Kathiresan vs Shanmughasundaram
2021 Latest Caselaw 19588 Mad

                                                                            S.A.No.285 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 23.09.2021

                                                  CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.No.285 of 2003


                   1.Kathiresan

                   2.Rajammal                   ... Appellants / Appellants / Defendants



                                                  -Vs-


                   Shanmughasundaram             ... Respondent / Respondent / Plaintiff


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree passed in A.S.No.28 of 2001 dated
                   27.09.2002 on the file of the Principal District Judge, Ramanthapuram in
                   confirming the judgment and decree in O.S.No.229 of 1995, dated
                   7.11.2000 on the file of the Additional District Munsif Court,
                   Ramanathapuram.


                                     For Appellants      : Mr.V.Raghavachari
                                     For Respondent      : Mr.P.Senthur Pandian




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


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                                                                            S.A.No.285 of 2003


                                                                  G.R.SWAMINATHAN.J.,

                                                                                          rmi

                                                   JUDGMENT

It is submitted by the learned counsel on either side that the

appellants are no more. Steps have not been taken to bring the legal heirs

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

23.09.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The Subordinate Court, Tuticorin.

2.The District Munsif Court, Sattankulam.

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

Judgment made in S.A.No.285 of 2003

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