Ramachandran vs State Of Tamil Nadu
2024 Latest Caselaw 18702 Mad

Madras High Court

Ramachandran vs State Of Tamil Nadu on 23 September, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                S.A(MD)No.380 of 2006


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 23.09.2024

                                                     CORAM

                    THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                           S.A(MD)No.504 of 2005


                Ramachandran                                         ... Appellant

                                                    Vs.

                1.State of Tamil Nadu,
                  Rep. by District Collector,
                  Tiruchirappalli.

                2.The Superintending Engineer,
                  Highways (Regular),
                  Puthukottai Main Road,
                  Toll Gate, Trichy-20.

                3.The Divisional Engineer,
                  Highways (Regular),
                  Puthukottai Main Road,
                  Toll Gate,
                  Trichy-20.

                4.The Assistant Divisional Engineer,
                  Highways (Regular),
                  Puthukottai Main Road,
                  Toll Gate,
                  Trichy-20.

                5.The Junior Engineer,
                  Highways (Mechanical),
                  Collectorate,
                  Trichy.                                            ... Respondents
https://www.mhc.tn.gov.in/judis


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                                                                                   S.A(MD)No.380 of 2006


                Prayer: Second Appeal filed under Section 100 of the Code of Civil
                Procedure against the judgment and decree dated 10.06.2003, on the file of
                the Sub-Court, Kovilpatti in A.S.No.13 of 2002 modifying the judgment and
                decree dated 28.09.2001, on the file of the District Munsif Court, Kovilpatti
                made in O.S.No.154 of 1996.
                                  For Appellant                : No appearance
                                  For Respondents              : Mr.R.Ragavendran
                                                                 Government Advocate

                                                       JUDGMENT

When the matter was taken up for hearing on 13.07.2022, the

learned counsel appearing for the appellant has filed a memo before the

Registry stating that he has no instruction from his client/appellant.

Therefore, this Court directed the Registry to send a notice to the appellant

and file a proof of service on or before 08.08.2022.

2. Today, when the matter is taken up for hearing, 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 appellant has not shown any interest to prosecute the appeal any further.

Hence, the Second Appeal is dismissed for non-prosecution. No costs.

                                                                                  23.09.2024
                NCC               : Yes/No
                Index             : Yes/No
                am

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

To

1.The Sub-Court, Kovilpatti.

2.The District Munsif Court, Kovilpatti

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

23.09.2024

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