Kaveri Ammal vs Kanyakumari Special Grade Town ...
2023 Latest Caselaw 10200 Mad

                                                                  S.A.(MD).Nos.316 and 317 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 10.08.2023

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                      S.A.(MD).Nos.316 and 317 of 2005

                 Kaveri Ammal                                          ... Appellant in both S.As.
                                                      Vs.
                 Kanyakumari Special Grade Town Panchayat
                 represented by its Executive Officer,
                 Kanyakumari Village,
                 Agasteeswaram Taluk,
                 Kanyakumari District.                              ... Respondent in both S.As.


                 PRAYER: These Second Appeals are filed under Section 100 of the Civil
                 Procedure Code, against the judgment and decree dated 25.06.2004 made in
                 A.S.Nos.54 and 53 of 2003 on the file of the Court of the Principal Subordinate
                 Judge, Nagercoil in reversing the judgment and decree dated 25.02.2003 made in
                 O.S.Nos.534 and 536 of 2000 on the file of the Court of the Additional District
                 Munsif, Nagercoil.


                                   For Appellant     : No appearance
                                   For Respondent    : Mr.S.M.S.Johny Basha



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https://www.mhc.tn.gov.in/judis
                                                                         S.A.(MD).Nos.316 and 317 of 2005



                                              COMMON JUDGMENT

                                  The sole appellant has passed away. However, till date no steps have

                 been taken to bring on record the legal representatives of the deceased sole

                 appellant. Hence, these Second Appeals are dismissed as abated. No costs.



                                                                                            10.08.2023


                 akv

                 To

                 1.The Principal Subordinate Judge,
                   Nagercoil.

                 2.The Additional District Munsif,
                   Nagercoil.

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




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https://www.mhc.tn.gov.in/judis
                                       S.A.(MD).Nos.316 and 317 of 2005



                                      KRISHNAN RAMASAMY,J.

akv

S.A.(MD).Nos.316 and 317 of 2005

10.08.2023

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