Palanisamy Gounder vs Manickam
2022 Latest Caselaw 11948 Mad

                                                                                    S.A(MD)No.502 of 2005


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 05.07.2022

                                                           CORAM

                                  THE HONOURABLE MRS.JUSTICE S. ANANTHI

                                               S.A(MD)No.502 of 2005

                    Palanisamy Gounder
                                                                  ... Appellant/Appellant/Defendant

                                                            Vs

                    Manickam
                                                                 ... Respondent/Respondent/Plaintiff


                    PRAYER:         Second Appeal filed under Section 100 of Code of Civil
                    Procedure against the decree and Judgment, dated 27.01.2005 in A.S. No.
                    27 of 2004 passed by the learned District Judge, Karur, confirming the
                    decree and Judgment in O.S.No.318 of 1996, dated 06.10.2003, passed by
                    the learned Subordinate Judge, Karur.

                                    For Appellant      :     M/s.Sarvabhauman Associates

                                    For Respondent     :     Mr.T.R.Rajaraman




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https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD)No.502 of 2005




                                                    JUDGMENT

Today, when the matter is taken up for hearing, both the

learned counsels appearing for the appellant and the respondent reported

that both the appellant and respondent died. Appellant died in the year

2009 and recorded.

2.Till date, the learned counsel for the appellant has not taken

steps to implead the legal heirs of the deceased appellant and respondent in

the appeal.

3.Hence, the Second Appeal stands dismissed as abated. No

costs.

05.07.2022 Index :Yes/No Internet:Yes/No PNM

To

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

https://www.mhc.tn.gov.in/judis S.A(MD)No.502 of 2005

S. ANANTHI, J.,

PNM

ORDER IN S.A(MD)No.502 of 2005

05.07.2022

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