V.Doraisamy vs Inanganur Primary Agricultural
2021 Latest Caselaw 23209 Mad

                                                                              S.A.No.1646 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 26.11.2021

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                    S.A.No.1646 of 2002
                                                            and
                                                   C.M.P.No.13957 of 2002


                     V.Doraisamy                                             ... Appellant

                                                            -vs-
                     Inanganur Primary Agricultural
                       Co- operative Bank Ltd.,
                     Regd. No.1597,
                     Represented by its Secretary
                     A.Ramasamy                                              ... Respondent

                     PRAYER : Second Appeal filed under Section 100 of C.P.C, against the
                     Decree and Judgment dated 31.08.2001, made in A.S.No.10 of 2001, on the
                     file of the learned Principal Sub Judge, Karur confirming the Decree and
                     Judgment dated 29.09.2000, made in O.S.No.209 of 1995 on the file of the
                     learned Principal District Munsif, Karur.


                                   For Appellant      : Mr.V.Balaji
                                                         for Mr.M.Karlmarx
                                   For Respondent     : No Appearance

                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 S.A.No.1646 of 2002




                                                        JUDGMENT

The learned counsel for the appellant represented that the sole

appellant had passed away three years back. Despite intimation, the legal

heirs of the sole appellant has not responded to file an impleading

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

Consequently the connected Miscellaneous Petition is closed.

                                                                                   26 .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.1646 of 2002

To

1. The Principal Sub Judge, Karur.

2. The Principal District Munsif, Karur.

https://www.mhc.tn.gov.in/judis S.A.No.1646 of 2002

R.VIJAYAKUMAR,J.

ebsi

S.A.No.1646 of 2002 and C.M.P.No.13957 of 2002

26.11.2021

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