Ponnuchamy Nadar vs T.Shanmuga Nadar
2021 Latest Caselaw 21432 Mad

                                                                           S.A.(MD)No.1227 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 26.10.2021

                                                       CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.1227 of 2006



                   Ponnuchamy Nadar                    ... Appellant / Appellant / Plaintiff


                                                       -Vs-


                   T.Shanmuga Nadar                 ... Respondent / Respondent / Defendant


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

                   against the judgment and decree passed in A.S.No.35 of 2002 on the file of the

                   Additional Sub Court, Tenkasi on 09.07.2004 confirming the decree and judgment

                   made in O.S.No.360 of 1997 on the file of the Additional District Munsif Court,

                   Tenkasi, dated 21.09.2001 .

                                       For Appellant          : Mr.Ramesh @ Ramiah

                                       For Respondent         : Mr.A.Sankarasubramanian




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


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                                                                         S.A.(MD)No.1227 of 2006

                                                                      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 Additional Sub Court, Tenkasi.

2.The Additional 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.1227 of 2006

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