K.Sankaran vs The State Of Tamil Nadu
2023 Latest Caselaw 15468 Mad

Madras High Court

K.Sankaran vs The State Of Tamil Nadu on 30 November, 2023

                                                                                S.A.No.1554 of 2004


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 30.11.2023

                                                       CORAM

                                   THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                                  S.A.No.1554 of 2004

                     1.K.Sankaran
                     2.K.Parameswaran                                        ...Appellants
                                                          vs.
                     1.The State of Tamil Nadu,
                       Represented by the Collector of Thanjavur
                       Cutchery Road, Thanjavur Town and Taluk.

                     2.The Executive Officer,
                       Sri Sithanathaswamy Temple,
                       Thirumaraiyur, Nachiyar Koil Post,
                       Kumbakonam Taluk,
                       Valangiman District Munsif - 612 602.

                     3.Ramadoss                                            ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 08.11.2002 in
                     A.S.No.71 of 2002 on the file of the Additional Subordinate Court,
                     Kumbakonam confirming the Judgment and Decree dated 17.01.2002 in
                     O.S.No.146 of 1997 on the file of the District Munsif Court, Valangiman.

                     For Appellants           :       No appearance

                     For Respondents          :       Mr.V.K.Vijayaraghavan for R2




                     Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.1554 of 2004


                                                          JUDGMENT

As there was no representation for the appellants on the previous

hearing, the matter is posted today under the caption 'for dismissal'.

2. Today also, there is no representation for the appellants. R2 is

represented through counsel. Hence, the Second Appeal stands

dismissed for non-prosecution. No costs.

30.11.2023

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

mbi

To

1.The Additional Subordinate Judge, Kumbakonam

2.The District Munsif, Valangiman

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

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

R.KALAIMATHI, J.

mbi

30.11.2023

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