Sivananthan vs Harris Nadar
2022 Latest Caselaw 9808 Mad

                                                                                    S.A.No.1772 of 2000

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 10.06.2022

                                                           CORAM

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                     S.A.No.1772 of 2000
                     1. Sivananthan
                     2. Leela                                                      ... Appellants

                                                           Vs.
                     1. Harris Nadar
                     2. Devaraj
                     3. Thankaraj
                     4. Balaraj
                     5. Selvaraj                                                   ... Respondents

                     PRAYER : Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 11.03.2000 passed in
                     A.S.No.24 of 1996 on the file of the Subordinate Judge, Kuzhithurai
                     pursuant to the Judgment and Decree dated 05.08.1994 passed in O.S.
                     No.222 of 1980 on the file of the Additional District Munsif Court,
                     Kuzhithurai.


                                   For Appellants      :         Mr.K.Sree Kumaran Nair

                                   For Respondents     :         R1 -died
                                                                 No appearance for R2 and R4


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.1772 of 2000



                                                     JUDGMENT

The learned counsel for the appellants reports no instructions for

the appellants and also submitted that the appellants and the first respondent

are dead.

2. Hence, this Second Appeal is dismissed as abated. No costs.

10.06.2022

Index : Yes / No Speaking Order : Yes / No

vji

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https://www.mhc.tn.gov.in/judis S.A.No.1772 of 2000

To

1. The Subordinate Judge, Kuzhithurai

2. The Additional District Munsif Court, Kuzhithurai.

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

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https://www.mhc.tn.gov.in/judis S.A.No.1772 of 2000

R. HEMALATHA, J.

vji

S.A.No.1772 of 2000

10.06.2022

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