Thiruvarangammal vs Ramalakshmi ... 1St
2021 Latest Caselaw 21431 Mad

                                                                            S.A.(MD)No.661 of 2007

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 26.10.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.661 of 2007



                   Thiruvarangammal             ... Appellant / 1st Respondent / 1st Respondent


                                                      -Vs-


                   1.Ramalakshmi                   ... 1st Respondent / Appellant / Plaintiff
                   2.Alaguthuraichi                ... 2nd Respondent / 2nd Respondent /
                                                                        2nd Defendant


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

                   against the judgment and decree dated 09.03.2007 passed in A.S.No.60 of 2006

                   by the Principal Sub Court, Tenkasi, reversing the decree and judgment passed in

                   O.S.No.1123 of 2004 by the Principal District Munsif Court dated 23.03.2006.

                                      For Appellant          : Mr.Ramesh @ Ramiah

                                      For R1                 : Mr.S.P.Maharajan
                                      For R2                 : Mr.V.Ramajagadeesan




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


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                                                                         S.A.(MD)No.661 of 2007

                                                                     G.R.SWAMINATHAN.J.,

                                                                                             rmi


                                                    JUDGMENT

The learned counsel appearing for the appellant informs the Court

that the sole appellant has passed away. But the legal heirs are not coming

forward to come on record. The second appeal is dismissed as abated. No

costs.

26.10.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Principal Sub Court, Tenkasi.

2.The Principal District Munsif Court, Tenkasi.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Judgment made in S.A.(MD)No.661 of 2007

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