Paulkalai Nadar vs Senthil Kumar
2021 Latest Caselaw 3781 Mad

                                                                       C.M.S.A.(MD)No.2 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 15.02.2021

                                                    CORAM

                              THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                            C.M.S.A.(MD)No.2 of 2021

                Paulkalai Nadar                                   : Appellant

                                                      Vs.

                1.Senthil Kumar
                2.Kasi Nadar
                3.Pon Arivalagan                                    : Respondents

                PRAYER:- Civil Miscellaneous Second Appeal filed under Order 21 Rule 98
                r/w Section 100 of Code of Civil Procedure, to set aside the fair and decreetal
                order passed in C.M.A.No.13 of 2002 on the file of the Subordinate Court,
                Sankarankovil, dated 24.03.2004 confirming the fair and decreetal order passed
                in E.A.No.226 of 2001 in O.S.No.20 of 1986 on the file of the Principal District
                Munsif Court, Sankarankovil, dated 20.09.2002.


                          For Appellant               :Mr.Karthick
                                                       for Mr.C.Selvakumar

                          For Respondents            :Mr.V.Chinnakaruppan
                                                     ****




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                                                                              C.M.S.A.(MD)No.2 of 2021

                                                                              R.SUBRAMANIAN, J.

                                                                                                  cmr
                                                     JUDGMENT

It was represented that the appellant is no more.

2.Mr.K.Karthick, learned Counsel representing Mr.C.Selva Kumar,

learned Counsel for the appellant states that they have not get instruction from

the legal heirs of the deceased appellant.

3.Hence, this Civil Miscellaneous Second Appeal is dismissed for non-

prosecution. No costs.

                Index: Yes/No                                                  15.02.2021


                To

1.The Subordinate Judge, Sankarankovil.

2.The Principal District Munsif, Sankarankovil.

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

Judgment made in C.M.S.A.(MD)No.2 of 2021

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