Muthu @ Chinnamuthu vs Udayar (Died)
2021 Latest Caselaw 21084 Mad

                                                                               S.A.(MD)No.1207 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 21.10.2021

                                                        CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.1207 of 2005

                Muthu @ Chinnamuthu                                        ... Appellant


                                                          Vs.

                1.Udayar (Died)
                2.Mutusami
                3.Irulayee                                                 ... Respondents
                (Respondent 2 and 3 are brought on record
                as LRs of the deceased sole respondent vide
                order    dated    22.04.2016    made     in
                M.P.(MD)Nos.2 and 3 of 2011 in
                S.A.(MD)No.1207 of 2005 by RMDJ)

                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree dated 22.07.2004 made in A.S.No.3 of 2003 on
                the file of the Subordinate Court, Paramakudi, confirming the judgment and
                decree dated 28.06.2002 made in O.S.No.25 of 2001 on the file of the District
                Munsif Court, Paramakudi.

                                   For Appellant    : Mr.V.Srinivasan

                                   For Respondents : Mr.P.T.S.Narendiravasan for R2 & R3


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                                                                                    S.A.(MD)No.1207 of 2005



                                                    JUDGEMENT

The learned counsel appearing for the appellant informs the Court that

the sole appellant has passed away. Since the legal representatives have not

come on record, 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.

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

S.A.(MD)No.1207 of 2005

To:

1.The Sub Court, Paramakudi.

2.The District Munsif Court, Paramakudi.

Copy to:

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

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

S.A.(MD)No.1207 of 2005

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.1207 of 2005

21.10.2021

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