Subbaiah vs Subramanian
2021 Latest Caselaw 24526 Mad

                                                                               S.A.No.481 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 13.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.481 of 2003


                     1.Subbaiah
                     2.Shanmugham
                     3.Samikannu                                 ... Appellants/
                                                                     Appellants/Defendants
                                                       Vs.
                     Subramanian                                  ... Respondent/
                                                                      Respondent/ Plaintiff


                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the decree and judgment passed in A.S.No.73 of
                     2000 on the file of Additional District Judge cum Chief Judicial
                     Magistrate of Pudukkottai dated 19.12.2002, confirming the decree and
                     judgment of the Additional District Munsif Court, Pudukkottai in
                     O.S.No,75 of 1997 dated 31.03.2000.


                                     For Appellants   : Mr.G,Sridharan
                                     For Respondent   : No appearance


                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.481 of 2003




                                                        JUDGMENT

The learned counsel for the appellant submits that the sole

respondent has passed away in the year 2017. The appellants have not

responded to implead the legal heirs of the sole respondent. Hence, this

Second Appeal is dismissed as abated.

                                                                                13.12.2021


                     Index             :     Yes / No
                     Internet          :     Yes / No
                     gbg




                     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.No.481 of 2003

To

1.The Additional District Judge cum Chief Judicial Magistrate, Pudukkottai.

2.The Additional District Munsif Court, Pudukkottai

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

https://www.mhc.tn.gov.in/judis S.A.No.481 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.481 of 2003

Dated:

13.12.2021

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