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Arulmighu Swami ... vs Vayana Perumal
2023 Latest Caselaw 9544 Mad

Citation : 2023 Latest Caselaw 9544 Mad
Judgement Date : 2 August, 2023

Madras High Court
Arulmighu Swami ... vs Vayana Perumal on 2 August, 2023
                                                                              S.A.No.1336 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 02.08.2023

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              S.A.No.1336 of 2003

                 Arulmighu Swami Chidambareswarar and
                 other Kovil Deity Sri Iyenduveedu Swami,
                 Chettiapathu,
                 through its Executive Officer,
                 Trichendur Taluk,
                 Tuticorin District.                                              ... Appellant
                                                      Vs.


                 Vayana Perumal                                                  ... Respondent

                 PRAYER: The Second Appeal is filed under Section 100 of the Civil Procedure
                 Code, against the judgment and decree of the Sub Court, Tuticorin in A.S.No.223
                 of 1997 dated 07.10.2002 confirming the judgment and decree of the District
                 Munsif Court, Trichendur in O.S.No.293 of 1995, dated 10.03.1997.


                                   For Appellant     : No appearance
                                   For Respondent    : Mr.M.P.Senthil




                 1/3

https://www.mhc.tn.gov.in/judis
                                                                                        S.A.No.1336 of 2003



                                                        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 Sub Court, Tuticorin.

2.The District Munsif Court, Trichendur.

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

https://www.mhc.tn.gov.in/judis S.A.No.1336 of 2003

KRISHNAN RAMASAMY,J.

akv

S.A.No.1336 of 2003

02.08.2023

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

 
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