Jeganathan vs Manickavasagam
2022 Latest Caselaw 3663 Mad

                                                                                    S.A.(MD)No.169 of 2010


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 25.02.2022

                                                         CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                  S.A.(MD)No.169 of 2010

                Jeganathan                                              ... Appellant
                                                           Vs.

                1.Manickavasagam
                2.Selvi @ Sampurnavalli
                3.Kanagavalli
                4.Pushpavalli
                5.T.S.Panni Chit Fund,
                  Through its Kannabiran,
                  Keel Alangam,
                  Thanjavur.                                            ... Respondents

                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree passed in A.S.No.120 of 2006 on the file of the
                Additional Subordinate Judge, Thanjavur, dated 09.01.2009 reversing the
                judgment and decree passed in O.S.No.304 of 2000 on the file of the District
                Munsif Court, Thanjavur, dated 03.08.2005.

                                  For Appellant      : Mr.M.P.Senthil

                                  For Respondents : Mr.G.Kannan for R1 & R4

                                                       No appearance for R5.

https://www.mhc.tn.gov.in/judis
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                                                                               S.A.(MD)No.169 of 2010


                                                                      G.R.SWAMINATHAN, J.

                                                                                                 ias


                                                  JUDGEMENT

The sole appellant passed away. Steps have not been taken to bring the

legal heirs on record. Therefore, the second appeal is dismissed as abated. No

costs.

                                                                          25.02.2022
                Index             : Yes / No
                Internet          : Yes/ No
                ias


                To:

1.The Additional Sub Court, Thanjavur.

2.The District Munsif Court, Thanjavur.

Copy to:

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

S.A.(MD)No.169 of 2010

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