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Manicka Krishnamurthi vs Chakrapani Velar
2023 Latest Caselaw 4790 Mad

Citation : 2023 Latest Caselaw 4790 Mad
Judgement Date : 25 April, 2023

Madras High Court
Manicka Krishnamurthi vs Chakrapani Velar on 25 April, 2023
                                                                               S.A.No.1876 of 2000

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 25.04.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                S.A.No.1876 of 2000

                 1.Manicka Krishnamurthi
                 2.Manicka Ramamurthi
                 3.Manicka Balaiar                                         ...Appellants

                                                         -Vs-


                 1.Chakrapani Velar
                 2.Manicka Savithri                                       ...Respondents


                 PRAYER: Second Appeal filed under Section 100 of Code of Civil Procedure,
                 against the decree and judgment dated 23.12.1999 made in A.S.No.2 of 1998, on
                 the file of the Subordinate Court, Kumbakonam reversing the judgment and
                 decree, dated 02.09.1997 made in O.S.No.349 of 1996, on the file of the District
                 Munsif Court, Valangaiman at Kumbakonam.


                                      For Appellants    : No-appearance
                                      For Respondents : No appearance




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                       S.A.No.1876 of 2000




                                                         JUDGMENT

Notice sent to the appellants were returned with an endorsement 'died'.

Since all the appellants died and no steps have been taken by the legal

representatives of the appellants to prosecute the appeal, therefore, this Second

Appeal is dismissed as abated.



                                                                                        25.04.2023

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

                 To

1.The Subordinate Court, Kumbakonam.

2.The District Munsif Court, Valangaiman at Kumbakonam.

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

https://www.mhc.tn.gov.in/judis S.A.No.1876 of 2000

P.VELMURUGAN, J.

am

S.A.No.1876 of 2000

25.04.2023

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

 
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