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Nallarkinian vs Sampath
2021 Latest Caselaw 17340 Mad

Citation : 2021 Latest Caselaw 17340 Mad
Judgement Date : 24 August, 2021

Madras High Court
Nallarkinian vs Sampath on 24 August, 2021
                                                                                  S.A.No.2239 of 2003

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 24.08.2021

                                                        CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                  S.A.No.2239 of 2003
                                                         and
                                                C.M.P.No. 21054 of 2003

                     Nallarkinian                                                ...Appellant

                                                        versus
                     1. Sampath
                     2. Sakunthala
                                                                                 ... Respondents

                               Second Appeal filed under Section 100 of Civil Procedure Code
                     against the Judgment and Decree of the learned Subordinate Judge, Arni
                     dated 23.06.2003 in A.S.No.55 of 1997 dismissing the appeal and
                     confirming the Judgment and Decree of the learned Principal District
                     Munsif of Arni dated 23.04.1997 in O.S.No.269 of 1996.

                                           For Appellant   : Mr. P. Seshadri
                                           For Respondents : R1 & R2 died - steps due

                                                        JUDGMENT

The learned counsel for the appellant submits that the appellant as

well as the respondents died long time back. Till date, steps have not

been taken to bring on record the Legal Representatives of the respective

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

S.A.No.2239 of 2003

deceased. Hence, the Second Appeal is dismissed as abated. No costs.

Consequently, connected miscellaneous petition is closed.

24.08.2021 Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2

To

1. The Subordinate Judge, Arni

2. The Principal District Munsif, Arni

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

S.A.No.2239 of 2003

ABDUL QUDDHOSE, J.

vsi2

S.A.No.2239 of 2003

24.08.2021

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

 
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