Avadi Thai vs Narayanasamy Naicker
2021 Latest Caselaw 23957 Mad

                                                                          Rev.Aplc.(MD)No.11 of 2008


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 06.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                            Rev.Aplc.(MD)No.11 of 2008

                     C.Narayanasamy Naicker (died)

                     1.Avadi Thai

                     2.Venkatammal                                 ... Petitioners/
                                                                       Respondents

                                                       Vs.

                     1.Narayanasamy Naicker,

                     2.Koppammal                                  ... Respondents/
                                                                      Appellants


                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, to review the judgment dated 06.09.2007 passed in
                     S.A.No.698 of 1996 and allow the Review Application.


                                     For Appellants   : Mr.S.Kadarkarai

                                     For Respondents : Mr.M.Saravanan for R1




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                     1/3
                                                                                 Rev.Aplc.(MD)No.11 of 2008



                                                         JUDGMENT

The learned counsel for the review petitioner submits that both the

respondents in the review application had passed away long back and no

steps have been initiated. Hence, the review application is dismissed as

abated. No costs.

                                                                                 06.12.2021


                     Index              :     Yes / No
                     Internet           :     Yes / No
                     btr

                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

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

Rev.Aplc.(MD)No.11 of 2008

R.VIJAYAKUMAR ,J.

btr

Order made in Rev.Aplc.(MD)No.11 of 2008

Dated:

06.12.2021

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