Michael vs Soosai Manickam
2022 Latest Caselaw 4271 Mad

                                                            1        S.A.(MD)No.517 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.517 of 2010

                     Michael                        ... Appellant / Appellant /
                                                           Defendant

                                                      Vs.


                     Soosai Manickam              ... Respondent / Respondent /
                                                         Plaintiff

                                  Prayer: Second appeal filed under Section 100 of
                     C.P.C., against the judgment and decree dated 08.09.2009
                     made in A.S.No.105 of 2008 on the file of the Sub Court,
                     Sivagangai, confirming the judgment and decree dated
                     22.10.2008 in O.S.No.2 of 2006 on the file of the District
                     Munsif-cum-Judicial Magistrate, Ilayankudi.


                                  For Appellant   : Mr.S.Srinivasa Raghavan



                                                     ***




https://www.mhc.tn.gov.in/judis
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                                                              2         S.A.(MD)No.517 OF 2010



                                               JUDGMENT

The learned counsel appearing for the appellant

informs the Court that the letter sent by him to the client's

address returned with an endorsement ' deceased '. The legal

heirs have not come forward to come on record.

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.

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

To:

1. The Sub Judge, Sivagangai.

2. The District Munsif-cum-Judicial Magistrate, Ilayankudi.

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.517 of 2010

04.03.2022

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