Krishnan vs Guruswami Pillai
2023 Latest Caselaw 9542 Mad

                                                                              S.A.No.2185 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 02.08.2023

                                                   CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A.No.2185 of 2003

                 1.Krishnan

                 2.The Manjal Pattinam Grama
                   Vellalar Sabhai Samooga Munnetra Sangam
                   by its President,
                   Paramakudi.

                 3.Palanisami Pillai
                 4.Irulappan
                 5.Muthiah Pillai                                                ... Appellants
                                                      Vs.


                 Guruswami Pillai                                                ... Respondent

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the decree and judgment of the Court of Subordinate Judge,
                 Paramakudi made in A.S.No.104 of 2000, dated 30.06.2003, reversing the decree
                 and judgment of the Court of the District Munsif, Paramakudi made in O.S.No.31
                 of 1996, dated 29.09.1999.




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.2185 of 2003



                                           For Appellants    : M/s.S.Srinivasa Raghavan
                                           For Respondent    : No appearance




                                                        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, Paramakudi.

2.The District Munsif, Paramakudi.

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.2185 of 2003

KRISHNAN RAMASAMY,J.

akv

S.A.No.2185 of 2003

02.08.2023

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