Pandaram Pillai vs Muthu Reddiar
2023 Latest Caselaw 14067 Mad

                                                                                  S.A.No.1161 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED :       20.10.2023

                                                     CORAM

                                  THE HONOURABLE MRS.JUSTICE R. KALAIMATHI

                                                S.A.No.1161 of 2003

                     Pandaram Pillai                        ... Appellant/1st Respondent/
                                                                                 Plaintiff

                                                     -Vs-

                     1.Muthu Reddiar
                     2.Gomathiammal                         ... 1and 2 Respondents/Appellants/
                                                                         1 and 2 Defendants
                     3.State of Tamil Nadu
                       Through District Collector,
                       Tirunelveli Kattambomman District,
                       Office at Kokkirakulam,
                       Tirunelveli.                       ... 3rd Respondent/3rd Respondent/
                                                                      3rd Defendant

                     PRAYER: Appeal Suit filed under Section 100 of the Civil Procedure
                     Code, to set aside the judgment and decree in A.S.No.93 of 1994 on the file
                     of the I Additional Su-Court, Tirunelveli, reversing judgment and decree in
                     O.S.No.33 of 1990 on the file of the District Munsif Court, Valliyoor, dated
                     27.07.1994.



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https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.1161 of 2003


                                            For Appellants     : No appearance
                                            For R2             : Mr.S.Palanivelayutham
                                            For R3             : Mr.A.Kannan
                                                                 Additional Government Pleader

                                                     JUDGMENT

On 07.01.2022, the learned counsel for the appellant reported no

instructions. Thereafter, this appeal came up on 11.10.2023 and on that day

also there was no representation for the appellant and the matter was listed

on 20.10.2023 under the caption “for dismissal”. When the matter is taken

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

The learned counsel for the second respondent is present. Hence, this

Second Appeal stands dismissed for non-prosecution. No costs.

20.10.2023 NCC:Yes/No Index:Yes/No Internet::Yes/No

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https://www.mhc.tn.gov.in/judis S.A.No.1161 of 2003

To

1.The I Additional Su-Court, Tirunelveli.

2.The District Munsif Court, Valliyoor.

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.1161 of 2003

R. KALAIMATHI,J.

Ns

S.A.No.1161 of 2003

20.10.2023

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