Arumugam vs Manickam
2023 Latest Caselaw 11551 Mad

                                                                              S.A(MD)No.1276 of 2005

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 30.08.2023

                                                     CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A(MD)No.1276 of 2005
                                                    and
                                            M.P(MD)No.9087 of 2005

                 Arumugam
                                                                                       ... Appellant
                                                       Vs.
                 Manickam
                                                                                    ... Respondent

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the Judgment and Decree dated 17.02.2003 made in A.S.No.112 of
                 2002 on the file of the I Additional Sub Judge, Tirunelveli confirming the
                 Judgment and Decree dated 20.11.2001 made in O.S.No.689 of 1996 on the file
                 of the District Munsif-cum-Judicial Magistrate, Nanguneri.


                                    For Appellant    : Mr.S.Sivathilakar
                                    For Respondent   : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD)No.1276 of 2005

                                                      JUDGMENT

When the matter is taken up for hearing today, the learned counsel

appearing for the appellant would submit that the sold respondent passed away in

the year 2012 itself.

2. Since no steps have been taken, the Second Appeal is dismissed as

abated. No costs. Consequently, connected miscellaneous petition is closed.

30.08.2023

skn To

1.The I Additional Sub Judge, Tirunelveli.

2.The District Munsif-cum-Judicial Magistrate, Nanguneri.

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.1276 of 2005

KRISHNAN RAMASAMY,J.

skn

S.A(MD)No.1276 of 2005 and M.P(MD)No.9087 of 2005

30.08.2023

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