Madras High Court
C.Ramachandra Durai vs The Regional Manager on 9 November, 2011
Author: G.Rajasuria
Bench: G.Rajasuria
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 09/11/2011 CORAM THE HONOURABLE MR.JUSTICE G.RAJASURIA S.A.No.765 of 2001 and C.M.P.No.7892 of 2001 C.Ramachandra Durai ... Appellant/Respondent/ Plaintiff Vs. 1.The Regional Manager, Forest Plantation Corporation, Pudukottai. 2.The Regional Manager, Forest Plantation Corporation, Aranthangi. ... Respondents/Respondents/ Defendants Prayer Second Appeal filed under Section 100 of the Code of Civil Procedure against the judgment and decree dated 19.07.2000 made in A.S.No.150 of 1999 on the file of the Additional District Judge and Chief Judicial Magistrate, Pudukkottai, in reversing the judgment and decree dated 24.10.1997 made in O.S.No.67 of 1992 on the file of the Additional District Munsif, Pudukkottai. !For Appellant ... No appearance ^For Respondents... Mr.S.Kumar Additional Govt. Pleader for R.1 and R.2 * * * * * :JUDGMENT
When the matter was taken up for hearing on 04.11.2011, there was no representation on behalf of the appellant and Mr.S.Kumar, learned Additional Government Pleader filed the memo of appearance on behalf of the respondents 1 and 2. Hence, the matter was directed to be listed today under the caption 'for dismissal'.
2. Even today, when the matter is taken up for hearing, there is no representation for the appellant and the learned Additional Government Pleader appearing for the respondents 1 and 2, is present. Hence, this second appeal is dismissed for default. Consequently, the connected Miscellaneous Petition is dismissed. No costs.
rsb To
1.The Regional Manager, Forest Plantation Corporation, Pudukottai.
2.The Regional Manager, Forest Plantation Corporation, Aranthangi.
3.The Additional District Judge and Chief Judicial Magistrate, Pudukkottai.
4.The Additional District Munsif, Pudukkottai.