Muthusamy vs Marappa Gounder
2021 Latest Caselaw 10391 Mad

                                                                              S.A.No.846 of 2004

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 22.04.2021

                                                        CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                  S.A.No.846 of 2004
                                               and CMP.No.6464 of 2004
                                              and VCMP.No.16419 of 2005

                     1.Muthusamy
                     2.Ramasamy                                                      ...Appellants

                                                           vs.

                     Marappa gounder                                                ...Respondent

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the

                     Judgment and decree dated 22.9.2003 made in A.S.No.14 of 2003 on the

                     file of the Principal District Court Erode, confirming the judgment and

                     decree dated 30.11.2001 made in O.S.No.16 of 2000 on the file of the

                     District Munsif cum Judicial Magistrate Perundurai.



                                   For Appellants     : Appellants 1 & 2 deceased

                                   For Respondent     : Mr.I.C.Vasudevan




https://www.mhc.tn.gov.in/judis/
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                                                                              S.A.No.846 of 2004

                                                                     ABDUL QUDDHOSE, J.

                                                                                           pam

                                                     JUDGMENT

The counsel on record for the Appellants have filed a memo dated

03.02.2014 reporting “no instructions” in the matter. Thereafter, this

Court directed the Registry to issue notice to the Appellants. Notice sent

by the Registry has been returned with the endorsement “Appellants

deceased”. Since no steps have been taken to bring on record the legal

representatives of the deceased Appellants till date, the Second Appeal

shall stand dismissed as abated. No costs. Consequently, connected

miscellaneous petitions are closed.

22.04.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order pam

S.A.No.846 of 2004

To

1.The Principal District Court, Erode,

2.The District Munsif cum Judicial Magistrate, Perundurai.

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