Krishnaswamy Pillai vs The State Of Tamil Nadu
2022 Latest Caselaw 270 Mad

                                                                               S.A.No.1949 of 2003



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 05.01.2022

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                              S.A.No.1949 of 2003

                     Krishnaswamy Pillai                          ... Appellant/
                                                                      Appellant/Plaintiff

                                                        Vs.
                     1.The State of Tamil Nadu,
                       Represented by Collector of Thanjavur,
                       Collectorate, Court Road,
                       Thanjavur.

                     2.The Commissioner,
                       Thanjavur Municipality,
                       Thanjavur.                                 ... Respondents/
                                                                      Respondents/
                                                                      Defendants

                     PRAYER : Second Appeal filed under Section 100 of the Civil
                     Procedure Code, against the judgment and decree dated 20.09.2002,
                     made in A.S.No.16 of 2002, on the file of Additional District Judge (Fast
                     Track Court No.I), Thanjavur, confirming the judgment and decree dated
                     27.09.2001 made in O.S.No.69 of 1998 on the file of Principal
                     Subordinate Judge's Court at Thanjavur.




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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1949 of 2003

                                           For Appellant   : Mr.K.Govindarajan
                                           For Respondents : Mr.A.Sivanu Pandian
                                                             Government Advocate
                                                             for R1
                                                             Mr.Malaichamy
                                                             for Mr.V.Raghupathy
                                                             for R2


                                                          JUDGMENT

The learned counsel for the appellant submits that the sole

appellant had passed away long back and the legal heirs are not

responded to get themselves impleaded to prosecute the appeal. Hence,

the Second Appeal is dismissed as abated.

                                                                          05.01.2022

                     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.No.1949 of 2003

To

1.The Additional District Judge (Fast Track Court No.I), Thanjavur.

2.The Principal Subordinate Judge's Court, Thanjavur.

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

https://www.mhc.tn.gov.in/judis S.A.No.1949 of 2003

R.VIJAYAKUMAR ,J.

gbg

Order made in S.A.No.1949 of 2003

Dated:

05.01.2022

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