Dhanushkodi ...Defendant/ vs Natarajan Nadar (Died)
2023 Latest Caselaw 4220 Mad

                                                                                   S.A.No.701 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 13.04.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.701 of 2003

                 Dhanushkodi                                ...Defendant/Appellant/Appellant


                                                        -Vs-
                 Natarajan Nadar (Died)
                 2.N.Vellammal @ N.Veerammal
                 3.N.Babu
                 4.N.Ramu
                 5.N.Seetha
                 6.N.Sumitha                                                       ... Respondents
                 (*RR2 to 6 are brought on record as LRs of the deceased sole respondent as per
                 the order dated 17.10.2003 made in C.M.P.No.9640 of 2003*)


                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the decree and judgment dated 29.11.2002 in A.S.No.45 of 2002 on the
                 file of the Additional District Munsif and Chief Judicial Magistrate, Thoothukudi,
                 confirming the judgment and decree dated 30.08.1999 made in O.S.No.7 of 1997,
                 on the file of the Principal District Munsif cum Judicial Magistrate, Thiruchendur.

                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                           S.A.No.701 of 2003




                                           For Appellant      : Mr.G.Mohan Kumar
                                           For Respondents : Mr.S.Rama Krishnan


                                                           JUDGMENT

It is reported that the sole appellant died even in the year 2013. For the

past 10 years, no steps have been taken to implead the legal representatives of the

appellant. Hence, this Second Appeal is dismissed as abated. There shall be no

order as to costs.

                                                                                          13.04.2023

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


                 To

1. Additional District Munsif and Chief Judicial Magistrate, Thoothukudi

2.Principal District Munsif cum Judicial Magistrate, Thiruchendur.

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

https://www.mhc.tn.gov.in/judis S.A.No.701 of 2003

P.VELMURUGAN, J.

SSB

S.A.No.701 of 2003

13.04.2023

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