R.Ganesan (Died) vs J.Selvam
2022 Latest Caselaw 4391 Mad

                                                                        S.A.(MD)No.548 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 07.03.2022

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.548 of 2010
                                                    and
                                            M.P.(MD)No.2 of 2010


                   R.Ganesan (died)                   ... Appellant / Appellant / Plaintiff

                                                   -Vs-


                   1.J.Selvam

                   2.S.Seenivasan

                   3.S.Kanagambal

                   4.S.Sarangan

                   5.K.Jayalakshmi

                   6.N.Bhawani

                   7.S.Arumugam

                   8.S.Ravichandran            ... Respondents / Respondents / Defendants

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the decree and judgment dated 08.12.2008 made in A.S.No.94
                   of 2006 on the file of the Principal Subordinate Judge, Kumbakonam,
                   confirming the decree and judgment dated 29.12.2005 and made in O.S.No.
                   540 of 1998 on the file of the Principal District Munsif, Kumbakonam.
https://www.mhc.tn.gov.in/judis


                   1/3
                                                                            S.A.(MD)No.548 of 2010



                                         For Appellant      : Mr.P.Thiagarajan
                                         For R4 to R8       : Mr.M.R.S.Prabhu
                                                              for Mr.V.K.Vijayaragavan


                                                      JUDGMENT

The sole appellant passed away. The legal heirs are not interested in

prosecuting the appeal.

2. The second appeal is dismissed for abated. No cost.

Consequently, connected miscellaneous petition is closed.

07.03.2022

Internet : Yes/No Index : Yes/No rmi

To

1.The Principal Subordinate Court, Kumbakonam.

2.The Principal District Munsif Court, Kumbakonam.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.548 of 2010

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.548 of 2010

07.03.2022

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