Muthu Nadar vs Thangiyan
2021 Latest Caselaw 12669 Mad

                                                                       S.A.(MD)No.694 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 29.06.2021

                                                  CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.694 of 2006
                                                    and
                                            M.P.(MD)No.1 of 2015

                   Muthu Nadar                  ... Plaintiff/Appellant/Appellant

                                                  -Vs-


                   1.Thangiyan
                   2.Thangappan
                   3.Santhirasoodan Nair
                   4.Sivasankaran Nair
                   5.Padmakshiamma
                   6.Vasantha
                   7.Madhavan Pillai            ... Defendants/Respondents/Respondents


                   PRAYER: Second Appeal is filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree of the leanred I Additional Sub
                   Judge, Nagercoil campt at Padmanabapuram in A.S.No.175 of 2004, dated
                   25.10.2005 confirming the Judgment and decree of the learned Additional
                   District Munsif, Padmanabapuram, dated 30.09.2004 in O.S.No.210 of
                   1993.




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                                                                               S.A.(MD)No.694 of 2006



                                          For Appellant      : Mr.P.Jeyapaul
                                           For R1            : Mr.K.Sreekumaran Nair
                                          For R2            : No appearance
                                          For R3 to R7      : exparte


                                                      JUDGMENT

The sole respondent has passed away. Steps have not been taken to

bring the legal heirs on record. Therefore, the second appeal is dismissed as

abated. No costs. Consequently, connected miscellaneous petition is

closed.

29.06.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The I Additional Sub Judge, Nagercoil, Padmanabapuram.

2.The Additional District Munsif, Padmanabapuram.

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

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

S.A.(MD)No.694 of 2006

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.694 of 2006 and M.P.(MD)No.1 of 2015

29.06.2021

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