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S.Ramasubbu vs P.Periasankarappan
2023 Latest Caselaw 9815 Mad

Citation : 2023 Latest Caselaw 9815 Mad
Judgement Date : 7 August, 2023

Madras High Court
S.Ramasubbu vs P.Periasankarappan on 7 August, 2023
                                                                          S.A(MD)No.1202 of 2008

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Dated : 07.08.2023

                                                       CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                               S.A(MD)No.1202 of 2008

                     1.S.Ramasubbu
                     2.Chinnakandasamy
                                                                                   ... Appellants

                                                          -vs-

                     P.Periasankarappan
                                                                                  ... Respondent

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 11.06.2008 made in
                     A.S.No.53 of 2005 on the file of the Subordinate Court, Sankarankovil
                     reversing the Judgment and Decree dated 08.04.2005 made in O.S.No.
                     260 of 2002 on the file of the file of the Principal District Munsif Court,
                     Sankarankovil.

                                  For Appellants       ... No apperance

                                  For Respondent        ... Mr.F.X.Eugene




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                           S.A(MD)No.1202 of 2008




                                                       JUDGMENT

It is seen that the sole respondent passed away, which has been

recorded by this Court on 22.10.2021. However, no steps have been

taken till date.

2. In view of the above fact, the second appeal is dismissed as

abated. No costs.

07.08.2023 NCC : Yes/No Index : Yes/No Internet: Yes skn

To:

1.The Sub Judge, Sankarankovil.

2.The Principal District Munsif Court, Sankarankovil.

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.1202 of 2008

KRISHNAN RAMASAMY, J.

skn

S.A(MD)No.1202 of 2008

07.08.2023

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

 
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