A.S.Nagarajan vs Virudhunagar Municipality
2022 Latest Caselaw 190 Mad

                                                                             S.A.No.1344 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 04.01.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                S.A.No.1344 of 2003

                     A.S.Nagarajan                                ... Appellant/
                                                                      Appellant/
                                                                      Plaintiff

                                                        Vs.

                     Virudhunagar Municipality,
                     Represented by its Commissioner,
                     Virudhunagar.                                ... Respondent/
                                                                      Respondent /
                                                                      Defendant
                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree, dated 13.12.2002,
                     passed in A.S.No.40 of 2002, by the learned Additional District Judge
                     (Fast Track) Virudhunagar, confirming the judgment and decree, dated
                     02.04.2001 passed in O.S.No.85 of 1999, by the learned District Munsif,
                     Virudhunagar.


                                     For Appellant    : Mr.D.Srinivasa Ragavan
                                                        for M/s.Rathina Asokan

                                     For Respondent   : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.1344 of 2003



                                                        JUDGMENT

The learned counsel appearing for the appellant submit that the

sole respondent had passed away long back and the legal heirs is not

interested in getting himself impleaded to prosecute. Hence, the second

appeal is dismissed as abated. No costs.

                                                                            04.01.2022


                     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 Additional District Judge (Fast Track ), Virudhunagar.

2.The District Munsif Court, Virudhunagar.

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

https://www.mhc.tn.gov.in/judis S.A.No.1344 of 2003

R.VIJAYAKUMAR ,J.

btr

Order made in S.A.No.1344 of 2003

Dated:

04.01.2022

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