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Rajappa @ Rayappan vs Sole
2023 Latest Caselaw 9541 Mad

Citation : 2023 Latest Caselaw 9541 Mad
Judgement Date : 2 August, 2023

Madras High Court
Rajappa @ Rayappan vs Sole on 2 August, 2023
                                                                            S.A.(MD).No.374 of 2008

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 02.08.2023

                                                      CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A.(MD).No.374 of 2008

                 1.Rajappa @ Rayappan
                 2.Seethalakshmi                                                     ... Appellants
                                                          Vs.
                 Gnana Prakasam (died)

                 Sole respondent died. Memo recorded vide Court
                 order dated 15.03.2012 made in S.A.No.374/2008,
                 Memo USR.No.1047/2012, dated 13.03.2012.
                                                                                   ... Respondent

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree made in A.S.No.71 of 2005, dated
                 22.12.2006 on the file of the Subordinate Judge, Srivilliputhur, reversing the
                 judgment and decree made in O.S.No.37 of 2003, dated 27.10.2004, on the file of
                 the Principal District Munsif, Srivilliputhur.


                                    For Appellants      : No appearance
                                    For Respondent      : Mr.M.Jothi Basu




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                    S.A.(MD).No.374 of 2008



                                                        JUDGMENT

The sole respondent died. However, till date no steps have been taken to

bring on record the legal representatives of the deceased sole respondent. Hence,

the Second Appeal is dismissed as abated. No costs.

02.08.2023

akv

To

1.The Subordinate Judge, Srivilliputhur.

2.The Principal District Munsif, Srivilliputhur.

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.374 of 2008

KRISHNAN RAMASAMY,J.

akv

S.A.No.374 of 2008

02.08.2023

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

 
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