Pachaiappa Naidu vs Palanivel Naidu
2021 Latest Caselaw 14466 Mad

                                                                                   SA.No.1311 of 2005



                                           In the High Court of Judicature at Madras

                                                        Dated : 19.7.2021

                                                           Coram

                                         The Honourable Mr.Justice ABDUL QUDDHOSE
                                                Second Appeal No.1311 of 2005


                     Pachaiappa Naidu                                              ...Appellant
                                                              Vs
                     1.Palanivel Naidu
                     2.Arumuga Naidu
                     3.Govindasamy Naidu                                           ...Respondents


                                   APPEAL under Section 100 of the Civil Procedure Code against

                     the judgment and decree dated 31.3.2005 made in A.S.No.48 of 2003

                     on the file of the District Court, Tiruvannamalai confirming the

                     judgment and decree dated 28.4.2003 made in O.S.No.523 of 1996 on

                     the file of the District Munsif-cum-Judicial Magistrate, Chengam.



                                      For Appellant :              Ms.R.Supraja for
                                                                   M/s.T.R.Rajaraman
                                      Respondent-1 :               M/s.Sarvabhauman Associates
                                      Respondent-2 :               Refused
                                      Respondent-3 :               Died




                     1/2


https://www.mhc.tn.gov.in/judis/
                                                                                SA.No.1311 of 2005



                                                                           ABDUL QUDDHOSE,J


                                                                                              RS
                                                       JUDGMENT

Learned counsel for the appellant submits that the appellant died

long back.

2. However, till date, steps have not been taken to bring on

record the legal heirs of the deceased appellant.

3. Hence, the above second appeal is dismissed as abated. No

costs.

19.7.2021

To

1.The District Court, Tiruvannamalai

2.The District Munsif-cum-Judicial Magistrate, Chengam.

SA.No.1311 of 2005

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