D.Pathrose vs The President
2023 Latest Caselaw 10843 Mad

                                                                                S.A.(MD)No.270 of 2005



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 21.08.2023

                                                       CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.(MD)No.270 of 2005
                     D.Pathrose                                          ...Appellant
                                                         vs.
                     1.The President,
                       Representing the parents teachers association,
                       Government Middle School,
                       Kallukoottam.

                     2.The Executive Officer,
                       Kallukottam Town Panchayat,
                       Kallukottam, Kanyakumari District.               ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 13.10.2004 in A.S.No.
                     104 of 2002 on the file of the Subordinate Judge, Padmanabhapuram
                     confirming the Judgment and Decree dated 14.12.2001 in O.S.No.171 of
                     1998 on the file of the District Munsif cum Judicial Magistrate Court,
                     Eraniel.

                     For Appellant            :       Mr.B.Brijesh Kishore

                     For Respondents          :       No appearance



                     Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                                   S.A.(MD)No.270 of 2005



                                                         JUDGMENT

The learned counsel for the appellant has filed a Memo dated

07.09.2009 stating that the sole appellant died on 28.07.2007 itself. This

Court has also recorded the same and granted time on three occasions

i.e., on 07.09.2009, 08.10.2009 and 14.07.2011 for taking steps,

however, till date no steps have been taken in this regard.

2. In view of the above, the Second Appeal is dismissed as abated.

No costs.

21.08.2023

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

To

1.The Subordinate Judge, Padmanabhapuram

2.The District Munsif cum Judicial Magistrate, Eraniel

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

https://www.mhc.tn.gov.in/judis S.A.(MD)No.270 of 2005

KRISHNAN RAMASAMY, J.

mbi

S.A.(MD)No.270 of 2005

21.08.2023

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