Kannayan vs Sulochana
2023 Latest Caselaw 6524 Mad

                                                                                       S.A.No.688 of 2011



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 19.06.2023

                                                       CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                   S.A.No.688 of 2011

                     1.Kannayan
                     2.Azhaganantham                                       ... Appellants
                                                         ..Vs..

                     1.Sulochana
                     2.Government of Tamil Nadu
                       Represented by its District Collector,
                       Cuddalore.
                     3.The Tahsildar, Panruti                              ... Respondents


                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 31.01.2011 in A.S.No.21 of 2010 on the file
                     of the Sub Court, Panruti, upholding the decree and judgment dated
                     30.08.2008 in O.S.No.248 of 2007 on the file of the District Munsif
                     Court, Panruti.


                                          For Appellants          : No appearance
                                          For R1                  : Ms.Jayanthi Venkatesh
                                          For R2 & R3             : Dr.S.Suriya, AGP




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                                                                                   S.A.No.688 of 2011




                                                                          R. HEMALATHA, J.
                                                                                                mtl


                                                   JUDGMENT

When the second appeal came up for hearing on 15.06.2023,

there was no representation for the appellants and hence was directed to

be posted under the caption 'for dismissal' on 19.06.2023. Even today, i.e.,

19.06.2023 there is no representation for the appellants. Learned counsel

for the first respondent and learned Additional Government Pleader for

the respondents 2 & 3 are present.

2. In view of the same, the Second Appeal is dismissed for non

prosecution. No costs.

19.06.2023 Index : Yes/No Internet : Yes/No mtl To

1. The Sub Court, Panruti.

2. The District Munsif Court, Panruti.

3. The Section Officer, V.R. Section, High Court, Madras.

S.A.No.688 of 2011

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