Thangarasu vs Anbalagan
2021 Latest Caselaw 17475 Mad

                                                                         S.A(MD)No.410 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 25.08.2021

                                                    CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.410 of 2014


                   Thangarasu                       ... Appellant / Appellant / 1st Defendant

                                                    -Vs-


                   1.Anbalagan
                   2.Kannammal
                   3.Jaya
                   4.R.Vijaya
                   5.Sasikala
                   6.Minor E.Aswin
                   7.Minor Ajithkumar
                     (R6 & R7 represented by their mother and natural guardian
                       Sasikala (R5))       ... Respondents 2 to 7 / Respondents 2to
                                                              7/Defendants 2 to 7


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the decree and judgment passed in A.S.No.8 of 2012, dated
                   30.08.2013 on the file of the learned Additional Sub Court, Kumbakonam
                   and confirming the judgment and decree passed in O.S.No.58 of 2007,
                   dated 08.08.2011 on the file of the second Additional District Munsif cum
                   Judicial Magistrate, Kumbakonam.
https://www.mhc.tn.gov.in/judis/


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                                                                          S.A(MD)No.410 of 2014

                                         For Appellants       : Mr.G.Gomathi Sankar
                                         For R1               : Mr.K.Govindarajan
                                         For R2 to R4         : Mr.R.Murali
                                         For R5 to R7         : Mr.R.Ramasamy
                                         For R6 & R7          : Minors represeted by R5




                                                    JUDGMENT

The appellant Thangarasu had passed away. The learned counsel for

the appellant wanted the legal heirs to take steps. It appears that they are

not interested. The second appeal is dismissed as abated. No costs.

25.08.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Additional Sub Judge, Kumbakonam.

2. The second Additional District Munsif cum Judicial Magistrate,

Kumbakonam.

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

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

S.A(MD)No.410 of 2014

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.410 of 2014

25.08.2021

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