P.S.Palavesam vs The Executive Engineer (Urban)
2022 Latest Caselaw 4719 Mad

                                                                             S.A.(MD)No.922 of 2010


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 09.03.2022

                                                    CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.922 of 2010

                P.S.Palavesam                                    ... Appellant

                                                        Vs.

                1.The Executive Engineer (Urban),
                  Distribution,
                  Tamilnadu Electricity Board,
                  K.T.C. Nagar, Tirunelveli – 11.

                2.The Assistant Engineer (Urban),
                  Distribution,
                  Tamilnadu Electricity Board,
                  K.T.C. Nagar, Tirunelveli – 11.

                3.The Commissioner,
                  Tirunelveli Municipal Corporation,
                  Tirunelveli.

                4.The Assistant Commissioner,
                  Thachanallur Ward,
                  Tirunelveli Municipal Corporation,
                  Tirunelveli Junction.                          ... Respondents

                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree passed in A.S.No.43 of 2010 on the file of the
                Principal Sub Court, Tirunelveli, dated 24.06.2010, confirming the judgment
                and decree in O.S.No.349 of 2006 on the file of the Principal District Munsif
                Court, Tirunelveli, dated 18.12.2008.
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                                                                               S.A.(MD)No.922 of 2010


                                  For Appellant   : Mr.R.T.Arivukumar,
                                                       For Mr.R.Manimaran.

                                  For Respondents : Mr.B.Ramanathan for R1 & R2.
                                                    Mr.Aayiram K.Selvakumar for R3.
                                                    No appearance for R4.


                                                  JUDGEMENT

The learned counsel for the appellant informs the Court that the letter

sent to the client's address returned with an endorsement as “deceased”. Steps

have not been taken to bring the legal heirs on record. Therefore, the second

appeal is dismissed as abated. No costs.

                                                                           09.03.2022
                Index             : Yes / No
                Internet          : Yes/ No
                ias

                To:

1.The Principal Sub Court, Tirunelveli.

2.The Principal District Munsif Court, Tirunelveli.

Copy to:

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

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

S.A.(MD)No.922 of 2010

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

S.A.(MD)No.922 of 2010

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.922 of 2010

09.03.2022

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