Ramasamy Nadar vs Govindan
2022 Latest Caselaw 9465 Mad

                                                                                  S.A.(MD)No.244 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 06.06.2022

                                                           CORAM

                                  THE HONOURABLE MRS.JUSTICE R.HEMALATHA

                                                   S.A.(MD)No.244 of 2005
                     Ramasamy Nadar                                                  ... Appellant

                                                           Vs.

                     1. Govindan
                     2. Ayyasamy
                     3. Ramar
                     4. Madappan
                     5. Thalaimalai                                                  ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 16.02.2004 passed in
                     A.S.No.86 of 2003 on the file of the Sub - Court, Sankarankoil, confirming
                     the Judgment and Decree dated 10.07.2003 passed in O.S.No.51 of 2001 on
                     the file of the District Munsif Court, Sivagiri.

                                   For Appellant       :         Ms.S.Ananthi
                                                                 for Mr.F.X.Eugene

                                   For Respondents     :         Mr.D.Venkatesh for R1 and R2
                                                                 R3 and R4 - given up
                                                                 R5 - dismissed vide order dated
                                                                 02.03.2022

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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 S.A.(MD)No.244 of 2005



                                                     JUDGMENT

It is represented by Ms.S.Ananthi, learned counsel appearing for

the appellant, that the sole appellant died long back and that she could not

get instructions from the legal heirs of the deceased appellant. Hence, this

Second Appeal is dismissed as abated. No costs.

06.06.2022

Index : Yes / No Speaking Order : Yes / No

vji

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https://www.mhc.tn.gov.in/judis S.A.(MD)No.244 of 2005

To

1. The Sub - Court, Sankarankoil.

2. The District Munsif Court, Sivagiri.

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https://www.mhc.tn.gov.in/judis S.A.(MD)No.244 of 2005

R. HEMALATHA, J.

vji

S.A.(MD)No.244 of 2005

06.06.2022

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