Pappi @ Nagarajan vs Ramasamy Naidu
2023 Latest Caselaw 10764 Mad

                                                                           A.S.(MD)No.127 of 2018

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATE : 18.08.2023

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                              A.S(MD)No.127 of 2018

                     1.Pappi @ Nagarajan

                     2.P.Kumar

                     3.P.Venkittusamy

                     4.P.Pappa @ Latha

                     5.P.Umarani

                     6.P.Balaji

                     7.P.Saraswathi Ammal                                : Appellants

                                                     Vs.

                     Ramasamy Naidu                                      : Respondent

                     PRAYER:- Appeal Suit filed under Section 96 of Civil Procedure Code,
                     against the judgment and decree, dated 04.09.2014 in O.S.No.59 of 2011
                     on the file of the Additional District and Sessions Judge, Dindigul.


                                   For Appellants : No Appearance
                                   For Respondent : Mr.P.Senthil


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                               A.S.(MD)No.127 of 2018



                                                      JUDGMENT

The Appeal Suit is directed against the judgment and decree, dated

04.09.2014 in O.S.No.59 of 2011 on the file of the Additional District and

Sessions Judge, Dindigul.

2. Even today, there is no representation for the appellant. The

learned counsel for the sole respondent is present.

3. It is seen from the records that the learned counsel for the

respondent has already filed a memo on 25.02.2022, stating that the sole

respondent had died on 17.01.2021. Despite sufficient time, steps were not

taken. Hence, the Appeal Suit is dismissed as abated. No costs.

18.08.2023

NCC : Yes :No Index : Yes : No Internet : Yes : No das

https://www.mhc.tn.gov.in/judis A.S.(MD)No.127 of 2018

To

1.The Additional District and Sessions Judge, Dindigul.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis A.S.(MD)No.127 of 2018

K.MURALI SHANKAR,J.

das

A.S(MD)No.127 of 2018

18.08.2023

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