Subbiah Thevar vs Sudalaiyandi Thevar
2021 Latest Caselaw 18372 Mad

                                                                                    S.A.No.1859 of 2002


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 07.09.2021

                                                        CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                   S.A.No.1859 of 2002


                Subbiah Thevar                                              ... Appellant
                                                           Vs.
                1.Sudalaiyandi Thevar
                2.Pillaiyan Arthasama Kattalai,
                  Papanasam,
                  Through its Executive Officer.                            ... Respondents


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

                against the judgment and decree dated 04.12.1998 rendered in O.S.No.125 of

                1993, by the learned Additional District Munsif, Ambasamudram and against

                the judgment and decree dated 03.04.2002, rendered in A.S.No.50 of 1998 by

                the learned Subordinate Court, Ambasamudram.


                                   For Appellant     : No appearance

                                   For Respondents : Mrs.Jessi Jeeva Priay for R2




https://www.mhc.tn.gov.in/judis/
                1/4
                                                                                          S.A.No.1859 of 2002


                                                    JUDGEMENT

None appears for the appellant.

2.The first defendant in the suit has filed this second appeal. He lost

before the Courts below concurrently. The first respondent has filed a memo

stating that the appellant passed away on 16.05.2016 leaving behind two

daughters namely, Ramalakshmi and Selvi and two sons namely, Ramachandran

and Raja. Though the facts were brought to the knowledge of the learned

counsel for the appellant as early as 18.06.2016 and 21.07.2016, till date no

steps have been taken. Hence, the second appeal is dismissed as abated. No

costs.

                                                                                    07.09.2021
                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.No.1859 of 2002

To:

1.The Subordinate Court, Ambasamudram.

2.The Additional District Munsif Court, Ambasamudram.

Copy to:

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

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

S.A.No.1859 of 2002

G.R.SWAMINATHAN, J.

ias

S.A.No.1859 of 2002

07.09.2021

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