Shanmugam vs Raman
2023 Latest Caselaw 9425 Mad

                                                                                   S.A.No.1072 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 01.08.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                            S.A.No.1072 of 2003 &
                                           M.P.(MD)Nos.1 to 3 of 2008

                     Shanmugam                                            ...Appellant
                                                         vs.
                     Raman                                            ... Respondent


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 16.09.2002 in A.S.No.
                     52 of 2001 on the file of the Subordinate Court, Tuticorin confirming the
                     Judgment and Decree dated 11.10.2001 in O.S.No.139 of 1998 on the file
                     of the Principal District Munsif Court, Tuticorin.



                     For Appellant                         :      Mr.R.Sreenivasan

                     For Respondent                        :      No appearance




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                     S.A.No.1072 of 2003



                                                         JUDGMENT

The learned counsel appearing for the appellant reported that the

sole appellant in the appeal died long before.

2. Though the learned counsel for the appellant reported that the

sole appellant died long before, till date, he has not taken any steps,

whatsoever, to bring on record the legal representatives of the deceased

sole appellant. In view of the same, the Second Appeal is dismissed as

abated. No costs. Consequently, the connected Miscellaneous Petitions

are closed.

01.08.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

https://www.mhc.tn.gov.in/judis S.A.No.1072 of 2003

To

1.The Subordinate Judge, Tuticorin

2.The Principal District Munsif, Tuticorin

3.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1072 of 2003

KRISHNAN RAMASAMY, J.

mbi

S.A.No.1072 of 2003

01.08.2023

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