Chandrasekara Thevar vs Mallika
2023 Latest Caselaw 12340 Mad

                                                                      S.A.No.1770 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 12.09.2023

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                S.A.No.1770 of 2003
                 Chandrasekara Thevar                                     ... Appellant
                                                         Vs.
                 1.Mallika
                 2.Periasamy Thevar
                 3.Chella Nachiar
                 4.Duraiswamy Thevar
                 5.Marakadham

                 6.The State of Tamil Nadu
                   through its District Collector,
                   Kamarajar District,
                   Virudhunagar District.

                 7.The Tahsildar,
                   Tiruchli Taluk,
                   Tiruchuli.

                 8.The Block Development Officer,
                   M.Reddiapatti.

                 9.The Divisional Development Officer,
                   M.Reddiapatti.

                 10.The Assistant Development Officer,
                    Aruppukottai.


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1770 of 2003

                 11.Rajasekaran
                 12.Ganesan                                                          ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the decree and judgment dated 13.07.2001 rendered in A.S.No.107
                 of 2001 on the file of the Subordinate Judge, Arupukottai, confirming the decree
                 and judgment dated 08.08.1996 rendered in O.S.No.85 of 1993 on the file of the
                 District Munsif of Aruppukottai.


                                          For Appellant    : Mr.S.Subbiah
                                          For Respondents : No appearance


                                                      JUDGMENT

When the matter is taken up for hearing today, the learned counsel

appearing for the appellant submitted that the appellant has not turned up to

provide any instruction and hence, he reported no instruction. It appears that the

appellant has no interest in prosecuting the case. Therefore, the Second Appeal is

dismissed for non-prosecution. No costs.

12.09.2023

akv

https://www.mhc.tn.gov.in/judis S.A.No.1770 of 2003

To

1.The Subordinate Judge, Arupukottai.

2.The District Munsif, Aruppukottai.

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

https://www.mhc.tn.gov.in/judis S.A.No.1770 of 2003

KRISHNAN RAMASAMY,J.

akv

S.A.No.1770 of 2003

12.09.2023

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