M.Vakulambika vs R.Selvaraj
2021 Latest Caselaw 14470 Mad

                                                                           S.A.(MD)No.279 of 2008

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 19.07.2021

                                                      CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.279 of 2008


                   M.Vakulambika                       ... Appellant /1st Respondent / Plaintiff

                                                      -Vs-


                   1.R.Selvaraj
                   2.Kolammal
                   3.M.Natarajan
                   4.Kokila Devi
                   5.N.Krishnammal
                   6.Kanagam                      ... Respondents / Respondents / Defendants


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree in A.S.No.20 of 2004, dated
                   06.03.2007, on the file of the Sub Court, Padmanabhapuram, reversing the
                   judgment and decree in O.S.No.1098 of 1995, dated 14.11.2003 on the file
                   of the Additional District Munsif Court, Eraniel.
                                      For Appellant          : Mr.C.Godwin
                                      For R1                 : Mr.P.Prabhakaran
                                      For R2 to R6           : exparte



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


                   1/2
                                                                            S.A.(MD)No.279 of 2008

                                                                       G.R.SWAMINATHAN.J.,

                                                                                               rmi


                                                     JUDGMENT

It is stated that the first respondent had passed away. The efforts of

the learned counsel for the appellant to contact the appellant to take steps

have not been fruitful. Therefore, this second appeal is dismissed as abated.

No costs.

19.07.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Sub Court, Padmanabhapuram.

2.The Additional District Munsif Court, Eraniel.

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

Judgment made in S.A.(MD)No.279 of 2008

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