The State Of Tamil Nadu vs P.Karuppasamy
2022 Latest Caselaw 10041 Mad

                                                                                     S.A.No. 280 of 2001


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 14.06.2022

                                                       CORAM :

                                  THE HONOURABLE Mrs. JUSTICE R. HEMALATHA

                                                   S.A.No. 280 of 2001


                     The State of Tamil Nadu
                     rep. by its Joint Sub Registrar No.1,
                     having Office at Palace Road,
                     Sub-Registrar Office,
                     Madurai.                                      : Appellant / defendant


                                                             Vs.


                     P.Karuppasamy                                  ... Respondent


                     Prayer : Second Appeal filed under Section 100 CPC against the decree

                     and Judgment, dated 27.11.1997 made in A.S.No.133 of 1996 on the file of

                     the learned III Additional Subordinate Judge, Madurai, in so far as reversing

                     the decree and Judgment, dated 05.02.1996 made in O.S.No.1671 of 1992

                     on the file of the Principal District Munsif Court, Madurai Town.



                                   For Appellant       : Mr. K.S. Selva Ganesan
                                                         Additional Government Pleader

                                   Respondent         : Died

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


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                                                                                 S.A.No. 280 of 2001




                                                      JUDGMENT

A perusal of the records shows that the sole respondent died

and the appellant filed CMP Nos.10325 to 10327 of 2004 to bring on record

the legal heirs of the deceased sole respondent and the same were dismissed

by this Court vide order, dated 17.07.2009. Hence, the Second Appeal is

dismissed as abated. No costs.

14.06.2022

Index : Yes/No Internet :Yes/No trp

To

1. III Additional Subordinate Judge, Madurai.

2. The Principal District Munsif Court, Madurai

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

S.A.No. 280 of 2001

R. HEMALATHA, J.,

trp

S.A.No. 280 of 2001

14.06.2022

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