S.Paulraj vs K.Subburaman
2023 Latest Caselaw 3733 Mad

                                                                                     S.A(MD).No.353 of 2017

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 03.04.2023

                                                             CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                     S.A.(MD)No.353 of 2017
                     S.Paulraj                                .... Appellant/Respondent/Plaintiff

                                                                Vs.

                     1.K.Subburaman

                     2.S.Manimegalai                             ...Respondents/Appellants/Defendants

                     Prayer :          Second Appeal is filed under Section 100 of Code of Civil
                     Procedure, against the judgment and decree dated 08.08.2016 passed in
                     A.S.No.10 of 2014 on the file of the Sub Court, Virudhunagar reversing the
                     judgment and decree dated 19.11.2013 passed in O.S.No.210 of 2008 on the
                     file of the District Munsif Court, Virudhunagar dated 19.11.2013.


                                              For Appellant       : Mr.A.Sivaji

                                              For Respondents     : Mr.M.Kannan



                                                        JUDGMENT

It is seen from the records that till date steps have not been taken to

bring on record the legal heirs of the deceased sole appellant. On the last

https://www.mhc.tn.gov.in/judis S.A(MD).No.353 of 2017

hearing date on 06.03.2023, it was made clear that if steps are not taken to

bring on record the legal heirs of the deceased sole appellant before the next

hearing date, the Second Appeal shall stand automatically dismissed as

abated. Since steps have not been taken as directed by this Court by its

earlier order dated 06.03.2023, this Second Appeal is dismissed as abated.

No costs.

03.04.2023

Index : Yes/No Internet: Yes/No CM To

1.The Sub Court, Virudhunagar

2.The District Munsif Court, Virudhunagar

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

https://www.mhc.tn.gov.in/judis S.A(MD).No.353 of 2017

ABDUL QUDDHOSE, J.

CM

S.A.(MD) No.353 of 2017

03.04.2023

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