Raja Arumugasamy vs Murugesan
2022 Latest Caselaw 5697 Mad

                                                                               S.A.(MD)No.81 of 2010

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 21.03.2022

                                                         CORAM:

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                                S.A.(MD)No.81 of 2010

                   Raja Arumugasamy                       ... Appellant / Appellant / 3rd Defendant

                                                         -Vs-


                   Murugesan                         ... Respondent / 1st Respondent / Plaintiff

                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the Judgment and decree of the Subordinate Court, Tuticorin,
                   dated 17.10.2008 in A.S.No.113 of 2006 confirming the Judgment and
                   decree of the learned District Munsif Court, Sattankulam, dated 19.10.2004
                   in O.S.No.69 of 2000.
                                         For Appellant          : Mr.J.Ashok
                                         For Respondent         : Mr.M.C.Swamy
                                                     JUDGMENT

The sole appellant is said to have passed away. The legal heirs have

not come on record to prosecute the appeal. The second appeal is dismissed

as abated. No cost.

21.03.2022

Internet : Yes/No Index : Yes/No rmi https://www.mhc.tn.gov.in/judis

S.A.(MD)No.81 of 2010

G.R.SWAMINATHAN.J.,

rmi To

1.The Subordinate Court, Tuticorin.

2.The District Munsif Court, Sattankulam.

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

Judgment made in S.A.(MD)No.81 of 2010

21.03.2022

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