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S.Ramachandran vs R.Lakshmipathy
2023 Latest Caselaw 11359 Mad

Citation : 2023 Latest Caselaw 11359 Mad
Judgement Date : 28 August, 2023

Madras High Court
S.Ramachandran vs R.Lakshmipathy on 28 August, 2023
                                                                            S.A(MD)No.718 of 2007

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated : 28.08.2023

                                                        CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                  S.A(MD)No718 of 2007


                     S.Ramachandran                           ... Plaintiff/Appellant/Appellant


                                                           -vs-

                     1.R.Lakshmipathy
                     2.R.Krishnamurthy                              ... Defendants/Respondents/
                                                                           Respondents


                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure, against the Judgment and Decree, passed in A.S.No.100 of
                     2001 on the file of the II Additional District Court, Tirunelveli, dated
                     31.01.2003 confirming the fair order and decreetal order passed in
                     O.S.No.39 of 1991 on the file of the First Additional Subordinate Judge,
                     Tirunelveli.dated 19.12.2000.


                                  For Appellant         ... No appearance


                                  For Respondents        ... Mr.S.Elambharathi




https://www.mhc.tn.gov.in/judis
                     1/4
                                                                              S.A(MD)No.718 of 2007

                                                        JUDGMENT

When the matter is taken up for hearing today, it is represented

that the appellant passed away on 20.11.2018. However, till date no steps

have been taken to implead the legal representatives of the deceased sole

appellant.

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

No costs.

28.08.2023 NCC : Yes/No Index : Yes/No Internet: Yes Ns

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

S.A(MD)No.718 of 2007

To:

1.The II Additional District Judge, Tirunelveli.

2.The First Additional Subordinate Judge, Tirunelveli.

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.718 of 2007

KRISHNAN RAMASAMY, J.

Ns

S.A(MD)No.718 of 2007

28.08.2023

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

 
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