Jawans Bhavan Executive ... vs M.R.S.Ramakrishnan
2021 Latest Caselaw 19220 Mad

                                                                                 S.A.No.1073 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 20.09.2021

                                                     CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.No.1073 of 2003

                1.Jawans Bhavan Executive Committee,
                  Tiruchirapalli,
                  Represented by its President,
                  The District Collector,
                  Tiruchirapalli.

                2.Ex.Servicemen Welfare Society,
                  Rep. by its Deputy Director,
                  Warners Road,
                  Cantonment,
                  Tiruchirapalli.                                        ... Appellants

                                                        Vs.

                1.M.R.S.Ramakrishnan

                2.Tiruchirapalli Municipal Corporation,
                  Rep. by its Commissioner.                              ... Respondents


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree of the learned Subordinate Judge,
                Tiruchirappalli,   dated   09.09.1999     passed   in   A.S.No.140        of   1998
                (Tiruchirappalli District Court's A.S.No.184 of 1998), confirming the judgment
                and decree in O.S.No.1532 of 1996 on the file of the learned District Munsif,
                Tiruchirappalli, dated 01.04.1998.


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                                                                                          S.A.No.1073 of 2003


                                   For Appellants   : Mr.C.Umashankar

                                   For Respondents : Mr.C.P.Sivamohan for R1
                                                     Mr.S.Baskaran,
                                                      Addl. Advocate General for R2


                                                    JUDGEMENT

The learned counsel appearing for the appellants submits that the

plaintiff/first respondent herein had passed away. The appellants have not

come forward to bring the legal representatives of the deceased first respondent

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

                                                                                    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.No.1073 of 2003

To:

1.The Subordinate Court, Tiruchirappalli.

2.The District Munsif Court, Tiruchirappalli.

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.1073 of 2003

G.R.SWAMINATHAN, J.

ias

S.A.No.1073 of 2003

20.09.2021

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