P.Natchimuthu Gounder vs C.Senthilkumar
2021 Latest Caselaw 9731 Mad

                                                                               S.A.(MD)No.752 of 2012

                              THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 16.04.2021

                                                         CORAM:

                          THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.(MD)No.752 of 2012
                                                       and
                                               M.P.(MD)No.1 of 2012

                    P.Natchimuthu Gounder                                       ... Appellant
                                                         -Vs-


                    C.Senthilkumar                                               ...Respondent

                    PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                    Code, against the Judgment and Decree dated 28.10.2010 made in A.S.No.
                    26 of 2010 on the file of the Principal District Court, Dindigul, confirming
                    the Judgment and decree dated 31.07.2008 made in O.S.No.11 of 2006 on
                    the file of the Sub Court, Palani.


                                       For Appellants       : Mr.G.Sridharan
                                       For Respondent : Mr.M.P.Senthil




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                                                                            S.A.(MD)No.752 of 2012

                                                                      G.R.SWAMINATHAN, J.

                                                                                               rmi




                                                    JUDGMENT

The sole appellant is said to have died way back in the year 2014.

But till date, no steps have been taken for bringing the legal heirs on record.

Therefore, the appeal is dismissed as abated. No costs. Consequently,

connected miscellaneous petition is closed.

16.04.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Sub Court, Palani.

2.The Principal District Court, Dindigul.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.752 of 2012 and M.P.(MD)No.1 of 2012 http://www.judis.nic.in