Pattan vs Paramasivan Mooppanar
2021 Latest Caselaw 19217 Mad

                                                                                 S.A.(MD)No.970 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 20.09.2021

                                                        CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.970 of 2005
                                                        and
                                              C.M.P.(MD)No.6200 of 2005

                Pattan                                               ... Appellant

                                                           Vs.

                1.Paramasivan Mooppanar
                2.Muthiah Gounder
                3.Vaiyapuri Gounder                                  ... Respondents


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

                against the judgment and decree of the Subordinate Judge, Ambasamudram,

                dated 18.04.2005 passed in A.S.No.56 of 2004, confirming the judgment and

                decree of the Additional District Munsif, Ambasamudram, dated 12.03.2004

                passed in O.S.No.125 of 2001.


                                   For Appellant     : Mr.S.Balasubramanian

                                   For Respondents : No appearance for R1
                                                     Mr.S.S.Thesigan for R3

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                                                                                       S.A.(MD)No.970 of 2005




                                                    JUDGEMENT

The learned counsel appearing for the appellant informs the Court that

the sole appellant had passed away and the legal representatives of the

deceased sole appellant are not interested in prosecuting this second appeal.

Hence, this second appeal is dismissed as abated. No costs. Consequently,

connected miscellaneous petition is closed.

                                                                                    20.09.2021
                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.

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S.A.(MD)No.970 of 2005

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.(MD)No.970 of 2005

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.970 of 2005

20.09.2021

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