P.Jeyachandrapandian ... ... vs Seetha Amirtham Ammal (Died) ... ...
2021 Latest Caselaw 19219 Mad

                                                                             S.A.(MD)No.221 of 2007

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 20.09.2021

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.221 of 2007


                   P.Jeyachandrapandian                ... Defendant / Respondent / Appellant

                                                     -Vs-


                   Seetha Amirtham Ammal (Died)             ... Plaintiff / Appellant / Respondent
                   (Memo USR.326/19 recorded as per order dated 28.01.2019)




                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 18.12.2006 made in A.S.No.1
                   of 2005 on the file of the Sub Court, Tuticorin, reversing the well
                   considered judgment and decree dated 08.09.2004 made in O.S.No.45 of
                   2003 on the file of the District Munsif Court, Srivaikundam.


                                     For Appellant          : Mr.S.Siva Thilahar
                                     For Respondent          : Mr.D.Sadiq Raja




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


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                                                                          S.A.(MD)No.221 of 2007

                                                                     G.R.SWAMINATHAN.J.,

                                                                                            rmi


                                                    JUDGMENT

It is stated that both the parties have passed away. No steps have

been taken to bring the legal heirs on record. The second appeal is

dismissed as abated. No costs.

20.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Sub Court, Tuticorin.

2.The District Munsif Court, Srivaikundam.

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

Judgment made in S.A.(MD)No.221 of 2007

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