Nachan vs Chinniah
2021 Latest Caselaw 24194 Mad

                                                                                S.A.(MD)No.248 of 2005

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 08.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A.(MD)No.248 of 2005


                     Nachan                                             ... Appellant/
                                                                            Appellant/
                                                                            Defendant

                                                         Vs.

                     Chinniah                                     ... Respondent/
                                                                      Respondent/
                                                                      Plaintiff

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree in A.S.No.224 of 2004,
                     dated 25.08.2004, on the file of the Additional Sub Judge, Dindigul,
                     confirming the judgment and decree in O.S.No.645 of 1997, on the file
                     of the 1st Additional District Munsif, Dindigul.


                                     For Appellant     : Mr.Ramamoorthy

                                     For Respondent    : Mr.K.Sudalaiyandi




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD)No.248 of 2005

                                                        JUDGMENT

The learned counsel for the appellant submits that the sole

appellant had passed away long back and the legal heirs are not

responding to prosecute this appeal. Hence, this Second Appeal is

dismissed as abated. No costs.

                                                                              08.12.2021


                     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 S.A.(MD)No.248 of 2005

To

1.The Additional Sub Judge, Dindigul.

2.The 1st Additional District Munsif Court, Dindigul.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.248 of 2005

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.(MD)No.248 of 2005

Dated:

08.12.2021

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