R.Jai Singh vs M.K.Ganesan (Died)
2021 Latest Caselaw 12795 Mad

                                                                              S.A.(MD)No.948 of 2008

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 30.06.2021

                                                      CORAM:

                              THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.948 of 2008
                                                     and
                                             M.P.(MD)No.1 of 2009

                   R.Jai Singh                           ... Appellant/Respondent/Defendant

                                                      -Vs-


                   M.K.Ganesan (Died)                        ... Respondent / Appellant / Plaintiff
                   2.M.K.G.Mariappan
                   3.G.Vijayakumar
                   4.G.Ashok Kumar                                       ... Respondents


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree in A.S.No.47 of 2006, dated
                   28.11.2007 on the file of the Sub Court, Srivilliputhur, reversing the
                   Judgment and decree in O.S.No.34 of 2004, dated 13.10.2005 on the file of
                   the Additional District Munsif Court, Srivilliputhur.


                                      For Appellant          : Mr.A.Sivaji
                                      For R1                 : Died
                                      For R2 to R4           : Mr.M.Ashok Kumar




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


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                                                                         S.A.(MD)No.948 of 2008




                                                   JUDGMENT

The appellant has passed away. Steps have not been taken to bring

the legal heirs on record. The learned counsel appearing for the appellant

have also filed a memo reporting 'no instructions'. The second appeal is

dismissed as abated. No costs. Consequently, connected miscellaneous

petition is closed.

30.06.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Sub Court, Srivilliputhur.

2.The Additional District Munsif Court, Srivilliputhur.

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

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

S.A.(MD)No.948 of 2008

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.948 of 2008 and M.P.(MD)No.1 of 2009

30.06.2021

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