M.Alagappa Udayar vs M.Muthulinga Udayar
2021 Latest Caselaw 1675 Mad

                                                                             S.A.No.150 of 1998
                                                                         and CMP.No.804 of 2007

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 25.01.2021

                                                      CORAM

                             THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                 S.A.No.150 of 1998
                                                        and
                                                 CMP.No.804 of 2007


                     M.Alagappa Udayar                     ...Plaintiff/Appellant

                                                        Vs.
                     1.M.Muthulinga Udayar
                     2.M.Chandrasekar                      ...Defendants/Respondents


                     PRAYER: Second Appeal is filed under Section 100 of the Civil
                     Procedure Code, 1908, to allow the Second Appeal by setting aside
                     the Judgment and decree passed in A.S.No. 258 of 1996 on the file
                     of the Principal Subordinate Court, Kallakurichi, dated 19.09.1997
                     and by reserving the judgment and decree in O.S.No. 27/91, on the
                     file of the Additional District Munsif Court, Kallakurichi, dated
                     28.02.1995.


                                For Petitioner      : Mr.K.Muthukumarasamy


                                For Respondents : No appearance




http://www.judis.nic.in1/2
                                                                            S.A.No.150 of 1998
                                                                        and CMP.No.804 of 2007

                                                                  RMT.TEEKAA RAMAN. J.

                                                                                          dua

                                                  JUDGMENT

(The case has been heard through video conference) The learned counsel appearing for the appellant would submit

that the co-appellant dead. He would further submit that there are

no instructions from the appellant.

2.Recording the above submission, this Second Appeal stands

dismissed as abated. No costs. Consequently, connected

Miscellaneous Petition is closed.

                                                                                  25.01.2021
                     Index    : Yes
                     Internet : Yes
                     dua

                     To

1.The Principal Subordinate Court, Kallakurichi.

2.The Additional District Munsif Court, Kallakurichi.

S.A.No.150 of 1998 and CMP.No.804 of 2007

http://www.judis.nic.in2/2