M.Munusamy Nadar vs P.A. Daniel
2021 Latest Caselaw 11615 Mad

                                                                                  S.A.No.839 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 14.06.2021

                                                         CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                     S.A.No.839 of 2005


                     M.Munusamy Nadar                                     ...Appellant

                                                            vs.

                     P.A. Daniel                                      ...Respondent

                     Prayer: Second Appeal filed under Section 100 CPC, against the
                     judgment and decree as made in A.S. No.131 of 2003 on the file of the
                     IV Additional Judge, City Civil Court at Chennai dated 31.10.2003
                     confirming the judgment and decree in O.S. No.7673 of 1993 on the file
                     of the 1st Assistant Judge, City Civil Court at Chennai, dated 24.10.2002,
                     thereby decreeing the suit filed by the plaintiff.


                                    For Appellant      : Mr.RM. Palaniappan
                                    For Respondent    : Respondent - Died




https://www.mhc.tn.gov.in/judis/
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                                                                                  S.A.No.839 of 2005

                                                       JUDGMENT

The matter is listed under the caption "for dismissal", today.

2. The learned counsel for the appellant submits that the sole

appellant is dead and he seeks time to bring on record the Legal

Representatives for the deceased sole appellant.

3. The Second Appeal is of the year 2005. Till date, steps have

not been taken to bring on record the Legal Representatives for the

deceased sole appellant. Accordingly, the Second Appeal is dismissed as

abated. No costs.

14.06.2021

vsi2 Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order

To

1. The IV Additional Judge, City Civil Court at Chennai.

2. The I Assistant Judge, City Civil Court at Chennai.

ABDUL QUDDHOSE, J.

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

S.A.No.839 of 2005

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S.A.No.839 of 2005

14.06.2021

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