M.Swaminatha Pillai vs S.Sudalaiyandi Asari
2022 Latest Caselaw 1505 Mad

                                                                             S.A(MD)No.274 of 2005



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 31.01.2022

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A(MD)No.274 of 2005


                     M.Swaminatha Pillai                     ... Appellant/
                                                                 Appellant/Defendant
                                                       Vs.
                     1.S.Sudalaiyandi Asari
                     2.V.Mahalingam
                     3.S.Manickam Asari
                     4.L.Ravichandran Asari
                     5.S.Muthuraman Asari                    ... Respondents/
                                                                 Respondents/Plaintiffs
                     6.P.Krishnan Chettiar
                     7.P.Reghu                               ... Respondents/
                                                                 Respondents/Defendants 2 to 3

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree of the learned
                     Additional Sub-Judge II, Nagarcoil, in A.S.No.42 of 2004, dated,
                     30.11.2004, preferred against the judgment and decree of the learned
                     Additional District Munsif II, Nagarcoil in O.S.No.46 of 1998, dated,
                     30.10.2003.




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD)No.274 of 2005

                                           For Appellant   : Mr.J.Ashok
                                                             for M/s.Jeyapaul Associates
                                           For Respondents : Mr.C.Dhanaseelan
                                                             for R1 to R5

                                                           JUDGMENT

The learned counsel for the appellant submits that the sole

appellant had passed away and the legal heirs are not responding to get

themselves impleaded to prosecute the appeal. The Second Appeal is

dismissed as abated. No costs.

                                                                        31.01.2022

                     gbg
                     Index             :       Yes / No
                     Internet          :       Yes / No


                     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.

https://www.mhc.tn.gov.in/judis S.A(MD)No.274 of 2005

To

1.The Additional Sub-Judge II, Nagarcoil.

2.The Additional District Munsif II, Nagarcoil.

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.274 of 2005

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A(MD)No.274 of 2005

Dated:

31.01.2022

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