M.Mariya Irudyam vs Rathinabai ...2Nd
2023 Latest Caselaw 4219 Mad

                                                                                    S.A.No.730 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 13.04.2023

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                 S.A.No.730 of 2003

                 M.Mariya Irudyam                                  ...Plaintiff/Appellant/Appellant


                                                          -Vs-
                 Rathinabai                                 ...2nd Defendant/Respondent/Respondent




                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the judgment and decree dated 11.02.2003 made in A.S.No.156 of 1997
                 on the file of the Subordinate Court, Padmanabapuram, reversing the judgment
                 and decree dated 12.08.1997 made in O.S.No.790 of 1995 on the file of the
                 Additional District Munsif, Eraniel.


                                      For Appellant      : Mr.P.Thiagarajan
                                                          for Mr.T.R.Rajaraman
                                      For Respondents : Mr.C.Godwin




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.730 of 2003

                                                         JUDGMENT

A Memo dated 03.04.2023 has been filed by the learned counsel for the

appellant to the effect that the sole respondent died, since the notice sent to the

respondent was returned with an endorsement “died”. Notice was sent on

28.03.2022. Therefore, it appears that the sole respondent died even one year

before. However, no steps have been taken. Hence, this Second Appeal is

dismissed. No costs.

                                                                                      13.04.2023

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


                 To

1.Subordinate Court, Padmanabapuram

2.Additional District Munsif, Eraniel.

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

https://www.mhc.tn.gov.in/judis S.A.No.730 of 2003

P.VELMURUGAN, J.

SSB

S.A.No.730 of 2003

13.04.2023

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