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Chinnaiah vs Adaikkalam
2023 Latest Caselaw 9642 Mad

Citation : 2023 Latest Caselaw 9642 Mad
Judgement Date : 3 August, 2023

Madras High Court
Chinnaiah vs Adaikkalam on 3 August, 2023
                                                                            S.A.No.2023 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated : 03.08.2023

                                                        CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                 S.A.No.2023 of 2003
                                                         and
                                                CMP No.18497 of 2003

                     Chinnaiah
                                                                                  ... Appellant

                                                           -vs-

                     1.Adaikkalam
                     2.Chinnathambi
                                                                               ... Respondents


                     PRAYER: Second Appeal filed under Section 100 Code of Civil

                     Procedure against the Judgment and Decree dated 16.11.2001 made in

                     A.S.No.192 of 1999 on the file of the Principal District Court,

                     Pudukkottai confirming the Judgment and Decree dated 30.06.1999

                     made in O.S.No.244 of 1997 on the file of the District Munsif Court,

                     Aranthangi.


                                  For Appellant         ... No appearance
                                  For Respondents       ... No appearance




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                   S.A.No.2023 of 2003


                                                         JUDGMENT

It is seen from the records that the first respondent passed away on

11.08.2013 and the second respondent passed away on 30.07.2018.

However, no steps have been taken. Hence, the Second Appeal is

dismissed as abated. No costs. Consequently, connected miscellaneous

petition is closed.

03.08.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Principal District Judge, Pudukkottai.

2.The District Munsif, Aranthangi.

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

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

S.A.No.2023 of 2003

KRISHNAN RAMASAMY, J.

skn

S.A.No.2023 of 2003

03.08.2023

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

 
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