I.Ponnuswamy vs Vasu
2021 Latest Caselaw 24528 Mad

                                                                                 S.A.No.23 of 2004



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 13.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.23 of 2004


                     I.Ponnuswamy                                   ... Appellant/
                                                                        Appellant/Defendant
                                                       Vs.
                     Vasu                                           ... Respondent/
                                                                        Respondent/ Plaintiff


                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree passed in A.S.No.208
                     of 2003 dated 17.02.2004 on the file of the Principal District Judge,
                     Tirunelveli confirming the judgment and decree passed in O.S.No.162 of
                     2001 dated 25.07.2003 on the file of the Principal District Munsif Court,
                     Tirunelveli.


                                     For Appellant    : Mr.M.P.Senthil
                                     For Respondent   : No appearance




                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.23 of 2004



                                                        JUDGMENT

The learned counsel for the appellant submits that the sole

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

responded to implead themselves. The sole respondent has also passed

away. No steps have been taken so far. 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.23 of 2004

To

1.The Principal District Judge, Tirunelveli

2.The Principal District Munsif Court, Tirunelveli.

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

https://www.mhc.tn.gov.in/judis S.A.No.23 of 2004

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.23 of 2004

Dated:

13.12.2021

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