S.Kalyani Ammal vs S.Duraikannu
2021 Latest Caselaw 19983 Mad

                                                                                   S.A.(MD)No.664 of 2006


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 29.09.2021

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                S.A.(MD)No.664 of 2006
                                                         and
                                                 M.P.(MD)No.1 of 2006

                1.S.Kalyani Ammal
                2.S.Palanichamy
                3.S.Annasamy
                4.S.Ramakrishnan                                       ... Appellants

                                                            Vs.

                S.Duraikannu                                           ... Respondent


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

                against the judgment and decree dated 27.10.2005 made in A.S.No.156 of 2004

                on the file of the learned Additional Subordinate Judge, Kumbakonam,

                confirming the judgment and decree dated 17.01.2002 made in O.S.No.747 of

                1993 on the file of the learned I Additional District Munsif, Kumbakonam.


                                   For Appellants     : Mr.D.Thiagarajan

                                   For Respondent : Mr.R.Rajaramani

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                                                                                       S.A.(MD)No.664 of 2006




                                                    JUDGEMENT

The sole respondent/S.Duraikannu had passed away. The appellants are

not in a position to take steps to bring the legal representatives of the deceased

sole respondent. Therefore, this second appeal is dismissed as abated. No

costs. Consequently, connected miscellaneous petition is closed.

                                                                                    29.09.2021
                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.

To:

1.The Additional Sub Court, Kumbakonam.

2.The I Additional District Munsif Court, Kumbakonam.

Copy to:

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

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S.A.(MD)No.664 of 2006

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

S.A.(MD)No.664 of 2006

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.664 of 2006

29.09.2021

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