Abathu Katha Pillai vs Karuppan Chettiar
2023 Latest Caselaw 12629 Mad

                                                                            S.A.(MD).No.2194 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 15.09.2023

                                                        CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                             S.A.(MD).No.2194 of 2003

                 Abathu Katha Pillai                                           ... Appellant

                                                           Vs.
                 1.Karuppan Chettiar

                 2.Ravichandran

                 3.State of Tamil Nadu
                   rep. by the District Collector,
                   Office of the collectorate
                   Maduai.                                                   ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree dated 18.03.2003 passed by the learned
                 Principal Sub Judge, Madurai in A.S.No.19 of 2002 partly allowing the judgment
                 and decree of the learned District Munsif, Melur dated 28.11.2002      in O.S.No.
                 162 of 2000.
                                     For Appellant        : No appearance
                                     For Respondents : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD).No.2194 of 2003



                                                        JUDGMENT

This second appeal was listed twice before the Joint Registrar (Judicial)

for taking steps and for paying batta with correct address. However, none

appeared on behalf of the appellant in all the occasions. Therefore, the second

appeal was listed before this Court for appropriate orders.

2. When this matter was listed on 12.09.2023, there was no appearance

on behalf of the appellant, hence, the matter was directed to be listed under the

caption, 'for dismissal' today (15.09.2023).

3. Today, even though the matter is listed under the caption for

dismissal, neither the learned counsel for the appellant nor the learned counsel for

the respondents is present to prosecute the appeal. It shows that the appellants are

not interested in prosecuting the appeal. Hence, this second appeal is dismissed

for non prosecution. No costs.

15.09.2023

RR

https://www.mhc.tn.gov.in/judis S.A.(MD).No.2194 of 2003

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.(MD).No.2194 of 2003

KRISHNAN RAMASAMY,J.

RR

S.A.(MD).No.2194 of 2003

15.09.2023

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