Arumugham @ P.Ramesh vs Palanimurugan
2023 Latest Caselaw 10531 Mad

                                                                          S.A.(MD).No.303 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 16.08.2023

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD).No.303 of 2005

                 Arumugham @ P.Ramesh                                             ... Appellant
                                                       Vs.
                 1.Palanimurugan
                 2.Manthurai Moovayarar
                 3.Shanthiammal
                 4.Dhanabal
                 5.Pandiyarajan
                 6.Muruganandham
                 7.Manikandan
                 8.Selvarani                                                    ... Respondents


                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree in A.S.No.113 of 2003 on the file of the
                 Principal District Judge, Thanjavur dated 14.06.2004, confirming the judgment
                 and decree in O.S.No.113 of 1996 on the file of the Additional Sub Judge,
                 Thanjavur, Thanjavur District, dated 18.07.2003.




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https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD).No.303 of 2005

                                          For Appellant     : Mr.T.Sekar
                                          For Respondents : Mr.R.Mathyalagan


                                                       JUDGMENT

The learned counsel appearing for the appellant would submit that the

sole appellant has passed away and even though he has sent a letter to the legal

representatives, he has not received any instruction so far.

2. In view of the above, the Second Appeal is dismissed as abated. No

costs.

16.08.2023 akv

To

1.The Principal District Judge, Thanjavur.

2.The Additional Sub Judge, Thanjavur, Thanjavur District.

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.303 of 2005

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.303 of 2005

16.08.2023

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