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Thangaiyyan Alias Arokiyasamy vs T.Arunachalam
2023 Latest Caselaw 11575 Mad

Citation : 2023 Latest Caselaw 11575 Mad
Judgement Date : 30 August, 2023

Madras High Court
Thangaiyyan Alias Arokiyasamy vs T.Arunachalam on 30 August, 2023
                                                                         S.A(MD)No.1111 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.1111 of 2005

                 1.Thangaiyyan alias Arokiyasamy
                 2.Christhuraj alias Raja
                 3.Jayaraj
                                                                                 ... Appellants
                                                        Vs.
                 T.Arunachalam
                                                                               ... Respondent

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the Judgment and Decree dated 27.07.2004 made in A.S.No.12 of
                 2004 on the file of the Principal District Judge, Thanjavur confirming the
                 Judgment and Decree dated 03.12.2003 made in O.S.No.20 of 2003 on the file of
                 the District Munsif Court, Thiruvaiyaru.


                                    For Appellants    : No appearance
                                    For Respondent    : No appearance




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                 S.A(MD)No.1111 of 2005

                                                      JUDGMENT

It is seen that the first appellant died on 29.10.2010 and the sole

respondent died on 12.11.2010. To that effect, a memo dated 18.01.2011 has also

been filed by the counsel for the appellants. However, no steps have been taken

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

30.08.2023

NCC : Yes/No Index : Yes/No Internet: Yes skn

To

1.The Principal District Judge, Thanjavur.

2.The District Munsif Court, Thiruvaiyaru.

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.1111 of 2005

KRISHNAN RAMASAMY,J.

skn

S.A(MD)No.1111 of 2005

30.08.2023

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

 
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