Rengasamy vs Ramanathan
2022 Latest Caselaw 17209 Mad

                                                                               S.A.(MD) No.77 of 2016



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 02.11.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                               S.A.(MD) No.77 of 2016

                     Rengasamy                                   ... Appellant/Respondent/
                                                                     Plaintiff

                                                            Vs

                     Ramanathan                                  ... Respondent/Appellant/
                                                                     Defendant


                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside

                     the judgment and decree dated 27.07.2015 made in A.S.No.33 of 2013 on

                     the file of the III Additional District Court, Thanjavur, reversing the

                     judgment and decree dated 07.08.2013 made in O.S.No.43 of 2009 on the

                     file of the Sub Court, Pattukkottai.


                                   For Appellant      :     No appearance

                                   For Respondent     :     Mr.S.Srinivasaraghavan




                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD) No.77 of 2016




                                                   JUDGMENT

This matter is listed today under the caption 'notice section default cases'.

2. Today, when the matter is taken up for hearing, none appears on behalf of

the appellant, and this Court is informed that the sole respondent is dead and

no steps have been taken to bring on record the LRs of the sole respondent.

The appeal is of the year 2016 and till date, the appellant has not taken steps

to implead the LRs of the respondent. Hence, this Second Appeal is

dismissed as abated. No costs.

02.11.2022 Internet:Yes Index:Yes/No

abr

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https://www.mhc.tn.gov.in/judis S.A.(MD) No.77 of 2016

To

1.The III Additional District Judge, Thanjavur.

2.The Sub Judge, Pattukkottai.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.77 of 2016

N.SESHASAYEE, J.

abr

S.A.(MD) No.77 of 2016

02.11.2022

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