Perumal Poosari vs Mannarsamy (Also Known As
2021 Latest Caselaw 14334 Mad

                                                                                S.A.No.2076 of 2002




                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 16.07.2021

                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                  S.A.No.2076 of 2002

                      Perumal Poosari                       ...             Appellant

                                                         Vs.
                      Mannarsamy (also known as
                       Pachaiamman Koil)
                      Serpakkam Village by its
                      fit person Gurusamy Chettiar and
                      now Inspector (H.R & C.E. Board)
                      Kanchipuram, Kanchipuram Dt.              ...         Respondent

                      Prayer: The second appeal has been filed under Section 100 of C.P.C
                      against the judgment and decree dated 28.01.2002 passed in A.S.No.77 of
                      1995 on the file of the Sub-Judge, Kanchipuram, against the judgment and
                      decree dated 04.04.1995 passed in O.S.No.889 of 1986 on the file of the
                      Principal District Munsif, Kanchipuram.

                                  For Appellant            :Mr.S.A.Rajan

                                  For Respondent           : Mr.M.Krishnamoorthy




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                                                                                   S.A.No.2076 of 2002


                                                                       ABDUL QUDDHOSE, J.
                                                                                   sms/gv



                                                       JUDGMENT

The learned counsel for the appellant submits that the appellant

is dead and his legal representatives are not interested in prosecuting the

second appeal. Recording the said submission, the second appeal is

dismissed as abated. No costs.

16.07.2021 Index:Yes/No Internet:Yes/No Speaking/Non-speaking orders sms/gv

To

1.The Sub-Judge, Kanchipuram.

2. The Principal District Munsif, Kanchipuram.

S.A.No.2076 of 2002

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