Sivananda Valli vs Paramasivathu Udyar
2023 Latest Caselaw 9429 Mad

                                                                                 S.A.No.2018 of 2003



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 01.08.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                             S.A.No.2018 of 2003
                     Sivananda Valli                                         ...Appellant
                                                        vs.
                     1.Paramasivathu Udyar
                     2.Deivasigamani
                     3.Velu Udayar                                          ... Respondents


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 13.12.2002 in A.S.No.
                     50 of 2001 on the file of the Additional Subordinate Judge,
                     Kumbakonam confirming the Judgment and Decree dated 22.12.2000 in
                     O.S.No.101 of 1998 on the file of the Additional District Munsif,
                     Valangaiman, Kumbakonam.

                     For Appellant           :       Mr.V.K.Vijayaragavan

                     For Respondents         :       Mr.P.Nareshkumar for R1

                                                     Mr.B.Prahalad Ravi
                                                     for M/s.Hallmark Associates
                                                     for R2 and R3




                     Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.2018 of 2003



                                                          JUDGMENT

The learned counsel appearing for the appellant submits that he

has sent a letter to the appellant and the same returned on 17.04.2023

with an endorsement 'deceased'.

2. Till date, the learned counsel for the appellant has not taken any

steps 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.

01.08.2023

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

mbi

https://www.mhc.tn.gov.in/judis S.A.No.2018 of 2003

To

1.The Additional Subordinate Judge, Kumbakonam

2.The Additional District Munsif, Valangaiman, Kumbakonam.

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

https://www.mhc.tn.gov.in/judis S.A.No.2018 of 2003

KRISHNAN RAMASAMY, J.

mbi

S.A.No.2018 of 2003

01.08.2023

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