Govindaraj ... Defendant / vs Krishnamoorthy ... Plaintiff /
2021 Latest Caselaw 18484 Mad

                                                                                    S.A.No.528 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 08.09.2021

                                                        CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                 S.A.No.528 of 2003


                   Govindaraj                   ... Defendant / Appellant / Appellant

                                                        -Vs-


                   Krishnamoorthy               ... Plaintiff / Respondent / Respondent


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 21.12.2000 made in A.S.No.36
                   of 1999 on the file of the Subordinate Judge, Kumbakonam, confirming the
                   judgment and decree dated 04.11.1998 made in O.S.No.5 of 1995 on the file
                   of the District Munsif Court, Valangaiman at Kumbakonam.


                                        For Appellant          : No appearance
                                        For Respondent         : Mr.P.Thiagarajan


                                                    JUDGMENT

None appears for the appellant. The case has been posted under the

caption 'for dismissal'. Today also, there is no appearance on the side of the

appellant.

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

S.A.No.528 of 2003

G.R.SWAMINATHAN.J.,

rmi

2.The learned counsel appearing for the respondent informs the Court

that the sole appellant passed away some time in the year 2006 itself.

3. For 15 years, no steps have been taken to bring the legal heirs on

record. The second appeal is dismissed as abated. No costs.

08.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Judge, Kumbakonam.

2.The District Munsif Court, Valangaiman at Kumbakonam.

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

Judgment made in S.A.No.528 of 2003

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