Arulmigu Thirumalai Kumaraswamy ... vs State Of Tamil Nadu
2023 Latest Caselaw 12344 Mad

                                                                                    S.A.No.2126 of 2003

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 12.09.2023

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                S.A.No.2126 of 2003
                                                        and
                                                M.P.No.19804 of 2003

                 Arulmigu Thirumalai Kumaraswamy Thirukkoil,
                 Panpoli, rep. by its Executive Officer,
                 Panpoli, Tirunelveli District.               ... Appellant / Appellant / Plaintiff
                                                         -Vs-
                 1.State of Tamil Nadu,
                   rep. by District Collector,
                   Tirunelveli District,
                   Having his Office at Kokkirakulam,
                   Tirunelveli.

                 2.The Tahsildar,
                   Taluk Office,
                   Shencottah, Having its Office at Shencottah.

                 3.Ganapathy Thevar (died)
                 4.Periasamy
                 5.Sendurpandian
                 6.Sudalaiyandi Thevar
                 7.P.A.Syed Umar
                 8.R.Ramakrishna Naidu
                 9.Gomathiammal
                 10.A.P.Arumugham
                 11.Ayyappan
                 12.Sivarama Sundaram

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                              S.A.No.2126 of 2003

                 13.Vellaiammal
                 14.Minor Maheswari
                 15.Minor Rajeswari           ...Respondents 1 to 15 / Respondents / Defendants
                 16.Subbulakshmi
                 17.Shanmugalakshmi
                 18.Mari
                 19.Swarnam
                 20.Mahendra Boopathy
                 21.Sutha
                 22.Santhosam                             ... Respondents 16 to 22

                 (Minor Respondents 14 and 15 are represented by Court guardian, Selvi Thirumal
                 Vadivu, Advocate, Tenkasi.)

                 (Memo dated 26.04.2023 is recorded and Respondents 16 to 22 are suo-motu
                 impleaded as LRS of the deceased 3rd respondent vide Court order dated
                 21.07.2023 in S.A.No.2126 of 2003)

                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure to set aside the judgment and decree of the learned Additional
                 Subordinate Judge, Tenkasi, dated 26.04.2001 made in A.S.No.57 of 1998,
                 confirming the judgment and decree of the learned District Munsif, Shencottah,
                 dated 18.02.1998 made in O.S.No.50 of 1995.
                                  For Appellant     : Mr.K.Sreekumaran Nair
                                  For R1 & R2       : Mr.A.Baskaran,
                                                     Additional Government Pleader
                                  For R3 to R6 &
                                        R16 to R22 : Mr.M.P.Senthil
                                  For R7            : Mr.M.Thirunavukkarasu


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https://www.mhc.tn.gov.in/judis
                                                                                         S.A.No.2126 of 2003

                                                         JUDGMENT

Today, when the matter is taken up for hearing, the learned counsel for

the appellant reported 'no instructions'. It shows that the appellant is not

interested in pursuing this appeal. Therefore, this Court has no other option

except to dismiss this appeal for non-prosecution. Accordingly, this Second

Appeal stands dismissed for non-prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

                                                                                  12.09.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 Yuva

                 To

1.The Additional Subordinate Judge, Tenkasi.

2.The District Munsif, Shencottah.

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

https://www.mhc.tn.gov.in/judis S.A.No.2126 of 2003

KRISHNAN RAMASAMY, J.

Yuva

S.A.No.2126 of 2003

12.09.2023

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