Ponmalai Gounder vs Mani
2021 Latest Caselaw 22154 Mad

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 10.11.2021

                                                      CORAM

                                 THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                S.A.No.1363 of 2011


                      Ponmalai Gounder                                    ..     Appellant


                                                       Versus


                      Mani                                                ..     Respondent


                      PRAYER:This Second Appeal has been filed under Section 100 of C.P.C.,

                      against the judgment and decree dated 27.08.2008, made in A.S.No.68 of

                      2008 on the file of the Sub-Court, Tiruchengode (A.S.No.180 of 2005

                      Sub-Court, Namakkal) confirming the judgment and decree dated

                      28.06.2004 made in O.S.No.247 of 1996 on the file of the District Munsif,

                      Tiruchengode.



                              For Appellant    ::       Mr.N.Manokaran

                              For Respondent ::         Mr.P.Valliappan




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                                                                        RMT.TEEKAA RAMAN,J.,


                                                                                              nvi



                                                   JUDGMENT

It is reported that the sole appellant reported dead. This Second

Appeal stands dismissed as abated. It is open to the legal representatives

of the deceased sole appellant to take necessary steps if so advised.

No costs.

10.11.2021

nvi

To

1. The Sub-Court, Tiruchengode

2. The Sub-Court, Namakkal

3. The District Munsif, Tiruchengode.

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S.A.No.1363 of 2011

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