Kuppan vs Natarajan
2022 Latest Caselaw 12046 Mad

                                                                                S.A.No.1403 of 2003


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 06.07.2022

                                                       CORAM

                                  THE HON'BLE MR. JUSTICE C.V.KARTHIKEYAN

                                            Second Appeal No.1403 of 2003

                 Kuppan                                                     ... Appellant
                                                        Versus

                 1.Natarajan
                 2.Annamalai
                 3.Ramayee
                 4.Desinghu                                                 ...Respondents

                 Prayer:            The Second Appeal filed under Section 100 of the Code of
                 Civil Procedure, against the Judgment and Decree made in A.S.No.29 of
                 2001, dated 10.04.2003 on the file of the Principal Subordinate Court,
                 Villupuram, reversing the well considered Judgment and decree in
                 O.S.No.334 of 1995 dated 20.10.2000, on the file of the Principal District
                 Munsif, Ulundurpet.


                            For Appellant      : Mr.T.Gandhi
                            For R1 & R2        :   M/s.R.Meenal




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https://www.mhc.tn.gov.in/judis
                                                                                   S.A.No.1403 of 2003




                                                                       C.V.KARTHIKEYAN,J.,
                                                                                                  ssi

                                                     JUDGMENT

The plaintiff is the appellant before this Court. He unfortunately died

on 15.06.2018, pending the appeal. Steps have not been taken. By any

mathematical calculation that the period granted had expired and therefore

the Second Appeal is dismissed as abated/not pressed. No costs.

06.07.2022

ssi Index:Yes/No Speaking Order : Yes/No

To

1.The Principal Subordinate Court, Villupuram.

2.The Principal District Munsif, Ulundurpet.

3.The Section Officer, VR Section, High Court of Madras.

S.A.No.1403 of 2003

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