Abdul Rahim vs Rajendran
2021 Latest Caselaw 19753 Mad

                                                            1       S.A.(MD)No.771 OF 2006

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 27.09.2021

                                                    CORAM

                        THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.771 of 2006 and
                                              M.P.(MD)No.2 of 2006

                     Abdul Rahim                    ... Appellant / Appellant /
                                                           Plaintiff

                                                      Vs.


                     Rajendran                      ... Respondent / Respondent /
                                                            Defendant



                                   Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the judgment and decree in A.S.No.141 of 2004
                     on the file of the III Additional Subordinate Judge, Madurai,
                     dated 28.10.2005 confirming the judgment and decree in
                     O.S.No.464 of 1998 on the file of the District Munsif,
                     Thirumangalam, dated 16.04.2004.


                                   For Appellant   : Mr.V.Venkataseshan
                                   For Respondent : Mr.Babu Rajendran

                                                     ***




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                                                              2         S.A.(MD)No.771 OF 2006

                                                                  G.R.SWAMINATHAN,J.


                                                                                        PMU


                                               JUDGMENT

The sole appellant has passed away. Steps have not

been taken by the legal heirs to come on record. This second

appeal is dismissed as abated. No costs. Consequently,

connected miscellaneous petition is closed.

                                                                              27.09.2021

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

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.

To:

1. The III Additional Subordinate Judge, Madurai.

2. The District Munsif, Thirumangalam.

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

S.A.(MD)No.771 of 2006

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