Bose vs Govt. Of Tamil Nadu
2023 Latest Caselaw 14229 Mad

                                                                         S.A.(MD)Nos.70 and 71 of 2006


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 07.11.2023

                                                       CORAM

                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                          S.A.(MD)Nos.70 and 71 of 2006

                     S.A.(MD)No.70 of 2006

                     1.Bose
                     2.Thainees
                     3.Sirumani
                     4.Mariasoosai                                            ...Appellants
                                                         vs.
                     1.Govt. of Tamil Nadu
                       Represented by
                       The Collector of Sivaganga District.

                     2.Soosai Arul
                     3.Michael                                              ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 27.04.2005 in
                     A.S.No.163 of 1998 on the file of the Sub Court, Sivagangai District
                     reversing the Judgment and Decree dated 14.09.1998 in O.S.No.516 of
                     1993 on the file of the Additional District Munsif Court, Sivagangai
                     District.


                     For Appellants           :       No appearance

                     For Respondents          :       Mr.A.Baskaran,
                                                      Additional Government Pleader for R1
                                                      Mr.Srinivasaraghavan for R2 and R3


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                                                                       S.A.(MD)Nos.70 and 71 of 2006


                     S.A.(MD)No.71 of 2006

                     1.Bose
                     2.Thainees
                     3.Sabari
                     4.Sirumani
                     5.Mariasoosai                                          ...Appellants
                                                        vs.
                     1.Govt. of Tamil Nadu
                       Represented by
                       The Collector of Sivaganga District.

                     2.Savariammal
                     3.Arul
                     4.Michael
                     5.Jesuraj                                            ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 27.04.2005 in
                     A.S.No.13 of 1999 on the file of the Sub Court, Sivagangai District
                     reversing the Judgment and Decree dated 14.09.1998 in O.S.No.516 of
                     1993 on the file of the Additional District Munsif Court, Sivagangai
                     District.


                     For Appellants           :     No appearance

                     For Respondents          :     Mr.A.Baskaran,
                                                    Additional Government Pleader for R1

                                                    Mr.Srinivasaraghavan for R3 to R5




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                                                                               S.A.(MD)Nos.70 and 71 of 2006


                                                    COMMON JUDGMENT

                                  After few hearings, when the matters came up on 20.10.2023,

                     since there was no representation for the appellants in both the appeals,

                     the matters are posted today under the caption 'for dismissal'.



                                  2. R1 to R3 in S.A.(MD)No.70 and 71 of 2006 are represented.

                     R1, R3 to R5 in S.A.(MD)No.71 of 2006 are also represented.



                                  3. Since there is no representation for the appellants today also,

                     the Second Appeals stand dismissed for non-prosecution. No costs.



                                                                                            07.11.2023

                     NCC:Yes/No
                     Index:Yes/No
                     Speaking/Non-speaking order

                     mbi




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                                                                          S.A.(MD)Nos.70 and 71 of 2006


                     To

                     1.The Sub Court, Sivagangai District

                     2.The Additional District Munsif Court, Sivagangai District

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




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                                             S.A.(MD)Nos.70 and 71 of 2006




                                                R.KALAIMATHI, J.

mbi

S.A.(MD)Nos.70 and 71 of 2006

07.11.2023

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