Anwar Hassan Ibrahim vs Veluchamy Thevar
2024 Latest Caselaw 18248 Mad

Madras High Court

Anwar Hassan Ibrahim vs Veluchamy Thevar on 12 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                      S.A(MD).No.291 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.291 of 2004
                                                 and
                                       C.M.P(MD)No.1789 of 2004
                                                 and
                                        C.M.P(MD)No.41 of 2004

                1.Anwar Hassan Ibrahim
                2.K.M.A.Ayub Ismail                          ... Appellants

                                               Vs.

                1.Veluchamy Thevar
                2.The District Collector,
                  Ramanathapuram District,
                  Ramanathapuram.

                3.The Tahsildar (Land Acquisition)
                  Adi Dravidar Welfare Department,
                  Mudukalathur,
                  Ramanathapuram.                            ... Respondents


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

                Procedure against the judgment and decree made in O.S.No.26/97 on

                the file of the District Munsif Court-cum-Judicial Magistrate, Kamuthi,

                dated 25.03.1999 as confirmed by the judgment and decree in A.S.No.

                87/99 on the file of the Additional District and Sessions Judge,

                Ramanathapuram.




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                                                                                     S.A(MD).No.291 of 2004


                                  For Appellant                    : No appearance

                                  For Respondents                  : No appearance


                                                         JUDGMENT

The appeal was listed on 10.09.2024. On that day, there was

no representation for the appellant. Therefore, the appeal was directed

to be listed today (12.09.2024) under the caption 'for dismissal'. Today

also there is no representation for the appellant and the respondents.

Hence, this appeal is dismissed for non-prosecution. No cost.

Consequently, connected miscellaneous petitions are closed.

                                                                                     12.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                am


                To

1.The District Munsif Court-cum-Judicial Magistrate,

Kamuthi.

2.The Additional District and Sessions Judge,

Ramanathapuram.

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

12.09.2024

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