N.Muthu vs Tmt.Sellammal
2023 Latest Caselaw 14169 Mad

                                                                                   S.A.No.2024 of 20031


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED :     02.11.2023

                                                     CORAM

                                  THE HONOURABLE MRS.JUSTICE R. KALAIMATHI

                                                 S.A.No.2024 of 2003


                     N.Muthu                                  ... Appellant/1st Respondent/1st
                                                                                   Defendant


                                                     -Vs-

                     1.Tmt.Sellammal                          ... Respondents/Appellant & 2nd
                                                          Respondent/Plaintiff & 2nd Defendant

                     2.The District Collector,
                       Ramanathapuram.


                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree dated 04.07.2003 made in A.S.No.69
                     of 2001 on the file of the Sub-Court, Paramakudi, reversing the judgment
                     and decree dated 20.03.2001 made in O.S.No.25 of 1999 on the file of the
                     District Munsif Court, Paramakudi.




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.2024 of 20031


                                          For Appellant      : No appearance
                                          For R1             : Mr.Ramesh



                                                  JUDGMENT

When the second appeal came up for hearing on 13.10.2023, as

there was no representation for the appellant, the matter was posted on

02.11.2023 under the caption “for dismissal”. When the matter is taken up

for hearing today, there is no representation on behalf of the appellant. The

first respondent is represented through her counsel. Hence, this Second

Appeal is dismissed for non-prosecution. No costs.

02.11.2023 NCC:Yes/No Index:Yes/No Internet::Yes/No

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https://www.mhc.tn.gov.in/judis S.A.No.2024 of 20031

To

1.The Sub-Court, Paramakudi.

2.The District Munsif Court, Paramakudi.

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

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https://www.mhc.tn.gov.in/judis S.A.No.2024 of 20031

R. KALAIMATHI,J.

Ns

S.A.No.2024 of 2003

02.11.2023

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