Pillayar vs C.Thonthiappan
2023 Latest Caselaw 9945 Mad

                                                                                     S.A.(MD)No.232 of 2007



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 08.08.2023

                                                            CORAM

                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                  S.A.(MD)No.232 of 2007
                     Pillayar                                                       ...Appellant
                                                              vs.
                     C.Thonthiappan                                                ... Respondent


                     Prayer: Second Appeal filed under Section 100 of the Code of Civil
                     Procedure against the Judgment and Decree dated 20.02.2006 in A.S.No.
                     14 of 2002 on the file of the Sub Court, Srivilliputhur reversing the
                     Judgment and Decree dated 19.02.2002 in O.S.No.175 of 1999 on the
                     file of the Additional District Munsif Court, Srivilliputhur.

                     For Appellant                 :       Mr.M.Jothi Basu

                     For Respondent                :       Mr.C.Mahadevan
                                                           for Mr.S.Balakarthick


                                                          JUDGMENT

The learned counsel appearing for the appellant submits that the

sole appellant passed away on 07.06.2016.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.232 of 2007

2. Though the learned counsel for the appellant submits that the

sole appellant died long before, till date, he has not taken any steps to

bring on record the legal representatives of the deceased sole appellant.

In view of the same, the Second Appeal is dismissed as abated. No costs.

08.08.2023

NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

To

1.The Sub Judge, Srivilliputhur

2.The Additional District Munsif, Srivilliputhur

3.The Section Officer, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.232 of 2007

KRISHNAN RAMASAMY, J.

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S.A.(MD)No.232 of 2007

08.08.2023

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