Thiruvaduthurai Adheenam vs Ramasamy Nadar
2023 Latest Caselaw 4010 Mad

                                                                             S.A.No.2079 of 2001


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                DATED: 10.04.2023
                                                        CORAM
                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                               S.A.No.2079 of 2001
                                                       and
                                             C.M.P.No.21647 of 2001

                     Thiruvaduthurai Adheenam
                     represented by its Adhinakarthar
                     Sri-la-sri Sivaprakasa
                     Pandara Sannadhi Avargal
                     Thiruvaduthurai Adeenam
                     Thiruvaduthurai,
                     Tanjore District.                                    ...Appellant

                                                         Vs.

                     1.Ramasamy Nadar
                     2.Kovilpichai
                     3.K.Bernath
                     4.M.Ganapathy
                     5.P.Sethuramalingam
                     6.A.Puvayya
                     7.Perumal Nadar                                      ... Respondents


                     Prayer:- This Second Appeal is filed under Section 100 of CPC., against
                     the judgment and decree and dated 09.08.2001 made in A.S.No.8/98 on the
                     file of the Sub Court, Ambsamudram reversing the decree and judgment


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.2079 of 2001


                     dated 24.12.1997 in O.S.No.285/96 on the file of the Principal District
                     Munsif Court, Ambasamudram.



                                              For Appellant   : Mr.B.Brijesh Kishore
                                              For Respondents : No appearance



                                                         JUDGMENT

The sole appellant in this Second Appellant was died. So far steps

have not been taken and therefore this Second Appeal is dismissed as

abated. No costs. Consequently, connected miscellaneous petition stands

closed.

10.04.2023

NCC : Yes / No Index :Yes/No Internet:Yes/No

pnn

https://www.mhc.tn.gov.in/judis S.A.No.2079 of 2001

To

The Principal District Munsif Court, Ambasamudram.

https://www.mhc.tn.gov.in/judis S.A.No.2079 of 2001

P.VELMURUGAN, J.

pnn

S.A.No.2079 of 2001 and C.M.P.No.21647 of 2001

10.04.2023

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