Madras High Court
Angammal vs The District Collector on 29 November, 2021
Author: R.Vijayakumar
Bench: R.Vijayakumar
S.A.Nos.1785 & 1786 of 2002
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.11.2021
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
S.A.Nos.1785 & 1786 of 2002
S.A.No.1785 of 2002
1. Angammal
2. Janarthanan
3. Veerammal ... Appellants
-vs-
1. The District Collector,
Velunachiar Buildings,
Thadicombu Road, Dindigul.
2. The District Revenue Officer,
Collectorate
Velu Nachiar Buildings,
Thadicombu Road, Dindigul.
3. The District Forest Officer,
Palani Road, Dindigul.
4. The Forest Settlement Officer,
Collectorate,
Thadicombu Road, Dindigul.
5. The Assistant Land Tax Planning Officer,
Branch Land Tax Planning Office,
Madurai – 625 020. .... Respondents
1/5
https://www.mhc.tn.gov.in/judis
S.A.Nos.1785 & 1786 of 2002
PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
Judgment and Decree dated 17.01.2002, passed in A.S.No.172 of 2000 on
the file of the learned Additional District Judge, Dindigul confirming the
Judgment and Decree dated 20.09.2000, passed in O.S.No.148 of 1999 on
the file of the learned Principal District Munsif, Dindigul.
S.A.No.1786 of 2002
1. Chinnammal
2. Pandi @ Vellaichamy ... Appellants
-vs-
1. The District Collector,
Velunachiar Buildings,
Thadicombu Road, Dindigul.
2. The District Revenue Officer,
Velunachiar Buildings,
Thadicombu Road,
Dindigul.
3. The District Forest Officer,
Collectorate, Dindigul.
4. The Forest Settlement Officer,
Collectorate, Dindigul.
5. The Assistant Land Tax Planning Officer,
Branch Land Tax Planning Office,
Madurai. .... Respondents
2/5
https://www.mhc.tn.gov.in/judis
S.A.Nos.1785 & 1786 of 2002
PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
Judgment and Decree dated 17.01.2002, passed in A.S.No.173 of 2000 on
the file of the learned Additional District Judge, Dindigul confirming the
Judgment and Decree dated 20.09.2000, passed in O.S.No.272 of 1999 on
the file of the learned Principal District Munsif, Dindigul.
For Appellants : No Appearance (in both Appeals)
For Respondents : No Appearance ( in both Appeals)
COMMON JUDGMENT
When the Second Appeals were listed on 17.11.2021, there was no representation on the side of the appellants and hence these Second Appeals were posted today i.e., on 29.11.2021 under the caption “for dismissal”.
Even today, there is no representation on the side of the appellants. Hence, these Second Appeals are dismissed for default. No costs.
29 .11.2021
Index : Yes / No
Internet : Yes / No
ebsi
3/5
https://www.mhc.tn.gov.in/judis S.A.Nos.1785 & 1786 of 2002 Note :
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.
To
1. The Additional District Judge, Dindigul.
2. The Principal District Munsif, Dindigul.4/5
https://www.mhc.tn.gov.in/judis S.A.Nos.1785 & 1786 of 2002 R.VIJAYAKUMAR,J.
ebsi S.A.Nos.1785 & 1786 of 2002 29.11.2021 5/5 https://www.mhc.tn.gov.in/judis