L.Perumal vs Kanniammal
2021 Latest Caselaw 14695 Mad

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 22.07.2021

                                                     CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              SA(MD)No.495 of 2008


                L.Perumal                                        ... Appellant / Appellant
                                                                       / 4th defendant

                                                      Vs.

                1.Kanniammal

                2.Kandasamy Gounder

                3.Ramayee                                    ... Respondents 2 & 3/
                                                            1st Respondent / Plaintiff


                Prayer : Second Appeal filed under Section 100 of Civil Procedure
                Code, against the judgment and decree dated 23.11.2007 made in A.S
                No.13 of 2007 on the file of the Subordinate Court, Kulithalai
                confirming the judgment and decree dated 31.01.2007 in O.S No.130
                of 2006 on the file of the District Munsif Court, Kulithalai.


                                   For Appellant      : Mr.S.Srinivasa Raghavan
                                   For Respondents    : Mr.K.Govindaraj for R1
                                                       No appearance for R2 & R3




https://www.mhc.tn.gov.in/judis/
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                                                                   G.R.SWAMINATHAN, J.

                                                                                       skm

                                                 JUDGEMENT

The learned counsel for the appellant and the learned counsel

for the first respondent inform the court that the appellant passed

away. The counsel for the appellant submitted that his attempts to

contact the legal heirs were not fruitful. Therefore, the second

appeal stands dismissed as abated. No costs.

22.07.2021

Index : Yes / no, Internet : yes / no skm

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1.The Subordinate Judge, Kulithalai.

2.The District Munsif, Kulithalai. Copy to : The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

SA(MD)No.495 of 2008

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