M.M.Innasimuthu Udayar Alias vs Mariasoosai Udayar
2022 Latest Caselaw 9253 Mad

                                                                            SA.(MD)No.269 of 2006


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                 Dated : 29.04.2022
                                                      CORAM
                                    THE HONOURABLE MRS.JUSTICE R.THARANI
                                             S.A(MD)No.269 of 2006
                                                       and
                                      C.M.P.No.8392, 8394 and 8395 of 2021


                     1.M.M.Innasimuthu Udayar alias
                          Sebastiar Udayar

                     2.Savariammal
                     3.Michael
                     4.Mymaraj
                     5.Amulraj
                     6.Thomas
                     7.Pavula Mary                                    ... Appellants

                                                        Vs

                     Mariasoosai Udayar                               ... Respondent


                     PRAYER :-
                                  This Second Appeal is filed under Section 100 of Civil
                     Procedure Code against the judgment and decree in A.S.No.88 of
                     1999 dated 20.07.2006 on the file of the learned Principal District
                     Judge, Pudukkottai, reversing the judgment and decree made in
                     O.S.No.64 of 1995 dated 14.09.1998 on the file of the learned
                     District Munsif cum Judicial Magistrate, Keeranur.



                                     For Appellants       : No appearance




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                    SA.(MD)No.269 of 2006


                                                        JUDGMENT

This Second Appeal has been filed against the judgment and

decree in A.S.No.88 of 2000 dated 20.07.2006 on the file of the

learned Principal District Judge, Pudukkottai, reversing the

judgment and decree made in O.S.No.64 of 1995 dated 14.09.1998

on the file of the learned District Munsif cum Judicial Magistrate,

Keeranur.

2. It is stated that the sole respondent was died and petitions

for taking steps for the death of the sole respondent has been filed

with a delay of 3014 days. This Court vide order dated 28.04.2022,

has passed an conditional order and allowed the petitions. But the

conditions has not been complied with till today.

3.Hence, the petitions in C.M.P.(MD)Nos.8392, 8394 and

8395 of 2021 stand dismissed. and this Second Appeal is dismissed

as abated. No costs.

(R T J) 29.04.2022 Index : Yes / No Internet : Yes / No pnn

https://www.mhc.tn.gov.in/judis SA.(MD)No.269 of 2006

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 Principal District Judge, Pudukkottai.

2.The District Munsif cum Judicial Magistrate, Keeranur.

3.The Record Clerk, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis SA.(MD)No.269 of 2006

R.THARANI, J.

pnn

ORDER IN S.A(MD)No.269 of 2006

29.04.2022

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