M.Senthilvel vs P.Somu
2021 Latest Caselaw 21312 Mad

                                                            1       S.A.(MD)No.734 OF 2007

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 25.10.2021

                                                    CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.734 of 2007


                     M.Senthilvel                        ... Appellant / Appellant /
                                                               Defendant

                                                      Vs.


                     P.Somu                             ... Respondent / Respondent /
                                                             Plaintiff



                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree in A.S.No.333 of
                     2005 on the file of the Principal Sub Court, Tirunelveli, dated
                     16.03.2006, confirming the Judgment and Decree in O.S.
                     No.392 of 2003 on the file of the II Additional District Munsif,
                     Tirunelveli, dated 07.07.2005.


                                   For Appellant   : Mr.C.Selvakumar


                                   For Respondent : Mr.G.Prabhu Rajadurai


                                                     ***




https://www.mhc.tn.gov.in/judis/
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                                                              2         S.A.(MD)No.734 OF 2007

                                                JUDGMENT

The learned counsel appearing for the appellant

informs this Court that the letter sent to the appellant has

been returned with an endorsement “ died “ and the legal

heirs are yet to come on record.

2. Hence, this second appeal is dismissed as abated.

No costs.

                                                                              25.10.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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.

To:

1. The Principal Sub Judge, Tirunelveli.

2. The II Additional District Munsif, Tirunelveli.

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

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

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.734 of 2007

25.10.2021

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