Pandara Konar vs Subbiah Konar
2021 Latest Caselaw 19603 Mad

                                                                              S.A.(MD)No.1154 of 2005


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 23.09.2021

                                                        CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                               S.A.(MD)No.1154 of 2005

                Pandara Konar                                            ... Appellant

                                                           Vs.

                Subbiah Konar                                            ... Respondent




                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,

                against the judgment and decree passed in A.S.No.196 of 2002 on the file of the

                II Additional Subordinate Court, Tirunelveli, dated 23.07.2004, reversing the

                judgment and decree passed in O.S.No.458 of 1996 on the file of the learned

                Principal District Munsif Court, Valliyoor.


                                   For Appellant     : Mr.M.P.Senthil

                                   For Respondents : Mr.A.Arumugam




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                                                                                       S.A.(MD)No.1154 of 2005


                                                    JUDGEMENT

The learned counsel on either side inform the Court that the appellant

and respondent have passed away. Their legal representatives have not come

forward to come on record. Hence, the second appeal is dismissed as abated.

No costs.

                                                                                    23.09.2021
                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.(MD)No.1154 of 2005

To:

1.The II Additional Sub Court, Tirunelveli.

2.The Principal District Munsif Court, Valliyoor.

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.1154 of 2005

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.1154 of 2005

23.09.2021

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