Vadivelu vs Thajul Islam Sangam
2021 Latest Caselaw 21577 Mad

                                                                           S.A.(MD)No.746 of 2007


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 27.10.2021

                                                    CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.746 of 2007

                1.Vadivelu
                2.Jeyabal                                      ... Appellants


                                                     Vs.

                1.Thajul Islam Sangam,
                  Mela Street,
                  Athirampattinam,
                  Pattukkottai Taluk,
                  Rep. by its Secretary,
                  Bahurudeen.

                2.The Government of Tamilnadu,
                  Rep. by the District Collector,
                  Thanjavur District.

                3.The Revenue Divisional Officer,
                  Pattukkottai Taluk,
                  Pattukkottai.

                4.The Additional Superintendent of Police,
                  Pattukkottai Taluk,
                  Pattukkottai.

                5.Balu                                           ... Respondents




https://www.mhc.tn.gov.in/judis/
                1/4
                                                                                S.A.(MD)No.746 of 2007


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

                against the judgment and decree of the learned Sub Court, Pattukkottai, in

                A.S.No.56 of 2005 dated 25.01.2007, reversing the judgment and decree of the

                learned District Munsif Court, Pattukkottai, in O.S.No.88 of 2000 dated

                07.03.2005.


                                   For Appellants   : Mr.S.Deenadhayalan

                                   For Respondents : No appearance for R1

                                                     Mr.R.Ragavendran,
                                                      Govt. Advocate for R2 to R4



                                                    JUDGEMENT

The learned counsel appearing for the appellants informs the Court that

both the appellants have passed away and the legal representatives have not

come forward to come on record. Therefore, the second appeal is dismissed as

abated. No costs.

                                                                            27.10.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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

S.A.(MD)No.746 of 2007

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 Sub Court, Pattukkottai.

2.The District Munsif Court, Pattukkottai.

3.The District Collector, Thanjavur District.

4.The Revenue Divisional Officer, Pattukkottai Taluk, Pattukkottai.

5.The Additional Superintendent of Police, Pattukkottai Taluk, Pattukkottai.

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.746 of 2007

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.746 of 2007

27.10.2021

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