Mariammal vs Mehan
2021 Latest Caselaw 17801 Mad

                                                                           S.A(MD)No.730 of 2013

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 31.08.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.730 of 2013
                                                     and
                                             M.P.(MD)No.2 of 2013


                   Mariammal                      ... Appellant / Appellant / Plaintiff

                                                      -Vs-


                   1.Mehan
                   2.Madasamy @ Syed
                   3.Vaiyanan @ Samundrakani
                   4.Guruvammal
                   5.Subbammal                   ... Respondents / Respondents / Defendants


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the decree and judgment order in A.S.No.29 of 2009 on the
                   file of the Principal District Court, Tuticorin, dated 28.02.2012 which
                   confirmed the decree and judgment dated 10.07.2009 passed in O.S.No.197
                   of 2004 on the file of the Subordinate Court, Tuticorin.


                                      For Appellant          : Mr.B.Rajesh Saravanan
                                      For Respondents        : Mr.S.Kadarkarai



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


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                                                                            S.A(MD)No.730 of 2013

                                                                      G.R.SWAMINATHAN.J.,
                                                                                             rmi


                                                      JUDGMENT

The second appeal was listed on 16.07.2021, 19.07.2021, 02.08.2021,

09.08.2021 and 16.08.2021. Even today, the learned counsel appearing for

the appellant seeks only adjournment. It appears that the appellant has

passed away. Steps have not been taken. The second appeal is dismissed as

abated. No costs. Consequently, connected miscellaneous petition is

closed.

31.08.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Principal District Court, Tuticorin.

2. The Subordinate Court, Tuticorin.

Copy To:

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

Judgment made in S.A.(MD)No.730 of 2013 and M.P.(MD)No.2 of 2013

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