Pauliah vs The District Collector
2024 Latest Caselaw 18244 Mad

Madras High Court

Pauliah vs The District Collector on 12 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                              S.A(MD).No.92 of 2004


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 12.09.2024

                                                     CORAM

                        THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                              S.A(MD).No.92 of 2004
                                                      and
                                             C.M.P(MD)No.335 of 2004


                     Pauliah                                     ... Appellant

                                                       .vs.


                     1.The District Collector,
                       Kanyakumari District,
                       Nagercoil.

                     2.Assistant Commissioner,
                       Office of the Land Reforms,
                       Marungankurichi,
                       Tirunelveli,
                       Tirunelveli District.

                     3.R.Chidambara Vadivoo

                     4.Sivasubramaniam                                ... Respondent




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD).No.92 of 2004




                     PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                     Code, against the judgment and decree, dated 26.04.2004 made in A.S.No.
                     108/2003 on the file of the Principal Sub-Judge, Nagercoil confirming the
                     judgment and decree dated 25.09.2003 passed by the II Additional District
                     Munsif, Nagercoil made in O.S.No.50/1998.


                                           For Appellant     : No appearance

                                           For R1 & R2      : Mr.R.Ragavendran
                                                              Government Advocate


                                                   JUDGMENT

When the matter came up for hearing on 11.09.2024, the learned

counsel appearing for the appellant submitted that he had sent a letter to the

appellant on 03.09.20024 and the same was returned as 'deceased' and

reported no instructions. Therefore, this Court directed the Registry to print

the name of the appellant in the cause-list and list the matter on 12.09.2024.

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2. Since the sole appellant died, the name of the appellant printed

in the cause list, nobody appears for the appellant and hence, this second

appeal is dismissed as abated. No costs. Consequently, connected

miscellaneous petition is closed.

Index : Yes / No Speaking Order : Yes / No 12.09.2024 am

To

1.The Principal Sub-Court, Nagercoil.

2.The II Additional District Munsif, Nagercoil.

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

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V.BHAVANI SUBBAROYAN, J.

am

12.09.2024

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