Janaki Ammal vs Balakrishnan
2021 Latest Caselaw 21082 Mad

                                                                                  S.A.No.677 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 21.10.2021

                                                        CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.No.677 of 2003

                Janaki Ammal                                              ... Appellant


                                                          Vs.

                1.Balakrishnan
                2.Muthu Palavesan                                         ... Respondents


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

                against the judgment and decree dated 11.09.2002 made in A.S.No.10 of 2000

                on the file of the Principal Subordinate Court, Tuticorin, reversing the judgment

                and decree dated 15.12.1999 made in O.S.No.384 of 1998 on the file of the

                Principal District Munsif Court, Tuticorin.



                                   For Appellant    : No appearance

                                   For Respondents : Mrs.Porkodi Karnan




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                                                                                       S.A.No.677 of 2003



                                                    JUDGEMENT

None appears for the appellant. The sole appellant said to have passed

away. Steps have not been taken to bring the legal representatives on record.

Both the respondent have passed away. The learned counsel appearing for the

respondents has since filed a memo setting out the details of the legal

representatives of the respondents. But no steps have been taken. Hence, the

second appeal is dismissed as abated. No costs.

                                                                                21.10.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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.

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S.A.No.677 of 2003

To:

1.The Principal Sub Court, Tuticorin.

2.The Principal District Munsif Court, Tuticorin.

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.No.677 of 2003

G.R.SWAMINATHAN, J.

ias

S.A.No.677 of 2003

21.10.2021 (1/2)

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