Kandasamy vs The Additional Commissioner ...
2021 Latest Caselaw 413 Mad

                                                                              SA(MD)No.90 of 2015

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              Dated : 06.01.2021

                                                     CORAM

                              THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN

                                              SA(MD)No.90 of 2015
                     Kandasamy                   ...Appellant/Appellant/2nd Plaintiff

                                            Vs.
                     1.The Additional Commissioner (Thittam)
                     Panchayat Union Office,
                     Thottiam,Trichy District.

                     2.Panchayat President,
                     Nagainallur Panchayat,
                     Thottiyam Taluk,
                     Trichy District.

                     3. Marudayee
                     4. Chinna Ponnu
                     5. Chellapappa
                     6. Santhi
                     Sellammal (Died)
                     7.Veerammal
                     8.Amutha
                     9.Sellammal
                     10.Sivakami
                     11. Periyasamy
                     12.Latchmi
                     13.Kali
                     14.Subramanian               ...Respondents/Respondents/Defendants


                     PRAYER:- Second Appeal filed under Section 100 of Civil Procedure
                     Code against the Judgment and Decree dated 27.10.2010 passed in A.S.No.
                     109 of 2008 on the file of the II Additional Sub Court, Tiruchirappalli

http://www.judis.nic.in1/3
                                                                                 SA(MD)No.90 of 2015

                     confirming the Judgment and Decree dated 28.11.2007 made in O.S.No.352
                     of 1998 on the file of the District Munsif Court, Musiri.


                                  For Appellant      : Mrs.J.Maria Roseline
                                  For Respondents : No appearance


                                                    JUDGMENT

Mrs.J.Maria Roseline, learned counsel appearing for the appellant

would submit that the appellant died on 14.08.2014 and the legal heirs are

not interested in prosecuting the appeal. Hence, the appeal is dismissed

having abated. No costs.

06.01.2021

Index : Yes/No Internet: Yes/No CM

To:

1.The II Additional Sub Court, Tiruchirappalli

2.The District Munsif Court, Musiri.

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

http://www.judis.nic.in2/3 SA(MD)No.90 of 2015

R.SUBRAMANIAN.J.,

CM

Judgment in SA(MD)No.90 of 2015

06.01.2021

http://www.judis.nic.in3/3