S.Sangumuthu Thevar vs Thiru-Vavaduthurai Adheenam
2022 Latest Caselaw 1099 Mad

                                                                               S.A.No.1111 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 24.01.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.1111 of 2003


                     S.Sangumuthu Thevar                                ... Appellant/
                                                                            Respondent/
                                                                             Defendant
                                                        Vs.
                     Thiru-Vavaduthurai Adheenam,
                     Thiruvavaduthurai represented by its
                     Adeenakarthar Sri-La-Sri,
                     Sivaprakasa Pandara Sannidhi,
                     represented by Power agent Sri-La-Sri.Kasivisvanatha
                     Pandara Sannadhi, Thiruvavaduthurai,
                     Myladudhurai Taluk,
                     Nagapattinam District.                          ... Respondent/
                                                                         Appellant/
                                                                         Plaintiff
                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree of the learned
                     Subordinate Judge, Ambasamudram, dated 25.01.2002 in A.S.No.28 of
                     1998 partly setting aside the judgment and decree of the learned
                     Additional District Munsif, Ambasamudram, dated 29.01.1998 in
                     O.S.No.663 of 1986.


                                     For Appellant    : No appearance

                                     For Respondent   : Mr.B.Brijesh Kishore


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                     1/3
                                                                                    S.A.No.1111 of 2003

                                                         JUDGMENT

Since the learned Counsel for the appellant had passed away notice

was sent to the appellant. The said notice has been returned stating that

the sole appellant had passed away. Hence, there is no representation on

the side of the appellant. Therefore, the second appeal is dismissed as

abated. No costs.

                                                                              24.01.2022


                     Index              :     Yes / No
                     Internet           :     Yes / No
                     btr

                     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 Subordinate Judge, Ambasamudram.

2.The Additional District Munsif Court, Ambasamudram.

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

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

S.A.No.1111 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.1111 of 2003

Dated:

24.01.2022

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