Perumal Naidu vs Govindarajan
2021 Latest Caselaw 22913 Mad

                                                                                  S.A.No.591 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 23.11.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.591 of 2003

                     Perumal Naidu                         ... Appellant/Appellant/Defendant

                                                           -vs-

                     Govindarajan                         ... Respondent/Respondent/Plaintiff


                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     judgment and decree dated 23.01.2003 made in A.S.No.57 of 2000, on the
                     file of the Sub- Court, Ambasamudram, confirming the judgment and decree
                     dated 20.10.2000 in O.S.No.60 of 1995 on the file of the Additional District
                     Munsif Court, Ambasamudram.


                                   For Appellant      : Mr.A.R.Nixon
                                   For Respondent     : Mr.A.Arumugam




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.591 of 2003




                                                       JUDGMENT

The learned counsel for the appellant represented that the sole

appellant had passed away in the last year and he has no instructions from

his client to take steps to implead the legal heirs of the deceased sole

appellant. Hence, this Second Appeal is dismissed as abated. No costs.

                                                                                  23.11.2021

                     Index    : Yes / No
                     Internet : Yes / No

                     ebsi

                     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.

https://www.mhc.tn.gov.in/judis S.A.No.591 of 2003

To

1. The Sub- Court, Ambasamudram.

2. The Additional District Munsif Court, Ambasamudram.

https://www.mhc.tn.gov.in/judis S.A.No.591 of 2003

R.VIJAYAKUMAR,J.

ebsi

S.A.No.591 of 2003

23.11.2021

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