V.Rajamani vs Chokka Konar @ Alaga Konar
2021 Latest Caselaw 24633 Mad

                                                                              S.A.No.695 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 14.12.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.695 of 2003


                     1.V.Rajamani
                     2.V.Adaikka Konar(Died)                             ... Appellants

                                                       Vs.

                     1.Chokka Konar @ Alaga Konar
                     2.R.Rangasamy                                       ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 13.02.2002 in
                     A.S.No.95 of 2001 on the file of the Court of Principal District Judge,
                     Pudukottai confirming the judgment and decree dated 30.04.2001 in
                     O.S.No.98 of 1995 on the file of the Court of the District Munsif cum
                     Judicial Magistrate, Keeranur.


                                     For Appellant   : Mr.P.Ganapathy Subramanian
                                     For Respondents : Mr.N.Balakrishnan
                                                       for R1


                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                S.A.No.695 of 2003




                                                        JUDGMENT

The learned counsel for the appellant submits that both the

appellants have passed away long back and the legal heirs of the

appellants have not responded to get themselves impleaded to prosecute

the appeal. Hence, this Second Appeal is dismissed as abated.

                                                                                14.12.2021
                                                                                    (1/2)

                     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.695 of 2003

To

1.The Principal District Judge, Pudukottai

2.The District Munsif cum Judicial Magistrate, Keeranur.

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

https://www.mhc.tn.gov.in/judis S.A.No.695 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.695 of 2003

Dated:

14.12.2021

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