Papayee vs Nachimuthu
2023 Latest Caselaw 10845 Mad

                                                                                  S.A.No.1602 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 21.08.2023

                                                       CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A.No.1602 of 2003
                     1.Papayee
                     2.Ramasamy
                     3.Kaliappan
                     4.Rasammal                                         ...Appellants
                                                         vs.
                     Nachimuthu                                        ... Respondent


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 26.03.2003 in A.S.No.
                     90 of 2001 on the file of the Additional District Judge cum Chief Judicial
                     Magistrate, Karur reversing the Judgment and Decree dated 17.08.2001
                     in O.S.No.750 of 1984 on the file of the District Munsif Court, Karur.

                     For Appellants           :       No appearance

                     For Respondent           :       No appearance




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.1602 of 2003



                                                          JUDGMENT

No representation for the appellants as well as the respondent.

2. The sole respondent passed away as early as on 30.09.2007 and

the petitioners have filed a petition to bring on record the legal

representatives of the deceased sole respondent. Since the appellants

have not effectively prosecuted that petition, it came to be dismissed for

non-prosecution today.

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

No costs.

21.08.2023 (2/2) NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis S.A.No.1602 of 2003

To

1.The Additional District Judge cum Chief Judicial Magistrate, Karur

2.The District Munsif, Karur

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

https://www.mhc.tn.gov.in/judis S.A.No.1602 of 2003

KRISHNAN RAMASAMY, J.

mbi

S.A.No.1602 of 2003

21.08.2023 (2/2)

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