Thommaiyarkoil vs Muthiah Vaidhyar
2022 Latest Caselaw 10007 Mad

                                                                                  S.A.No. 478 of 2001


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 14.06.2022

                                                       CORAM :

                                  THE HONOURABLE Mrs. JUSTICE R. HEMALATHA

                                              S.A.No.478 of 2001 and
                                             MP(MD).Nos.1 to 3 of 2008


                     Thommaiyarkoil
                     Thommaiyarpuram
                     through its Administrator
                     Mr. Thommai Pitchai                                : Appellant / defendant


                                                          Vs.


                     Muthiah Vaidhyar                                    ... Respondent


                     Prayer :       Second Appeal filed under Section 100 CPC against the

                     judgment and decree, dated 31.08.1998 in A.S.No.202 of 1995 on the file of

                     the Principal District Judge, Tuticorin in O.S.No.69 of 1992, dated

                     12.10.1995 on the file of the District Munsif Court, Srivaikuntam.



                                   For Appellant       : Mr. B. Tamil Nidhi

                                   Respondent         : Died




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


                     1/3
                                                                                   S.A.No. 478 of 2001


                                                    JUDGMENT

It is seen from the records that the appellant and the sole

respondent died long back and till date, no steps have been taken to implead

the legal heirs of the deceased appellant and the sole respondent. Hence, the

Second Appeal is dismissed as abated. No costs. Consequently, the

connected Miscellaneous Petitions are dismissed.

14.06.2022

Index : Yes/No Internet :Yes/No trp

To

1. The Principal District Judge, Tuticorin.

2. The District Munsif Court, Srivaikuntam.

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

S.A.No. 478 of 2001

R. HEMALATHA, J.,

trp

S.A.No.478 of 2001 and MP(MD).Nos.1 to 3 of 2008

14.06.2022

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