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Srinivasa Konar vs Markandan
2023 Latest Caselaw 9816 Mad

Citation : 2023 Latest Caselaw 9816 Mad
Judgement Date : 7 August, 2023

Madras High Court
Srinivasa Konar vs Markandan on 7 August, 2023
                                                                             S.A.No.1093 of 2003

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated : 07.08.2023

                                                        CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                   S.A.No.1093 of 2003
                                                           and
                                                   CMP No.9580 of 2003

                     Srinivasa Konar
                                                                                   ... Appellant

                                                           -vs-

                     Markandan
                                                                                 ... Respondent

                     PRAYER: Second Appeal filed under Section 100 Code of Civil
                     Procedure against the Judgment and Decree dated 20.11.2002 made in
                     A.S.No.315 of 2001 on the file of the Principal District Judge, Trichy
                     reversing the Judgment and Decree dated 30.08.2001 made in O.S.No.87
                     of 2000 on the file of the District Munsif-cum-Judicial Magistrate,
                     Lalgudi.

                                  For Appellant         ... Mr.K.Govindarajan

                                  For Respondent         ... No appearance




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                  S.A.No.1093 of 2003

                                                         JUDGMENT

It is stated by the learned counsel for the appellant that the sole

respondent died on 10.12.2016. However, no steps have been taken till

date. Hence, the second appeal is dismissed as abated. No costs.

Consequently, connected miscellaneous petition is closed.

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

To:

1.The Principal District Judge, Trichy.

2.The District Munsif-cum-Judicial Magistrate, Lalgudi.

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

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

S.A.No.1093 of 2003

KRISHNAN RAMASAMY, J.

skn

S.A.No.1093 of 2003 and CMP No.9580 of 2003

07.08.2023

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

 
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