Ganesapandian vs Kandaya Konar
2023 Latest Caselaw 10535 Mad

                                                                               S.A.No.1750 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 16.08.2023

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A.No.1750 of 2001

                 Ganesapandian                                                     ... Appellant
                                                       Vs.
                 1.Kandaya Konar
                 2.Subramania Nadar                                              ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree of the learned I Additional District Judge
                 cum Chief Judicial Magistrate, Tirunelveli passed in A.S.No.163 of 2000, dated
                 28.06.2000 confirming the judgment and decree of the learned District Munsif
                 cum Judicial Magistrate, Nanguneri passed in O.S.No.81 of 1997, dated
                 26.07.2000.


                                   For Appellant     : Mr.M.P.Senthil
                                   For Respondents : No appearance




                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                      S.A.No.1750 of 2001



                                                       JUDGMENT

The learned counsel appearing for the appellant would submit that both

the respondents passed away and he has also filed an application to condone the

delay of 31 days in filing the petition to set aside the abatement. The said

application was allowed on payment of cost of Rs.1,000/-. But the said amount

has not been paid. Therefore, the condone delay petition is dismissed along with

the connected petitions.

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

costs.

16.08.2023 akv

To

1.The I Additional District Judge cum Chief Judicial Magistrate, Tirunelveli.

2.The District Munsif cum Judicial Magistrate, Nanguneri

https://www.mhc.tn.gov.in/judis S.A.No.1750 of 2001

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

https://www.mhc.tn.gov.in/judis S.A.No.1750 of 2001

KRISHNAN RAMASAMY,J.

akv

S.A.No.1750 of 2001

16.08.2023

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