The Asst. Divl. Engineer vs Sevuka Perumal
2023 Latest Caselaw 12515 Mad

                                                                              S.A.No.1719 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Dated : 14.09.2023

                                                         CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                    S.A.No.1719 of 2003

                     The Asst. Divl. Engineer,
                     Highways Department,
                     Melur
                                                                                      ... Appellant

                                                            -vs-

                     1.Sevuka Perumal

                     2.The Manager, The T.T.C. Motel
                       Pallapatt.

                     3.The Sub Inspector of Police,
                       Kottampatty (given up)
                                                                                 ... Respondents

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 11.11.1998 made in
                     A.S.No.102 of 1997 on the file of the Principal Sub Judge, Madurai
                     confirming the Judgment and Decree dated 28.11.1996 made in O.S.No.
                     324 of 1995 on the file of the District Munsif, Melur.

                                  For Appellant          ... No appearance

                                  For Respondents         ... Mr.K.Mahendran for R1
                                                              R3 – given up


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                                                                              S.A.No.1719 of 2003




                                                       JUDGMENT

When the matter was taken up for hearing on 12.09.2023, there

was no representation for the appellant. Hence, it is listed today under

the caption “for dismissal”. Even today, there is no representation for the

appellant. Hence, the Second Appeal is dismissed for non-prosecution.

No costs.

14.09.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Principal Sub Judge, Madurai.

2.The District Munsif, Melur.

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

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

S.A.No.1719 of 2003

KRISHNAN RAMASAMY, J.

skn

S.A.No.1719 of 2003

14.09.2023

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