M.Krishnan vs A.Santhanam
2024 Latest Caselaw 19235 Mad

Madras High Court

M.Krishnan vs A.Santhanam on 3 October, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                 S.A(MD)No.605 of 2005


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 03.10.2024

                                                         CORAM

                      THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                                  S.A(MD)No.605 of 2005


                M.Krishnan                                             ... Appellant

                                                        Vs.

                1.A.Santhanam
                2.P.Pachimuthu
                3.The District Collector,
                  Madurai.

                4.The Tahsildar,
                  Melur Taluk,
                  Madurai District.                                    ... Respondents


                Prayer: Second Appeal filed under Section 100 of the Code of Civil

                Procedure against the judgment and decree in A.S.No.141/2003, dated

                30.09.2004 passed by the III Additional Sub-Court, Madurai reversing

                the judgment and decree in O.S.No.59 of 1999, dated 28.02.2003

                passed by the District Munsif, Melur.



                                  For Appellant               : No appearance

                                  For R1 & R2                 : Mr.C.Thillainathan

                                  For R3 & R4                 : Mr.R.Ragavendran
                                                                Government Advocate


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


                1/4
                                                                               S.A(MD)No.605 of 2005




                                                      JUDGMENT

When the matter was taken up for hearing on 01.10.2024, the

learned counsel appearing for the appellant filed a memo stating that

the notice sent to the appellant was returned with an endorsement

'insufficient address' and sought permission to withdraw their Vakalat

for the appellant. Hence, this Court had directed the Registry to delete

the name of the counsel for the appellant and print the name of the

appellant in the cause-list and to list the matter on 03.10.2024.

2. When the matter is taken up for hearing today, even though

the name of the appellant has been printed in the cause list, there is no

representation on behalf of the appellant and the same clearly indicates

that the legal heirs of the appellant has not shown any interest to

prosecute the appeal any further. Hence, the Second Appeal is

dismissed for non-prosecution. No costs.

                                                                               03.10.2024
                NCC               : Yes/No
                Index             : Yes/No
                am

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

To

1.The III Additional Sub-Court,

Madurai.

2.The District Munsif,

Melur.

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

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

V.BHAVANI SUBBAROYAN, J.

am

Judgment made in

03.10.2024

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