G.Panchapakesan @ Panjami (Died) vs G.Ravi
2021 Latest Caselaw 16095 Mad

                                                                          S.A.(MD)No.577 of 2009

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 06.08.2021

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.577 of 2009


                   G.Panchapakesan @ Panjami (Died)          ... Appellant / Appellant /Plaintiff

                                                     -Vs-


                   1.G.Ravi
                   2.Dhanam
                   3.Minor Balasubramanian
                   4.Devaki
                   5.Kaliyamoorthy
                   6.Pattu Moopanar
                   7.Periyasamy Konar
                   8.Murugesan
                   9.Subramaniya Vanniyar (Died)
                   10.Lakshmi
                   11.S.Srinivasan
                   12.Vasanthi
                     ( Respondents 10 to 12 are brought on record
                      as Lrs of the deceased 9th respondent vide
                      Court order dated 2.03.2016)
                                               ... Respondents / Respondents / Defendants


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


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                                                                             S.A.(MD)No.577 of 2009

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 18.12.2008 made in A.S.No.
                   17 of 2006 on the file of the Principal Subordinate Court, Thanjavur,
                   confirming the judgment and decree dated 26.10.2005 made in O.S.No.197
                   of 2004 on the file of the Munsif Court, Thiruvaiyaru.
                                        For Appellant         : Mr.D.Rajagopal
                                        For R1 & R2           : Mr.Anand Chandrasekar
                                        For R3 to R5,
                                          R7 & R8             : No appearance
                                        For R6 & R10 to R12            : Dismissed
                                        For R9                : Died


                                                    JUDGMENT

The sole appellant has passed away. Steps have not been taken to

bring the legal heirs on record. The second appeal is dismissed as abated.

No costs.

06.08.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Principal Subordinate Court, Thanjavur.

2. The Munsif Court, Thiruvaiyaru.

3.The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.577 of 2009

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.577 of 2009

06.08.2021

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