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Gurusamy vs S.K.Paramasivam
2023 Latest Caselaw 11011 Mad

Citation : 2023 Latest Caselaw 11011 Mad
Judgement Date : 22 August, 2023

Madras High Court
Gurusamy vs S.K.Paramasivam on 22 August, 2023
                                                                          S.A.(MD).No.476 of 2008

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 22.08.2023

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                           S.A.(MD).No.476 of 2008

                 Gurusamy                                                          ... Appellant
                                                         Vs.
                 1.S.K.Paramasivam
                 2.Krishnammal
                 3.Panjammal
                 4.P.Paramasivam                                                ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree of the learned Subordinate Judge,
                 Srivilliputhur in A.S.No.40 of 2001, dated 30.06.2003 confirming the judgment
                 and decree passed by the learned Additional District Munsif, Srivilliputhur in
                 O.S.No.361 of 1995, dated 13.07.2001.


                                   For Appellant    : No appearance
                                   For Respondents : No appearance




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                  S.A.(MD).No.476 of 2008



                                                       JUDGMENT

The first respondent has passed away. However, till date no steps have

been taken to bring on record the LRs. of the deceased first respondent. Further,

this Court has already dismissed the appeal as against the respondents 2 to 4.

Hence, the Second Appeal is dismissed as abated. No costs.

22.08.2023

akv

To

1.The Subordinate Judge, Srivilliputhur.

2.The Additional District Munsif, Srivilliputhur.

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.476 of 2008

KRISHNAN RAMASAMY,J.

akv

S.A.(MD).No.476 of 2008

22.08.2023

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

 
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