Kannan vs Nallathambi
2021 Latest Caselaw 19985 Mad

                                                                                         S.A.No.2195 of 2003


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 29.09.2021

                                                          CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                     S.A.No.2195 of 2003
                                                             and
                                                    C.M.P.No.1406 of 2003

                1.Kannan
                2.Krishnan                                              ... Appellants

                                                             Vs.

                Nallathambi                                             ... Respondent


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

                against the judgment and decree dated 31.03.2003 made in A.S.No.16 of 2002

                on the file of the learned Principal District Judge, Ramanathapuram, reversing

                the judgment and decree dated 17.04.2002 made in O.S.No.58 of 1997 on the

                file of the learned District Munsif Cum Judicial Magistrate, Thiruvadanai.


                                   For Appellants     : No appearance

                                   For Respondent : Mr.K.Kannan




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                                                                                          S.A.No.2195 of 2003


                                                    JUDGEMENT

On 21.09.2021, it was represented that the counsel who filed this second

appeal had passed away and that the papers had been taken back by the parties.

Therefore, their names were ordered to be printed in the cause list.

Accordingly, their names are printed in the cause list. There is no appearance

on behalf of the appellants. At this stage, the learned counsel appearing for the

respondent informs the Court that the sole respondent has also passed away.

Hence, the second appeal is dismissed for non-prosecution. It may also have to

be dismissed on the ground of having been 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.

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S.A.No.2195 of 2003

To:

1.The Principal District Court, Ramanathapuram.

2.The Munsif Court Cum Judicial Magistrate, Thiruvadanai.

Copy to:

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

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

S.A.No.2195 of 2003

G.R.SWAMINATHAN, J.

ias

S.A.No.2195 of 2003

29.09.2021

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