file, setting aside the judgment and decree dated

                     18.09.2009 on the file of the learned I Additional District Munsif, Nagercoil,

                     made in O.S.No.44 of 2007.


                                           For Appellant    : No appearance

                                           For Respondents : Mr.T.Arul – for R1
                                                           : Mr.B.Brijesh Kishore – for R2
                                                           : No appearance – for R3



                                                      JUDGMENT

Though the matter was listed on 07.06.2023, there was no

representation on the side of the appellant. Hence, the matter is listed today

under the caption “For Dismissal”. Even today, there is no representation on

the side of the appellant. Hence, the Civil Miscellaneous Appeal stands

dismissed for default. There shall be no order as to costs. Consequently

connected Miscellaneous Petition is closed.

                                                                                           12.06.2023
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi

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

C.M.A.(MD).No.1323 of 2011

To

1. The II Additional Subordinate Judge, Nagercoil.

2. The I Additional District Munsif, Nagercoil.

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

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

C.M.A.(MD).No.1323 of 2011

R.VIJAYAKUMAR,J.

ebsi

C.M.A.(MD)No.1323 of 2011

12.06.2023

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