Arulanandam Yesuvadiyan Samuel ... vs The Tahsildar
2023 Latest Caselaw 11476 Mad

                                                                           S.A(MD)No.1171 of 2005

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 29.08.2023

                                                       CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                 S.A(MD)No.1171 of 2005

                 Arulanandam Yesuvadiyan Samuel Gnanam
                 rep. by his Power of Attorney Agent,
                 Mr.Chandrakumar Aliver
                                                                                     ... Appellant
                                                          Vs.
                 1.The Tahsildar,
                   Palayamcottai Taluk,
                   Tirunelveli.

                 2.The State of Tamil Nadu
                   rep. by District Collector,
                   Tirunelveli District.
                                                                                 ... Respondents

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the Judgment and Decree dated 19.09.2005 made in A.S.No.170 of
                 2005 on the file of the Principal Sub Judge, Tirunelveli confirming the Judgment
                 and Decree dated 06.04.2005 made in O.S.No.470 of 2003 on the file of the I
                 Additional District Munsif Court, Tirunelveli.




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD)No.1171 of 2005

                                          For Appellant     : Mr.S.Balaji
                                          For Respondents : Mr.A.Baskaran
                                                            Additional Government Pleader




                                                      JUDGMENT

It is seen that the sole appellant died and the same was recorded on

21.10.2021. However, till date no steps have been taken. Hence, the Second

Appeal is dismissed as abated. No costs.

29.08.2023

skn To

1.The Principal Sub Judge, Tirunelveli.

2.The Additional District Munsif Court, 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.1171 of 2005

KRISHNAN RAMASAMY,J.

skn

S.A(MD)No.1171 of 2005

29.08.2023

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