Nallasamy Goundar vs Ramasamy Goundar
2023 Latest Caselaw 10198 Mad

                                                                            S.A.(MD).No.341 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 10.08.2023

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD).No.341 of 2005

                 Nallasamy Goundar                                                  ... Appellant
                                                       Vs.
                 1.Ramasamy Goundar
                 2.Murugesan
                 3.Velusamy
                 4.Nallasamy
                 5.Manokaran
                 6.Kittusamy
                 7.Chinnasamy

                 8.The Tahsildar,
                   Aravakurichi Tahsildar Office,
                   Aravakurichi,
                   Karur District.                                               ... Respondents


                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree passed in A.S.No.26 of 2003, on the file of
                 the Sub Court, Karur dated 01.09.2004, confirming the judgment and decree of
                 the learned Additional District Munsif, Karur passed in O.S.No.270 of 1999,
                 dated 25.04.2003.


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https://www.mhc.tn.gov.in/judis
                                                                                S.A.(MD).No.341 of 2005



                                          For Appellant    : Mr.G.Prabhu Rajadurai
                                          For RR2, 4, 6 & 7 : No appearance
                                          For R8           : Mr.A.Baskaran
                                                            Additional Government Pleader


                                                      JUDGMENT

The sole appellant has passed away long back. However, till date no

steps have been taken to bring on record the legal representatives of the deceased

sole appellant. Hence, the Second Appeal is dismissed as abated. No costs.

10.08.2023

akv

To

1.The Sub Court, Karur.

2.The Additional District Munsif, Karur.

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

https://www.mhc.tn.gov.in/judis S.A.(MD).No.341 of 2005

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.341 of 2005

10.08.2023

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