Selvaraj vs Anbumani Ammal
2021 Latest Caselaw 19590 Mad

                                                                                  S.A.No.1054 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.1054 of 2003


                   Selvaraj                                 ... Appellant / Appellant / Plaintiff



                                                     -Vs-


                   Anbumani Ammal                ... Respondent / Respondent / Defendant


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree in A.S.No.14 of 2002 on the file of
                   the Subordinate Court, Tuticorin, dated 04.03.2003 confirming the
                   judgment and decree in O.S.No.222 of 2000 on the file of the District
                   Munsif Court, Sattankulam, dated 22.04.2002.


                                     For Appellant           : Mr.R.Nixon
                                     For Respondent          : Mr.J.Antony Jesus




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


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                                                                                S.A.No.1054 of 2003


                                                                       G.R.SWAMINATHAN.J.,

                                                                                               rmi

                                                     JUDGMENT

The appellant is no more. The learned counsel for the appellant could

not elicit any response from the legal heirs of the deceased appellant. The

respondent is also no more. 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.1054 of 2003

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