Family Manager N K Shanmuga ... vs N.K.Murugesan
2021 Latest Caselaw 22138 Mad

                                                                                 S.A.(MD)No.253 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 10.11.2021

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.(MD)No.253 of 2005


                     Family Manager N K Shanmuga Sundaram,
                     S/o. C.M. Kandasami Pillai,
                     Andavar Street,
                     Kattuputhur Village,
                     Musiri Taluk.                                                 ... Appellant
                                                    -vs-

                     1. N.K.Murugesan
                     2. Pazhamudhir Selva Kandiah
                     3. Saraswathi Ammal                                        ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 23.12.2003 passed in A.S.No.224 of 2003 on the
                     file of the Principal District Judge, Tiruchirappalli confirming the judgment
                     and decree dated 03.03.2003 passed in O.S.No.30 of 1994 on the file of the
                     learned District Munsif, Musiri.


                                    For Appellant       : Mr.T.M.Hariharan
                                    For Respondents     : Mr.B.Gopal
                                                          For Mr.R.Udayakumar

                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                               S.A.(MD)No.253 of 2005




                                                       JUDGMENT

The learned counsel for the appellant had filed a memo on 08.02.2021

to record the death of the sole appellant/ Family Manager N.K.Shanmuga

Sundaram on 13.01.2016 and seeks three weeks time for taking steps to

implead the legal representatives of the deceased sole appellant.

2. Today, when the appeal is taken up for hearing, it is represented

that despite several attempts the legal representatives of the deceased sole

appellant have not contacted and he is not in a position to take steps.

3.Recording the above submission, this Second Appeal is dismissed

as abated. No costs.

                                                                                    10.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

https://www.mhc.tn.gov.in/judis/ S.A.(MD)No.253 of 2005

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 Principal District Judge, Tiruchirapalli.

2. The District Munsif, Musiri.

https://www.mhc.tn.gov.in/judis/ S.A.(MD)No.253 of 2005

R.VIJAYAKUMAR,J.

ebsi

S.A(MD)No.253 of 2005

10.11.2021

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