John Mary vs Parish Priest
2023 Latest Caselaw 10277 Mad

                                                                                   S.A.No.346 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 11.08.2023

                                                       CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                  S.A.No.346 of 2003
                     John Mary                                                 ...Appellant
                                                         vs.
                     1.Parish Priest

                     2.Tahsildar,
                       Taluk Office, Dindigul.

                     3.The Government of Tamil Nadu,
                       Through the District Collector,
                       Dindigul District, Dindigul.                          ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 30.03.2001 in A.S.No.
                     20 of 1998 on the file of the Principal District Judge, Dindigul
                     confirming the Judgment and Decree dated 07.01.1998 in O.S.No.1091
                     of 1994 on the file of the Principal District Munsif, Dindigul.

                     For Appellant            :       No appearance

                     For Respondent           :       No appearance




                     Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.346 of 2003



                                                        JUDGMENT

The learned counsel appearing for the appellant submits that the

sole appellant passed away long before.

2. Though the learned counsel for the appellant submits that the

sole appellant died long before, till date, he has not taken any steps to

bring on record the legal representatives of the deceased sole appellant.

In view of the same, the Second Appeal is dismissed as abated. No costs.

11.08.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

To

1.The Principal District Judge, Dindigul

2.The Principal District Munsif, Dindigul

3.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.346 of 2003

KRISHNAN RAMASAMY, J.

mbi

S.A.No.346 of 2003

11.08.2023

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