C.Alagappan vs Veerapathiran
2023 Latest Caselaw 2979 Mad

                                                                               S.A.(MD).No.91 of 2023


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 21.03.2023

                                                   CORAM

                            THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE

                                           S.A.(MD).No.91 of 2023


                C.Alagappan                                  ... Appellant/Appellant/
                                                                           Respondent/Plaintiff

                                                           Vs.

                1.Veerapathiran                    ...Respondent/Respondent /Petitioner/
                                                                             1st Defendant

                2.Chellapandian

                3.The State Government of Tamil Nadu,
                  Represented by the District Collector,
                  Tiruchirapalli District at
                  Tiruchirapalli Corporation,
                  Periyamilaguparai,
                  Tiruchirapalli Corporation.

                4.The District Registrar,
                  Tiruchirapalli District,
                  District Court complex at
                  Tiruchirapalli Corporation.

                5.The Sub Registrar,
                  Thuvarankurichi Post,
                  Ponnampatty Town Panchayat,
                  Marungapuri Taluk,
                  Tiruchirapalli District.             ... Respondents/Respondents/Nil/
                                                                           Defendants 2 to 5


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https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD).No.91 of 2023



                Prayer: Second Appeal is filed under Section 100 of CPC to allow this appeal
                by setting aside the judgment and decree dated 07.01.2016 in A.S.No.22 of
                2015 on the file of the III Additional District Court, Tiruchirappalli confirming
                the judgment and decree dated 21.04.2015 made in I.A.No.1658 of 2014 in
                O.S.No.548 of 2014 on the file of the Second Additional Subordinate Judge,
                Tiruchirappalli.


                                  For Appellant   : No appearance



                                                     JUDGMENT

The matter is listed under the caption "for dismissal" today. There is no

representation on the side of the appellant once again. Even on the last hearing

date on 10.03.2023, there was no representation on the side of the appellant. It

can now be inferred that the appellant is not interested in prosecuting this

Second Appeal. Accordingly, this Second Appeal is dismissed for

non-prosecution. There shall be no order as to costs.

                                                                           21.03.2023
                NCC               : Yes / No
                Index             : Yes / No
                Internet          : Yes/ No
                Lm

https://www.mhc.tn.gov.in/judis S.A.(MD).No.91 of 2023

To

1.The III Additional District Court, Tiruchirappalli.

2.The II Additional Subordinate Court, Tiruchirappalli.

3.The District Collector, State Government of Tamil Nadu, Tiruchirapalli District at Tiruchirapalli Corporation, Periyamilaguparai, Tiruchirapalli Corporation.

4.The District Registrar, Tiruchirapalli District, District Court complex at Tiruchirapalli Corporation.

5.The Sub Registrar, Thuvarankurichi Post, Ponnampatty Town Panchayat, Marungapuri Taluk, Tiruchirapalli District.

6.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD).No.91 of 2023

ABDUL QUDDHOSE, J.

Lm

S.A.(MD).No.91 of 2023

21.03.2023

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