Manickam vs Vathi Ponnan
2021 Latest Caselaw 6103 Mad

                                                                                 S.A.No.1519 of 2000

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 08.03.2021

                                                   CORAM:

                           THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                             S.A.No.1519 of 2000


                 Manickam                                                   ... Appellant

                                                     Vs.

                 Vathi Ponnan                                               ... Respondent




                 PRAYER: Second Appeal filed under Section 100 of Civil Procedure Code,

                 against the judgment and decree dated 22.06.2000 made in A.S.No.134 of 1998 on

                 the file of Sub Court, Kulithalai reversing the judgment and decree dated

                 21.04.1998 made in O.S.No.235 of 1995 on the file of District Munsif Court,

                 Kulithalai.


                                  For Appellant     : Mr.R.Devaraj

                                  For Respondent    : Mr.T.M.Hariharan




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                                                                                     S.A.No.1519 of 2000




                                                 JUDGMENT

On a perusal of the records, it is seen that the sole respondent died.

However, no steps have been taken till date. Hence, this Second Appeal is

dismissed for default. No costs.

08.03.2021 Index : Yes/No Internet : Yes/No vsm

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.

http://www.judis.nic.in S.A.No.1519 of 2000

To

1.The Subordinate Judge, Kulithalai.

2.The District Munsif, Kulithalai.

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

http://www.judis.nic.in S.A.No.1519 of 2000

N.SATHISH KUMAR, J.

vsm

S.A.No.1519 of 2000

08.03.2021

http://www.judis.nic.in