Sornam vs M.Duraipandi
2021 Latest Caselaw 19325 Mad

                                                                           S.A.(MD)No.492 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 21.09.2021

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.492 of 2006


                   Sornam                       ... Plaintiff / 1st Respondent / Appellant

                                                     -Vs-


                   1.M.Duraipandi
                   2.M.Paulraj
                   3.M.Selvaraj
                   4.Pandiammal
                   5.Periasamy                                          ... Respondents
                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree dated 27.09.2005 made in A.S.No.
                   129 of 2002 on the file of the III Additional Sub Court, Madurai, reversing
                   the judgment and decree dated 07.11.2011 made in O.S.No.334 of 1992 on
                   the file of the Additional District Munsif Court, Madurai Town.


                                     For Appellant          : Mr.PT.S.Narendravasan
                                     For R1 to R4           : Mr.S.Kalyanasundaram




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                                                                        S.A.(MD)No.492 of 2006

                                                                    G.R.SWAMINATHAN.J.,

                                                                                          rmi


                                                   JUDGMENT

The sole appellant has passed away. Steps have not been taken to

bring the legal heirs on record. The second appeal is dismissed as abated.

No costs.

21.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The III Additional Sub Court, Madurai.

2.The Additional District Munsif Court, Madurai Town.

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

Judgment made in S.A.(MD)No.492 of 2006

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