Arumugha Gounder vs Chokkappa Gounder
2022 Latest Caselaw 5837 Mad

                                                                         S.A.No.1433 of 2000

                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 22.03.2022

                                                  C O R A M

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                           S.A.No.1433 of 2000

                Arumugha Gounder                 ... Appellant/
                                                         1st respondent/1st defendant

                                                      Vs.

                Chokkappa Gounder                ...Respondent/
                                                         Appellant/ Defendant

                PRAYER: Second Appeal is filed under Section 100 of the
                Code of Civil Procedure, 1908, to set aside the judgment
                and decree dated 06.07.1999 made in A.S.No.34 of 1995 on
                the file of the Subordinate Judge, Karur reversing the
                judgment and decree dated 31.01.1989 made in O.S.No.1133
                of 1985 on the file of the District Munsif Court, Karur
                and to allow this appeal.


                              For Appellant      : Mr.D.Gnanasekaran
                              For Respondent     : Mr.V.Balaji

                                                  JUDGMENT

When the second appeal was taken up for hearing,

the learned Counsel for the appellant submitted that

pending this appeal the appellant passed away and despite

his best efforts, he could not collect the details of the

legal heirs of the appellant.

https://www.mhc.tn.gov.in/judis S.A.No.1433 of 2000

2.The learned Counsel for the respondent submitted

that pending this appeal sole appellant also passed away

and he sought a short accommodation to proceed with the

appeal by bringing the legal heirs on record.

3.In view of the above, this appeal is dismissed as

abated. No costs.

                                                                22.03.2022

                index             : yes/ no
                dsk

                To

                1.The Sub Judge,
                  Karur.

2.The District Munsif, Karur.

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

https://www.mhc.tn.gov.in/judis S.A.No.1433 of 2000

B.PUGALENDHI., J

dsk

S.A.No.1433 of 2000

22.03.2022

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