Govindaraj ... 2Nd Defendant/ vs Kanagaraj ... Plaintiff/1St
2023 Latest Caselaw 11935 Mad

                                                                                   S.A.No.2309 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 05.09.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                               S.A.No.2309 of 2003
                                                       and
                                              C.M.P.No.21720 of 2003


                     Govindaraj                      ... 2nd Defendant/Appellant/Appellant

                                                       Vs.


                     1.Kanagaraj                     ... Plaintiff/1st Respondent/1st Respondent

                     2.Jayalakshmi
                     3.Tahsildar of Papanasam
                       Taluk Office,
                       Papanasam Town, Taluk & Munsif.
                     4.The District Collector,
                       Thanjavur,
                       District Collectorate Building,
                       Thanjavur Town, Taluk & Munsif.
                                                      ...Defendants 1,3 & 4/Respondents 2 to 4/
                                                              Respondents 2 to 4




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.2309 of 2003




                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree of the Additional Subordinate Court
                     at Kumbakonam, dated 22.10.2002 in A.S.No.91 of 2001 confirming the
                     judgment and decree of the District Munsif-cum-Judicial Magistrate Court
                     at Papanasam, dated 15.06.2001 in O.S.No.224 of 1996.


                                          For Appellant       : Mr.K.Govindarajan
                                          For R1              : Mr.C.Padmaraj
                                          For R2              : Mr.V.Chandrasekar

                                                    JUDGMENT

The learned counsel appearing for the appellant has filed a memo

reported no instruction. It shows that the appellant is not interested in

prosecuting the case. Hence, this second appeal is dismissed for non-

prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

Index : Yes / No Speaking Order : Yes / No 05.09.2023 am

https://www.mhc.tn.gov.in/judis S.A.No.2309 of 2003

To

1.The Additional Subordinate Court, Kumbakonam.

2.The District Munsif-cum-Judicial Magistrate Court, Papanasam.

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

https://www.mhc.tn.gov.in/judis S.A.No.2309 of 2003

KRISHNAN RAMASAMY, J.

am

S.A.No.2309 of 2003

05.09.2023

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