Ramu @ Chinnaramuthevar vs Karuppiah
2022 Latest Caselaw 15203 Mad

                                                                                S.A.(MD) No.162 of 2011



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 12.09.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                               S.A.(MD) No.162 of 2011

                     Ramu @ Chinnaramuthevar                       ... Appellant/Appellant/
                                                                       Defendant

                                                              Vs

                     Karuppiah                                     ... Respondent/Respondent/
                                                                       Plaintiff

                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 25.01.2010 made in A.S.No.50 of 2008 on
                     the file of the Sub Court, Srivilliputtur, confirming the judgment and decree
                     dated 28.04.2008 made in O.S.No.219 of 1998 on the file of the Additional
                     District Munsif Court, Srivilliputtur.

                                   For Appellant      :       Mr.M.Ashok Kumar

                                   For Respondent     :       Mr.A.Sivaji

                                                    JUDGMENT

This appeal is listed today under the caption 'for dismissal'. It is informed

by the learned counsel appearing for the appellant that the appellant is no _________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.162 of 2011

N.SESHASAYEE, J.

abr

more and his LRs have not met him to file necessary petition to implead

them.

2. Considering the fact that the LRs of the appellant have not evinced any

interest in the matter to implead themselves, this Second Appeal is

dismissed as abated. No costs.

12.09.2022 Internet:Yes Index:Yes/No

abr

To

1.The Subordinate Judge, Srivilliputtur.

2.The Additional District Munsif, Srivilliputtur.

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

S.A.(MD) No.162 of 2011

_________

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