Veerapandia Adityan vs Koilpillai
2022 Latest Caselaw 4269 Mad

                                                            1       S.A.(MD)No.40 OF 2010

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 04.03.2022

                                                   CORAM

                       THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.40 of 2010


                     Veerapandia Adityan           ... Appellant / Respondent /
                                                          Plaintiff

                                                      Vs.


                     Koilpillai                    ... Respondent / Appellant /
                                                          Defendant

                                  Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the Judgment and Decree dated 21.04.2008
                     passed in A.S.No.73 of 2005 on the file of the Additional
                     District Court (Fast Track Court No.1), Tuticorin, reversing
                     the Judgment and Decree dated 02.08.2004 passed in O.S.
                     No.95 of 2002 on the file of the Subordinate Judge, Tuticorin.


                                  For Appellant   : Mr.J.Ashok


                                  For Respondent : Mr.S.Siva Thilakar


                                                     ***




https://www.mhc.tn.gov.in/judis
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                                                               2         S.A.(MD)No.40 OF 2010



                                               JUDGMENT

The appellant Veerapandia Adityan has passed away.

His legal heirs are not interested in pursuing the matter.

2. This second appeal is dismissed as abated. No

costs.

                                                                              04.03.2022

                     Index    : Yes / No
                     Internet : Yes/ No
                     PMU

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1. The Additional District Judge (Fast Track Court No.1), Tuticorin.

2. The Subordinate Judge, Tuticorin.

3. The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

G.R.SWAMINATHAN,J.

PMU

S.A.(MD)No.40 of 2010

04.03.2022

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